REGENT COMPUTRONICS PVT. LTD.

JAYANTILAL S THAKKAR Appellant

V/S

State Of Guajrat Respondents

Referred Judgements :-

STATE OF BOMBAY V/S RAOJIBHAI MOTIBHAI PATEL [REFERRED]
BAREILLY ELECTRICITY SUPPLY CO LTD V/S WORKMEN [REFERRED]
R M JOSHI V/S STATE [REFERRED]
MINISTRY OF FINANCE V/S S B RAMESH [REFERRED]
M S BINDRA V/S UNION OF INDIA [REFERRED]
HARDWARI LAL V/S STATE OF UTTAR PRADESH [REFERRED]
M J PREM V/S STATE OF GUJARAT [REFERRED]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner under Article 226 of the Constitution of India has challenged the show cause notice dated 29.11.1991 as well as the order of punishment dated 28.2.1996 passed by respondent No. 2 imposing punishment of deduction of Rs.300/- p.m permanently from the pension of the petitioner.

(3.) The facts in brief deserve to be set out for appreciating the controversy involved in this matter.

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JAYANTILAL S THAKKAR Vs. STATE OF GUAJRAT

Referred Judgements :-

JUDGEMENT

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