(1.) Heard Mr. Rajendra Dobhal, learned Senior Counsel along with Mr. Aditya Pratap Singh, learned counsel for the petitioner, Mr. Shobhit Saharia, learned counsel for the High Court and Mr. Gajendra Tripathi, learned Standing Counsel for the State of Uttarakhand.
(2.) This is not only a case of "no evidence", but a case of a, "carefully crafted edifice without a foundation". It could also be termed as "a mountain made out of a molehill". The petitioner has been charged with following misconduct. The charges are extracted with the purpose.
(3.) The facts, in a nutshell, are that a complaint was received on 10/1/2018. The complaint was by way of an anonymous e-mail rendering the complaint an anonymous complaint (later the sender has been identified because of the efforts of the petitioner). The contents of the complaint are as under:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN