REGENT COMPUTRONICS PVT. LTD.

Yogesh M Vyas Appellant

V/S

REGISTRAR Respondents

Referred Judgements :-

THAKOR KANJIBHAI SHAKARABHAI VS. THAKOR AMBARAM KANJIBHAI [REFERRED TO]
BRAJ KISHORE THAKUR VS. UNION OF INDIA [REFERRED TO]
ALOK KUMAR ROY VS. S N SARMA [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
ISHWAR CHAND JAIN VS. HIGH COURT OF PUNJAB AND HARYANA ANR ANOTHER [REFERRED TO]
UNION OF INDIA VS. K K DHAWAN [REFERRED TO]
K P TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. AJOY KUMAR PATNAIK [REFERRED TO]
KASHI NATH ROY VS. STATE OF BIHAR [REFERRED TO]
BRAJ KISHORE THAKUR VS. UNION OF INDIA [REFERRED TO]
ZUNJARRAO BHIKAJI NAGARKAR VS. UNION OF INDIA [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
P C JOSHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
NAWAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMESH CHANDER SINGH VS. HIGH COURT OF ALLAHABAD [REFERRED TO]
PRAKASH KAUR WD O AJITSING HARNAMSING VS. SOHANSINGH KHADAKSING [REFERRED TO]
HARIHAR CHAITANYA VS. STATE OF UTTAR PRADESH [REFERRED TO]
S.N. Jog VS. State of M.P. [REFERRED TO]

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution is directed against the High Court order dated 27. 4. 2005 and the Government notification dated 16. 8. 2005 compulsorily retiring the petitioner, a judicial officer holding the post of Civil Judge (SD) and Judicial Magistrate First Class, from service after a disciplinary inquiry.

(2.) THE facts leading to filing of this petition, briefly stated, are as under :-

(3.) MR Unwala, learned advocate for the petitioner has raised the following contentions :-

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YOGESH M VYAS Vs. REGISTRAR

Referred Judgements :-

JUDGEMENT

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