REGENT COMPUTRONICS PVT. LTD.

D Senthilperumal Appellant

V/S

DISTRICT COLLECTOR Respondents

Referred Judgements :-

NOIDA ENTREPRENEUR ASSOCIATION V. NOIDA AND THE OTHERS [REFERRED TO]
S A VENKATARANAN PETITIONER VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
STATE BANK OF INDIA VS. R B SHARMA [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
U P STATE SUGAR CORPN LTD VS. KAMAL SWAROOP TONDON [REFERRED TO]
EMPLOYERS MANAGEMENT WEST BOKARO COLLIERY OF TISCO LTD VS. CONCERNED WORKMAN RAM PRAVESH SINGH [REFERRED TO]
DIVISIONAL CONTROLLER VS. M G VITTAL RAO [REFERRED TO]
AVINASH SADASHIV BHOSALE VS. UNION OF INDIA [REFERRED TO]
M/S STANZEN TOYOTETSU INDIA P. LTD. VS. GIRISH V [REFERRED TO]

JUDGEMENT

(1.) The charge-memo issued by the second respondent, dated 6.11.2009 is under challenge in this Writ Petition.

(2.) The Writ Petitioner was holding the post of Village Administrative Officer and on account of the sudden allegations, charges were framed against the Writ Petitioner by proceedings, dated 6.11.2009. The Charges against the Petitioner are extracted hereunder:

(3.) Annexure-I of the charge-memo provides charge. Annexure-II enumerates the state of imputations. Annexure-III denotes the list of documents and Annexure-IV states about the list of witnesses to be examined. Thus, there is no infirmity as such in the charge-memo capable of proceeding in accordance with the Discipline and Appeal Rules.

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D SENTHILPERUMAL Vs. DISTRICT COLLECTOR

Referred Judgements :-

JUDGEMENT

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