REGENT COMPUTRONICS PVT. LTD.

Hradesh Kumar Sharma Appellant

V/S

Institute Of Plasma Research Respondents

Referred Judgements :-

BIHAR SUGAR WORKS V. S.G. PRASAD [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. KRISHNA PANDEY [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
NARESH KUMAR VS. DEPARTMENT OF ATOMIC ENERGY [REFERRED TO]
M J PATHAKJI PROF VS. UNION OF INDIA [REFERRED TO]
RANCHHODBHAI S DALWADI VS. GUJARAT AGRICULTURAL UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner, an ex-employee of the Institute for Plasma Research has prayed for a direction for quashing and setting aside the show cause notice dtd. 8/11/2019 and the charge-sheet dtd. 1/12/2020.

(2.) Facts in brief are as under:

(3.) Mr.Shalin Mehta learned Senior Advocate appearing with Mr.Hemang Shah for the petitioner made the following submissions:

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HRADESH KUMAR SHARMA Vs. INSTITUTE OF PLASMA RESEARCH

Referred Judgements :-

JUDGEMENT

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