REGENT COMPUTRONICS PVT. LTD.

Baldevbhai Bothabhai Vaghela Appellant

V/S

Managing Director and Ors. Respondents

Referred Judgements :-

STATE OF BOMBAY V. SAUBHAGCHAND [REFERRED TO]
SHYAMLAL V. STATE OF UTTAR PRADESH [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
GURDEV SINGH SIDHU VS. STATE OF PUNJAB [REFERRED TO]
TAKHATRAY SHIVDATRAI MANKAD VS. STATE OF GUJARAT [REFERRED TO]
L MICHAEL VS. JOHNSON PUMPS LIMITED [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
RAM EKBAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
S RAMACHANDRARAJU VS. STATE OF ORISSA [REFERRED TO]
STATE OF GUJARAT VS. SURYAKANT CHUNILAL SHAH [REFERRED TO]
HIGH COURT OF PUNJAB AND HARYANA VS. ISHWAR CHAND JAIN [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BISHWANATH PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
RAJENDRA SINGH VERMA VS. GOVERNOR OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr. Rohan Yagnik, the learned AGP, waives service of notice of Rule for and on behalf of the respondent No.4State of Gujarat. Mr. H.S. Munshaw, the learned advocate waives service of notice of rule for and on behalf of the respondents Nos. 1, 2 and 3.

(2.) By this writapplication under Article 226 of the Constitution of India, the petitioner made to retire prematurely from his service has prayed for the following reliefs:

(3.) This is one of those few classic cases in which the object of the employer in removing from service his employee may be acceptable but the manner of such removal may not stand the scrutiny of the law. The object, therefore, gets defeated, which may have its own unpleasant reverberations on the society, but such reverberations alone may not be a reason for the Court to approve and uphold such removal of the employee.

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BALDEVBHAI BOTHABHAI VAGHELA Vs. MANAGING DIRECTOR AND ORS.

Referred Judgements :-

JUDGEMENT

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