REGENT COMPUTRONICS PVT. LTD.

Sagar Chaturbhai Bhesaniya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
RADHEY SHYAM GUPTA VS. U P STATE AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
ABHIJIT GUPTA VS. S N B NATIONAL CENTRE BASIC SCIENCES [REFERRED TO]
CHAITANYA PRAKASH VS. H OMKARAPPA [REFERRED TO]

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the case of the petitioner is that the order of termination dtd. 2/11/2021 is stigmatic inasmuch as the same has been passed without departmental proceedings based on an FIR lodged against the petitioner.

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SAGAR CHATURBHAI BHESANIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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