REGENT COMPUTRONICS PVT. LTD.

Punam Appellant

V/S

State Of C G Respondents

Referred Judgements :-

P RADHAKRISHNA NAIDU SYED BURHAN VS. GOVERNMENT OF ANDHRA PRADESH:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
A N PATHAK VS. SECRETARY TO THE GOVERNMENT MINISTRY OF DEFENCE [REFERRED TO]
H R SIDDIQUE VS. MADHYA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
UNION TERRITORY OF CHANDIGARH VS. DILBAGHSINGH [REFERRED TO]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
KRISHAN YADAV VS. STATE OF HARYANA [REFERRED TO]
BASUDEO TIWARY VS. SIDOKANHU UNIVERSITY [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
VIVEKA NAND SETHI VS. CHAIRMAN J and K BANK LTD [REFERRED TO]
MOHD SARTAJ VS. STATE OF U P [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MANIPUR VS. Y TOKEN SINGH [REFERRED TO]
ASHOK KUMAR SONKAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE petitioners in this batch of petitions are aggrieved by the cancellation of their appointment orders on the posts of Shiksha Karmi Grade-II and Grade- Ill, under the respective Janpad Panchayats, without affording an opportunity of hearing.

(2.) THE question of law involved in this batch of petitions is asto whether the appointments of the petitioners, who have been appointed after due selection on the posts of Shiksha Karmi Grade-II and Grade-Ill, can be cancelled on the ground of submission of alleged false and forged documents by some of the candidates, without affording an opportunity of hearing ? Hence, these cases are decided by this common order.

(3.) FEELING aggrieved, the petitioners have filed the instant petitions seeking a direction to quash the impugned orders and to grant relief of continuation of their services on the respective posts and places.

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PUNAM Vs. STATE OF C G

Referred Judgements :-

JUDGEMENT

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