REGENT COMPUTRONICS PVT. LTD.

Jaswant K Gandhi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ZORA SINGH VS. J M TANDON [REFERRED TO]
L D JAIKWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
ISHWAR CHAND JAIN VS. HIGH COURT OF PUNJAB AND HARYANA ANR ANOTHER [REFERRED TO]
K P TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
K P TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. UDAYSINGH S O GANPATRAO NAIK NIMBALKAR [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHIRISHKUMAR RANGRAO PATIL [REFERRED TO]
M S BINDRA VS. UNION OF INDIA [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
RAJENDRA SINGH VERMA VS. GOVERNOR OF NCT OF DELHI [REFERRED TO]
S J PATHAK EX ADDLSESSIONS JUDGE VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) THE Hon'ble the Apex Court in the matter of Ishwar Chand Jain v. High Court of Punjab and Harayana and Anr., reported in AIR 1988 SC 1395 had an occasion to observe in para -14 as under : -

(2.) IN the case on hand, a Judicial Officer, having put in about 19 years long service, came to be dismissed from service by order/notification dated 10.10.2011, a copy of which is produced at Annexure -F, page No.251. This order was passed as the Authority (High Court), after having held a preliminary inquiry, deemed it proper to hold a regular inquiry and the Inquiry Officer, after holding a detailed inquiry, was pleased to record in the concluding part of his inquiry report as under : -

(3.) TO take stock of the facts of the case, it will be necessary to have a glance over the judicial career of the petitioner.

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JASWANT K GANDHI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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