REGENT COMPUTRONICS PVT. LTD.

Harishchandra B Saija Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GRAM PANCHAYAT V. SHARADKUMAR D.ACHARYA [REFERRED]
STATE OF ORISSA VS. RAM NARAYAN DAS [REFERRED]
UNION OF INDIA VS. R S DHABA [REFERRED]
HARI SINGH MANN VS. STATE OF PUNJAB [REFERRED]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED]
HARDEEP SINGH VS. STATE OF HARYANA [REFERRED]
OM PRAKASH GOEL VS. HIMACHAL PRADESH TOURISM DEVELOPMENT CORPORATION LTD [REFERRED]
HUKAM CHAND KHUNDIA VS. CHANDIGARH ADMINISTRATION [REFERRED]
K V KRISHNAMANI VS. LALIT KALA ACADEMY [REFERRED]
DILIPSINHJI D RATHOD VS. VIJAYSINH PARMAR [REFERRED]
PRASHANT MANVANTRAI SHAH VS. STATE OF GUJARAT [REFERRED]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, in this Special Civil Application, challenged the order dated 18.6.83 made by respondent No. 2, the Controller of Weights and Measures, Government of Gujarat, Ahmedabad, under which he was discharged from the services.

(3.) The petitioner was selected on the post of Junior Inspector of Weights and Measures in the office of respondent No. 2 vide order dated 29.8.81 on probation for a period of three years from the date of joining the department. The petitioner joined the services on 14.9.81. Under the impugned order, the petitioner was discharged from services on the ground of unsatisfactory work during probation period.

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HARISHCHANDRA B SAIJA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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