REGENT COMPUTRONICS PVT. LTD.

Kamleshkumar Kewalram Alwani Appellant

V/S

HIGH COURT OF GUJARAT Respondents

Referred Judgements :-

KARSANBHAI D. PARMAR AND OTHERS V. STATE OF GUJARAT AND OTHERS [REFERRED TO]
UNITED BANK OF INDIA VS. BISWANATH BHATTACHARJEE [REFERRED TO]
STATE BANK OF INDIA AND ANOTHER VS. K.S. VISHWANATH [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
UNION OF INDIA VS. SARDAR BAHADUR [REFERRED TO]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DAYA SHANKAR VS. HIGH COURT OF ALLAHABAD [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
TARAK SINGH VS. JYOTI BASU [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
MANAGING DIRECTOR STATE BANK OF HYDERABAD VS. P KATA RAO [REFERRED TO]
CHAIRMAN CUM MANAGING DIRECTOR COAL INDIA LIMITED VS. MUKUL KUMAR CHOUDHURI [REFERRED TO]
R C CHANDEL VS. HIGH COURT OF M P [REFERRED TO]
BODU TARMAMAD VS. DISTRICT SUPERINTENDENT OF POLICE JAMNAGAR [REFERRED TO]
YOGESH M VYAS VS. REGISTRAR [REFERRED TO]
S J PATHAK EX ADDLSESSIONS JUDGE VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
STATE BANK OF INDIA VS. A.G.D. REDDY [REFERRED TO]

JUDGEMENT

(1.) The petitioner was a Civil Judge and Judicial Magistrate First Class, by this captioned petition has invoked supervisory writ jurisdiction under Articles 226 and 227 of the Constitution of India read with Articles 14, 16, 235 and 311, assailing the order dtd. 9/8/2016 terminating the petitioner from his services as Judicial Officer. The writ applicant has also prayed for issuance of writ of mandamus against the respondents to pay salary and all service benefits by treating it as a case of no order of suspension or dismissal. It is also prayed to quash and set aside the award of punishment of dismissal right from inception and to grant all consequential service benefits, as if the petitioner was not terminated. Pending this petition, the prayer was sought to stay the execution, operation and implementation of the impugned order of termination dtd. 9/8/2016 and to permit him to join the services with all benefits, which is otherwise not granted by this Court.

(2.) In order to appreciate the controversy involved in the matter, the relevant facts in brief are summarized as under:

(3.) We have heard Mr. Vaibhav Vyas, learned advocate for the petitioner, Mr.Shalin Mehta, learned Senior advocate with Mr. Hemang Shah, learned advocate for the respondent No.1 and Mr. Mayank Chavda, learned Assistant Government Pleader for the State- respondent No.2.

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KAMLESHKUMAR KEWALRAM ALWANI Vs. HIGH COURT OF GUJARAT

Referred Judgements :-

JUDGEMENT

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