REGENT COMPUTRONICS PVT. LTD.

Chintan Harishbhai Vaishnav Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

PRATAP SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
OM PRAKASH MAURYA V. U.P. COOPERATIVE SUGAR FACTORIES FEDERATION,LUCKNOW [REFERRED TO]
M.K. AGARWAL V. GURGAON GRAMIN BANK [REFERRED TO]
SATYA NARAYAN ATHYA V. HIGH COURT OF MADHYA PRADESH [REFERRED TO]
WASIM BEG V. STATE OF U.P.,1998 3 SCC [REFERRED TO]
SUKHBANS SINGH V. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. AKBAR ALL KHAN [REFERRED TO]
STATE OF PUNJAB VS. DHARAM SINGH [REFERRED TO]
KEDAR NATH BAHL VS. STATE OF PUNJAB [REFERRED TO]
KEDAR NATH BAHL VS. STATE OF PUNJAB [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
DHANJIBHAI RAMJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
OM PARKASH MAURYA VS. U P COOPERATIVE SUGAR FACTORIES FEDERATION LUCKNOW [REFERRED TO]
STATE OF GUJARAT VS. AKHILESH C BHARGAV [REFERRED TO]
MUNICIPAL CORPORATION RAIPUR VS. ASHOK KUMAR MISRA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH KHOSLA [REFERRED TO]
TARSEM LAL VERMA VS. UNION OF INDIA [REFERRED TO]
DAYARAM DAYAL VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondents.

(2.) With the consent of the learned counsel appearing for the respective parties, the petition was taken up for its final disposal.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 2/3/2019, by which, the service of the petitioner has been terminated on the ground that during the course of his probation, his conduct was not good.

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CHINTAN HARISHBHAI VAISHNAV Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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