REGENT COMPUTRONICS PVT. LTD.

SUBODH KUMAR TRIVEDI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

DR. SHYAM NARAIN PANDEY V. V.C.,GORAKHPUR UNIVERSITY [REFERRED TO]
ASHOK KUMAR AND OTHERS V. MANAGING DIRECTOR,U.P. LEATHER DEVELOPMENT AND MARKETING CORPORATION AND ANOTHER [REFERRED TO]
YASH PAL VERMA V. M/S. HINDUSTAN MACHINES TOOLS LIMITED [REFERRED TO]
AVTAR SINGH V. STATE OF U.P. AND ANOTHER [REFERRED TO]
JAI KISHAN AND OTHER V. U.P. COOPERATIVE BANK LTD. [REFERRED TO]
DEVI LAL SAHU V. UNION OF INDIA [REFERRED TO]
AKHILESH KUMAR SAXENA V. DIRECTOR OF EDUCATION (SECONDARY) U.P. LUCKNOW [REFERRED TO]
SUDHAKAR MALVIYA V. BENARAS HINDU UNIVERSITY [REFERRED TO]
NATHI MAL RAM SAHAI MAL AND OTHERS V. V.C.,MEERUT [REFERRED TO]
RASHID AHMED VS. MUNICIPAL BOARD KAIRANA OPPOSITE PARTY; AND UNION OF INDIA AND STATE OF UTTAR PRADESH [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
COLLECTOR OF MONGHYR VS. KESHAV PRASAD GOENKA [REFERRED TO]
M G ABROL ADDITIONAL COLLECTOR OF CUSTOMS BOMBAY VS. SHANTILAL CHHOTELAL TAYEHALLI DAWOODBHAI MOHOMEDBHOY DAWOODBHAI MEHZAI TRADING CORPORATION [REFERRED TO]
LAKSHMIRATAN ENGINEERING WORKS LIMITED VS. ASST COMMISSIONER JUDICIAL I SALES TAX KANPUR RANGE KANPUR [REFERRED TO]
BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. ULHASNAGAR MUNICIPAL COUNCIL [REFERRED TO]
OM PARKASH VS. STATE OF HARYANA [REFERRED TO]
L HIRDAY NARAIN VS. INCOME TAX OFFICER BAREILLY [REFERRED TO]
STATE OF WEST BENGAL VS. NORTH ADJAI COAL COMPANY LIMITED [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
STATE OF UTTAR PRADESH VS. LABH CHAND [REFERRED TO]
STATE OF UTTAR PRADESH VS. SHATRUGHAN LAL [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
UMA SHANKAR YADAV VS. REGISTRAR OF COOP SOCIETIES [REFERRED TO]
OM PAL SINGH VS. DISTRICT DEVELOPMENT OFFICER GHAZIABAD [REFERRED TO]

JUDGEMENT

(1.) The petitioner being aggrieved by an order of removal from service dated August 1, 1997, has approached this Court under Article 226 of the Constitution of India. The petition was filed on October 13. 1997, on which date the High Court passed an order giving time to the learned standing counsel for seeking instructions on the question of competence of the authority who has passed the order of removal from service.

(2.) The matter was listed for several times and on April 17, 1999, the Court again taking into consideration that since no counter-affidavit has been filed, passed an order that the contention of the petitioner is that he has been removed from service without following the principle of natural justice as the Enquiry Officer although has relied upon the preliminary enquiry report but neither the copy of the report of the preliminary enquiry was furnished to him nor he was allowed to cross-examine the witnesses and that the order of removal was passed not by the competent authority, allowed two weeks time and no more to the State to file counter-affidavit and directed for production of the record also. The order further directed that both the parties to come prepared for final disposal of the writ petition.

(3.) Later on counter-affidavit has been filed by the State to which rejoinder-affidavit has been filed by the petitioner.

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SUBODH KUMAR TRIVEDI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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