REGENT COMPUTRONICS PVT. LTD.

Sandeep Kumar Pandey Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

L.C.,SAID IN QUINN VS. LEATHEM [REFERRED TO]
LONDON GRAVING DOCK CO. LTD. VS. HORTON [REFERRED TO]
HOME OFFICE VS. DORSET YACHT CO [REFERRED TO]
HERRINGTON VS. BRITISH RAILWAYS BOARD [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
DEEPAK BAJAJ VS. STATE OF MAHARASHTRA [REFERRED TO]
AJAY KUMAR CHOUDHARY VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents through video conferencing.

(2.) Present petition has been filed inter-alia aggrieved against the suspension order dated 12.01.2021, a copy of which is Annexure-1 to the writ petition, by which the petitioner has been placed under suspension.

(3.) Learned counsel for the petitioner contends that primarily four grounds have been taken while placing the petitioner under suspension which grounds do not stand scrutiny under the eyes of law and consequently the suspension order merits to be quashed.

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SANDEEP KUMAR PANDEY Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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