REGENT COMPUTRONICS PVT. LTD.

Jagdishwarnath Chandrabhuishantripathi Appellant

V/S

Vidyabharti Trust Respondents

Referred Judgements :-

DIRECTOR INSPECTION AND QUALITY CONTROL EXPORT INSPECTION COUNCIL OF INDIA AND ORS. V. KALYAN KUMAR MITRA AND ORS. [REFERRED TO]
W H KING VS. REPUBLIC OF INDIA [REFERRED TO]
KHEM CHAND VS. UNION OF INDIA [REFERRED TO]
A N DSILVA VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRAKASH CHAND JAIN [REFERRED TO]
STATE OF UTTAR PRADESH VS. OM PRAKASH GUPTA [REFERRED TO]
STATE OF ASSAM VS. MAHENDRA KUMAR DAS [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
PRESTOLITE INDIA LIMITED VS. REGIONAL DIRECTOR [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
MANAGEMENT OF KRISHNAKALI TEA ESTATE VS. AKHIL BHARATIYA CHAH MAZDOOR SANGH [REFERRED TO]
MANAGER R B I BANGLORE VS. S MANI [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
JASBIR SINGH VS. PUNJAB AND SIND BANK [REFERRED TO]
BHARAT CO OPERATIVE BANK LTD VS. CO OPERATIVE BANK EMPLOYEES UNION [REFERRED TO]
DILIP N SHROFF VS. JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Gautam Joshi assisted by learned advocate Mr.Vyom Shah for the petitioner and learned Senior Advocate Mr.K.M.Patel assisted by learned advocate Mr.K.M.Sheth for the respondent No.1-School Management.

(2.) The petitioner has challenged the judgment and order dtd. 13/10/2006 passed by the Gujarat Secondary Education Tribunal in Application No.252 of 2005 preferred by the petitioner being aggrieved by the order of his dismissal passed by the respondent-School Management on 31/10/2005.

(3.) Learned Senior Advocate Mr. Gautam Joshi submitted that the chargesheet is issued by the Inquiry Committee and therefore, the School Management cannot be considered to be Disciplinary Authority as it is understood with reference to the Civil Service Disciplinary and Appeal Rules.

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JAGDISHWARNATH CHANDRABHUISHANTRIPATHI Vs. VIDYABHARTI TRUST

Referred Judgements :-

JUDGEMENT

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