REGENT COMPUTRONICS PVT. LTD.

P.ARUMUGAM Appellant

V/S

COMMISSIONER OF POLICE Respondents

Referred Judgements :-

NORTH WALES POLICE V. EVANS [REFERRED TO]
COMMANDANT V. D.PAUL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
UNION OF INDIA VS. SARDAR BAHADUR [REFERRED TO]
UNION OF INDIA PARMA NANDA VS. PARMA NANDA:STATE OF HARYANA [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. A RAJAPANDIAN [REFERRED TO]
RAE BARELI KSHETRIYA GRAMIN BANK VS. BHOLA NATH SINGH [REFERRED TO]
COMMISSIONER AND SECRETARY TO THE GOVT VS. C SHANMUGAM [REFERRED TO]
APPAREL EXPORT PROMOTION COUNCIL VS. A K CHOPRA [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
SUB DIVISIONAL OFFICER KONCH VS. MAHARAJ SINGH [REFERRED TO]
STATE BANK OF INDIA VS. R B SHARMA [REFERRED TO]
HINDUSTAN PETROLEUM CORPN LTD VS. SARVESH BERRY [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) Instant writ appeal is filed against the order made in 22848 of 2012 dated 23.10.2018, by which, writ court declined to grant any relief to the appellant.

(2.) The appellant filed W.P.Nos.1820 and 22848 of 2012 with the following prayers:-

(3.) Before the Writ Court, learned counsel for the appellant argued that on the same set of charges, criminal case was registered against the appellant and the that learned Magistrate has found that the charges were not proved, however, without any supporting documentary evidence, the enquiry officer has rendered findings, holding the charges as proved. Hence, the punishment may be set aside.

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P.ARUMUGAM Vs. COMMISSIONER OF POLICE

Referred Judgements :-

JUDGEMENT

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