REGENT COMPUTRONICS PVT. LTD.

ALISHA DULLASHA SAIYAD Appellant

V/S

CONSERVATOR OF FORESTS Respondents

Referred Judgements :-

STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
RAMA KANT MISRA VS. STATE OF UTTAR PRADESH [REFERRED]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED]
VED PRAKASH GUPTA VS. DELTON CABLE INDIA PRIVATE LIMITED [REFERRED]
RAM KISHAN VS. UNION OF INDIA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED]
RAE BARELI KSHETRIYA GRAMIN BANK VS. BHOLA NATH SINGH [REFERRED]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
C V KOTECHA VS. HALAR SALT AND CHEMICAL WORKS [REFERRED]
SARDARSINGH DEVISINGH VS. DISTRICT SUPERINTENDENT OF POLICE SABARKANTHA [REFERRED]
DALAL PROJECT SERVICES PVT LTD VS. AKARAM SHANKAR CHAUKEKAR [REFERRED]

JUDGEMENT

(1.) Shri Alisha Dullasha Saiyad-petitioner has filed this petition praying for quashing and setting aside order dated 1.2.1986 passed by the Chief Conservator of Forests removing the petitioner from service and also order dated 15.12.1986 passed by the Gujarat Civil Services Tribunal, Gandhinagar in appeal No. 156 of 1986 dismissing the appeal preferred by the petitioner at Annexure-L to the petition.

(2.) The facts giving rise to this petition are as under:-

(3.) Being aggrieved and dissatisfied with the order of the Chief conservator of Forests dated 1.2.196, the petitioner preferred appeal, being appeal No. 156 of 1986, before the Gujarat Civil Services Tribunal, Gandhinagar who was pleased to dismiss the appeal of the petition by his order dated 15.12.1986. The Tribunal after taking into consideration of the submissions of the petitioner was pleased to observe as under:-

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ALISHA DULLASHA SAIYAD Vs. CONSERVATOR OF FORESTS

Referred Judgements :-

JUDGEMENT

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