REGENT COMPUTRONICS PVT. LTD.

Tusharbhai A. Shah Appellant

V/S

GUJARAT HOUSING BOARD Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LIMITED VS. WEDNESBURY CORPORATION [REFERRED TO]
COUNCIL OF CIVIL SERVICES UNION VS. MINISTER FOR CIVIL SERVICES [REFERRED TO]
HOUSE OF LORDS IN R. VS. CHIEF CONSTABLE OF SUSSESC EX.P. INTERNATIONAL TRADER'S FERRY LTD. [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]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
G B MAHAJAN VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
U P FINANCIAL CORPORATION VS. GEM CAP INDIA PRIVATE LIMITED [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
ORISSA MINING CORPORATION VS. ANANDA CHANDRA PRUSTY [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
DIRECT GENERAL RPF VS. SAI BABU [REFERRED TO]
REGIONAL MANAGER U P S R T C ETAWAH VS. HOTI LAL [REFERRED TO]
STATE BANK OF INDIA VS. BELA BAGCHI [REFERRED TO]
UNION OF INDIA VS. DWARKA PRASAD TIWARI [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
STATE BANK OF INDIA VS. A.G.D. REDDY [REFERRED TO]

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, under Sec. 67 of the Gujarat Nagarpalika Adhiniyam (Gujarat Municipalities Act), 1963 and under the Gujarat Civil Service (Discipline and Appeals) Rules, 1971, the petitioner has prayed the following reliefs.

(2.) Brief facts of the present petition is that the petitioner is qualified Engineer working with Gujarat Housing Board since 21/3/1984 and he put on deputation for a period of one year and appointed as Chief Officer of Balasinor Nagarpalika. That as there was political rivalry amongst the members of Nagarpalika, false and frivolous allegations were made against the elected members and the petitioner and he came back at Gujarat Housing Board since 28/5/2005. Thereafter, the petitioner was deputed for a period of one and half year in the office of the Superintendent of Stamp Duty, Gujarat State at Gandhinagar and again he came back to Gujarat Housing board in the year of 2007 and since then, he was discharging his duty in Gujarat Housing Board as Assistant Engineer. That since the appointment of the petitioner and till date he has completed approximately 27 years of service and except one year as Chief Officer of Nagarpalika on deputation and one and half year as Superintendent in Stamp Duty Department, for rest of the period, he has discharged his duty as Engineer in Gujarat Housing Board.

(3.) Heard Mr.Yatin Soni, learned counsel appearing for the petitioner and Mr.P. K. Shukla, learned counsel for Mr.Pranav Shah, learned counsel appearing for respondents at length.

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TUSHARBHAI A. SHAH Vs. GUJARAT HOUSING BOARD

Referred Judgements :-

JUDGEMENT

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