REGENT COMPUTRONICS PVT. LTD.

Ashishkumar Vithaldas Gohil Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
CHAMPAKLAL CHIMANLAL SHAH VS. UNION OF INDIA [REFERRED TO]
TARA CHAND KHATRI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
DHONDIRAM TATOBA KADAM VS. RAMCHANDRA BALWANTRAO DUBAL [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
ORYX FISHERIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
CENTRAL BOARD OF TRUSTEES VS. INDORE COMPOSITE PVT LTD [REFERRED TO]
STATE OF ODISHA VS. SATISH KUMAR ISHWARDAS GAJBHIYE [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Rahul Sharma, learned advocate for the petitioner, Mr. Henil Shah, learned AGP for respondent Nos.1 & 3 and Mr. Chaitanya S. Joshi, learned advocate for respondent No.2, at length.

(2.) The present Writ Petition is filed under Articles 14, 21 and 226 of the Constitution of India, seeking the following reliefs:

(3.) At the outset, Mr. Sharma, learned advocate for the petitioner has submitted that neither the impugned charge-sheet dtd. 14/2/2022 and consequential the impugned show cause notice dtd. 12/12/2025 issued by respondent No.1, so also the advice letter dtd. 2/12/2025 issued by respondent No.2, would be maintainable, inasmuch as, initiation of all these itself is based on wrong premise i.e. preliminary inquiry conducted against the petitioner, which is not permissible in law.

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ASHISHKUMAR VITHALDAS GOHIL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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