REGENT COMPUTRONICS PVT. LTD.

DALSUKHBHAI KESHAVLAL Appellant

V/S

National Institute Of Design. Respondents

Referred Judgements :-

MUKUL SINHA V. P.R.L. [REFERRED TO]
SURESH CHANDRA SINGH V. FERTILIZER CORPORATION OF INDIA LIMITED [REFERRED TO]
P R NAYAK VS. UNION OF INDIA [REFERRED TO]
WESTERN INDIA MATCH COMPANY LIMITED VS. WORKMEN [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
MANMOHAN SINGH JAITLA AMIR SINGH VS. COMMISSIONER UNION TERRITORY OF CHANDIGARH:DEPUTY COMMISSIONER [REFERRED TO]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED TO]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED TO]
K S JOY VS. INDIAN INSTITUTE OF MANAGEMENT [REFERRED TO]
GUJARAT STATE FERTILIZERS COMPANY LIMITED VS. ASSOCIATION OF OFFICER GSFC FERTILIZERNAGAR [REFERRED TO]
DEEPAK GANGULY VS. UNION OF INDIA UOI [REFERRED TO]

JUDGEMENT

(1.) In the present petition, rule has been issued by this Court on 21st April, 1988 and by way of ad interim direction, the operation and implementation of order Annexure -III dated 18th March, 1988 is stayed.

(2.) Suspension is dismissal mitigated at the discretion of the employer by a promise to re -employ. The principles of natural justice are easy to proclaim but their precise extent is far less easy to define.

(3.) The rule against basis is one thing. The right to be heard is another. Those two rules are essential characteristics of what is often called natural justice. They are the twin pillars supporting it. The Romans put them in the two maxims : Nemo Judex in Cause Suo : and Audi Alteram Partem. They have recently been put in the two words : Impartiality and Fairness. But they are separate concepts and are governed by separate consideration.

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DALSUKHBHAI KESHAVLAL Vs. NATIONAL INSTITUTE OF DESIGN

Referred Judgements :-

JUDGEMENT

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