REGENT COMPUTRONICS PVT. LTD.

Ranjitsinh Natvarsinh Dabhi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BREEN V. AMALGAMATED ENGINEERING UNION [REFERRED TO]
ALEXANDER MACHINERY (DEDLEY) LTD. VS. CRABTRES [REFERRED TO]
JUDICATURE AT BOMBAY VS. SHAHSI KANT S. PATIL [REFERRED TO]
C S. AMIN VS. ASSISTANT GENERAL MANAGER SBI [REFERRED TO]
BHIKHUBHAI KAMABHAI DABHI VS. SURAT MUNICIPAL CORPORATION [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
RAILWAY BOARD REPRESENTING THE UNION OF INDIA VS. NIRANJAN SINGH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
DISCIPLINARY AUTHORITY CUM REGIONAL MANAGER VS. NIKUNJA BIHARI PATNAIK [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
STATE BANK OF INDIA VS. RAMESH DINKAR PUNDE [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) By way of present petition, under Articles 14, 16, 226 and 227 of the Constitution of India, the petitioner has challenged order/decision dated 19/06-07/2016 terminating the service of the petitioner and prayed inter- alia that:-

(2.) The brief facts giving rise to present petition are that the present petitioner was serving in the Police Department as Armed Lok Rakshak since 19/10/2006 with full honesty, sincerely. The present petitioner served with the Chargesheet on 30/08/2013 for unauthorized absenteeism from 29/12/2010. In past also the petitioner remained unauthorized absent from the service and therefore, the department took action against the petitioner and served the Chargesheet. The second charge was that on 24/04/2012 the petitioner entered in to the premises of the Dakshaben Dabhi i.e. wife of the petitioner and threatened her.

(3.) I have heard Mr. Hiren Modi, learned Counsel for the petitioner and Ms. Nirali Sarda, learned Assistant Government Pleader, for the respondents.

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RANJITSINH NATVARSINH DABHI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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