REGENT COMPUTRONICS PVT. LTD.

R.P.NANDA Appellant

V/S

DDA Respondents

Referred Judgements :-

O P GUPTA VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BANI SINGH [REFERRED TO]
UNION OF INDIA VS. ASHOK KACKER [REFERRED TO]
REGISTRAR OF COOPERATIVE SOCIETIES MADRAS VS. F X FERNANDO [REFERRED TO]
STATE OF PUNJAB VS. CHAMAN LAL GOYAL [REFERRED TO]
DEPUTY REGISTRAR COOPERATIVE SOCIETIES FAIZABAD VS. SACHINDRANATHPANDEY [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. V P BHATIA [REFERRED TO]
SECRETARY TO GOVERNMENT VS. K MUNNIAPPAN [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]

JUDGEMENT

(1.) Should this court, exercising jurisdiction under Article 226 of the Constitution of India, bring to an end the disciplinary proceedings at the threshold by quashing the charge-sheet? This is the issue which squarely arises for my consideration in the present writ petition and the connected batch.

(2.) Before I set out the sequence of the essential facts with consequences, culminating in the filing of the writ petition, it would be appropriate we have a birds eye view of the legal position.

(3.) In the judgment reported AIR 1990 SCC 1308 State of Madhya Pradesh Vs. Bani Singh in Para 4 the Hon'ble Supreme Court held as under:-

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R P NANDA Vs. DDA

Referred Judgements :-

JUDGEMENT

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