REGENT COMPUTRONICS PVT. LTD.

P.M.Anbarasan Appellant

V/S

Thiru.P.Nallathambi Respondents

Referred Judgements :-

NOIDA ENTREPRENEUR ASSOCIATION VS. 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 writ petitioner Dr.P.M.Anbarasan, has filed three writ petitions. In the first writ petition in W.P.No.15996 of 2018, the order of suspension dated 09.03.2018 issued by the first respondent/Vice Chancellor is under challenge.

(2.) The second writ petition in W.P.No.15997 of 2018 is filed for a direction to direct the respondents 1 and 2 to take appropriate legal action against the third respondent based on the Criminial case in Cr.No.287 of 2018 dated 02.03.2018 on the file of the Suramanagalam Police station Salem City, as per clause 4(d)(i)(b) of Appendix VIII of the University statute, by considering the representation submitted by the writ petitioner dated 03.04.2018.

(3.) The third writ petition in W.P.No.29752 of 2018 is filed challenging the charge memo issued against the writ petitioner in proceedings dated 02.08.2018.

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P.M.ANBARASAN Vs. THIRU.P.NALLATHAMBI

Referred Judgements :-

JUDGEMENT

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