REGENT COMPUTRONICS PVT. LTD.

ANILKUMAR Appellant

V/S

Managing Director, Kerala State Co Respondents

Referred Judgements :-

SUPDT OF TAXES DHUBRI SUPDT OF TAXES DHUBRI SUPDT OF TAXES DHUBRI SUPDT OF TAXES TINSUKIA VS. ONKARM NATHMAL TRUST:ASSAM JUTE SUPPLY CO LTD:LAKSHMICHAND INDRA CHAND:THANAI TEA ESTATE [REFERRED TO]
POWER CONTROL APPLIANCES SUMEET RESEARCH AND HOLDINGS VS. SUMEET MACHINES PRIVATE LIMITED :SUMEET MACHINES [REFERRED TO]
RAJ KUMAR SONI VS. STATE OF U P [REFERRED TO]
P A GEORGE VS. TATAPURAM CO OPERATIVE SOCIETY LTD [REFERRED TO]
VENUGOPALAN VS. CO OPERATIVE TRIBUNAL [REFERRED TO]
PRASANTH MAROLI VS. KANNUR PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD [REFERRED TO]
STATE OF KERALA VS. SASEENDRAN [REFERRED TO]
SCARIA PAUL VS. PARACKA INDUSTRIES [REFERRED TO]
DAWSONS BANK, LTD VS. NIPPON MENKWA KABUSHIHI KAISH (JAPAN COTTON TRADING CO , LTD) [REFERRED TO]
BHARATH SANCHAR NIGAM LTD VS. ASSISTANT COMMISSIONER [REFERRED TO]

JUDGEMENT

(1.) Facts:

(2.) Since all the petitioners, having been similarly situated, have raised a common grievance against the same set of respondents, this Court has proposed to dispose of both the writ petitions through a common judgment. Accordingly, for ease of reference and convenience, the facts as narrated and the parties as arrayed in W.P.(C) No.23166/2015 have been referred to for the purpose of elucidating the issue.

(3.) Briefly stated, the petitioners have been placed under suspension through Exhibits P1 and P2, apart from having been served with Exhibits P3 and P4 charge memos by the first respondent. Essentially assailing the orders of suspension as being ultra vires of the fourth respondent, the petitioners have filed the present writ petition. Submissions:

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ANILKUMAR Vs. MANAGING DIRECTOR, KERALA STATE CO

Referred Judgements :-

JUDGEMENT

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