REGENT COMPUTRONICS PVT. LTD.

BABARBHAI JAVERBHAI Appellant

V/S

DISTRIC SUPRINTENDENT OF POLICE Respondents

Referred Judgements :-

TRILOK NATH VS. UNION OF INDIA [REFERRED]
RAMANLAL DALSUKHBHAI PATEL V. STATE OF GUJARAT [REFERRED]
STATE OF MADHYA PRADESH VS. CHINTAMAN SADASHIVA WAISHAMPAYAN [REFERRED]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED]
SURATH CHANDRA CHAKRABARTY VS. STATE OF WEST BENGAL [REFERRED]
STATE OF UTTAR PRADESH VS. MOHAMMAD SHARIF [REFERRED]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED]
KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED]
COMMITTEE OF MANAGEMENT KISAN DEGREE COLLEGE VS. SHAMBHUSARANPANDEY [REFERRED]
ANANTRAI L VADNAGRA VS. STATE OF GUJARAT [REFERRED]
MADHUSUDAN DHARSHIBHAI TANK VS. M ANWAR [REFERRED]

JUDGEMENT

(1.) This petition has been filed for quashing and setting aside the order dated 31st August, 1988 passed by the respondent no.1 D.S.P. dismissing the petitioner from service and the order dated 12th January, 1990 passed by the respondent no.1 Deputy Inspector General of Police reducing the punishment from dismissal to that of compulsory retirement of the petitioner.

(2.) The petitioner was serving as a police head constable in the police force of Gujarat State. At the relevant time, he was working as a writer head constable in Petlad (Rural) police station. A charge-sheet dated 11.9.97 was issued to the petitioner which reads as under:

(3.) The respondents have not filed any affidavit-in-reply to this petition.

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BABARBHAI JAVERBHAI Vs. DISTRICT SUPERINTENDENT OF POLICE

Referred Judgements :-

JUDGEMENT

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