REGENT COMPUTRONICS PVT. LTD.

RAJENDRAN Appellant

V/S

Commissioner Of Police, Trichy City Respondents

Referred Judgements :-

STATE OF ASSAM AND ANOTHER V. RAGHAVA RAJGOPALACHARI [REFERRED TO]
MARIMUTHU VS. THE STATE REPRESENTED BY THE INSPECTOR OF POLICE,UTHAMAPALAYAM POLICE STATION,THENI DISTRICT [REFERRED TO]
M.RAMANATHAN VS. THE SECRETARY TO GOVERNMENT,ENVIRONMENT AND FOREST DEPARTMENT,SECRETARIAT,CHENNAI - 600 009 AND OTHERS [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
MANAGEMENT OF RESERVE BANK OF INDIA NEW DELHI VS. BHOPAL SINGH PANCHAL [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
SOUTHERN RAILWAY OFFICER ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
R RAJKUMAR VS. THE COMMISSIONER OF POLICE TRICHY CITY [REFERRED TO]

JUDGEMENT

(1.) The above Writ Petition is filed challenging the charge memo issued by the first respondent dated 29.05.2014 to the petitioner. The brief facts which are necessary for the purpose of disposing of the Writ Petition are as follows:

(2.) Sum and substance, the learned Senior Counsel appearing for the petitioner submitted the following arguments:

(3.) The charges against the petitioner as found in the impugned charge memo are as follows:

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RAJENDRAN Vs. COMMISSIONER OF POLICE, TRICHY CITY

Referred Judgements :-

JUDGEMENT

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