REGENT COMPUTRONICS PVT. LTD.

S.MARIAPPAN Appellant

V/S

INSPECTOR GENERAL OF REGISTRATION Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
STATE OF ORISSA VS. SANGRAM KESHARI MISRA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]

JUDGEMENT

(1.) The charge memo dated 20.03.2017, framed against the writ petitioner is under challenge in the present writ petition.

(2.) The writ petitioner is working as Sub Registrar and the charges against the writ petitioner are extracted hereunder:-

(3.) Appendix 2 to the charge memo provides the statement of allegations and the Appendix 3 provides the list of documents. Thus, there is no infirmity as such in respect of the charge memo issued against the writ petitioner.

Click here to view full judgment.

S.MARIAPPAN Vs. INSPECTOR GENERAL OF REGISTRATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address