(1.) The facts which gave rise to the filing of the writ petition are briefly stated hereunder.
(2.) While matters stood thus, all the three charge memoranda have been kept pending despite the fact, there was no legal impediment to proceed with the same. Even though the judgments in the criminal cases ended in favour of the petitioner as early as in 2005 and 2008 respectively in respect of two crime numbers, the respondents, for no valid reasons, not proceeded with the departmental enquiry, pursuant to the charge memoranda.
(3.) The learned counsel appearing for the petitioner would submit that on the very same allegations as contained in the charge memoranda which are impugned in the writ petition, criminal cases were launched and the same ended in acquittal and discharged, the acquittal/discharge have become final long ago. As there was absolutely no progress in the departmental proceedings for a long period of time, the petitioner was constrained to file the present writ petition challenging two charge memoranda dtd. 9/10/1997 and 23/6/1998.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN