REGENT COMPUTRONICS PVT. LTD.

KASHI NATH ROY Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
UTTAR PRADESH GOVERNMENT VS. SABIR HUSSAIN [REFERRED TO]
STATE OF HARYANA VS. INDER PRAKASH ANAND H C S [REFERRED TO]
STATE OF UTTAR PRADESH VS. BATUK DEO PATI TRIPATHI [REFERRED TO]
DATTATRAYAMAHADEV NADKARNI VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
DATTATRAYAMAHADEV NADKARNI VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
T LAKSHMINARASIMHACHARI GOVERNMENT OF ANDHRA PRADESH K DAVID WILSON VS. HIGH COURT OF ANDHRA PRADESH:HIGH COURT OF ANDHRA PRADESH:HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHIRISHKUMAR RANGRAO PATIL [REFERRED TO]
REGISTRAR ADMINISTRATION HIGH COURT OF ORISSA CUTTACK VS. SISIR KANTA SATAPATHY [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAMA PRASHANT RAJE VS. GANPATRAO [REFERRED TO]
MAHARASHTRA ACADEMY OF ENGINEERING AND EDUCATION RESEARCH VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. GULAM MOHD BHAT [REFERRED TO]

JUDGEMENT

(1.) This judgment shall dispose of the aforesaid writ petition filed under Article 226/227 of the Constitution of India before the High Court of judicature at Patna, which was transferred to this Court under the orders of Supreme Court dated 08.04.2002.

(2.) The writ petition was filed against the order dated 28-29/06/1996 issued by the Standing Committee of the Patna High Court recommending.

(3.) Removal of the petitioner from the services of the Bihar State Superior Judicial Service with immediate effect and the notification No.11851 dated 02/11/1996 issued by the State of Bihar after accepting the recommendations of the Standing Committee issued under Rule 3(vii) of Patna High Court Rules 1916 (hereinafter referred to as the rules) in accordance with the provisions contained under Article 235 of the Constitution of India.

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KASHI NATH ROY Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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