(1.) Heard Sri Sharad Pathak, learned counsel for the petitioner, the learned Standing Counsel for the State-respondents and Sri Pankaj Patel, learned counsel for the opposite party no. 2 to 5. By means of this petition the petitioner has prayed following relief:
(2.) The order under challenge is order dated 29.7.2020 passed by the opposite party no. 3 i.e. The Chief Executive Officer which is contained as Annexure no. 1 to the writ petition whereby the petitioner (since deceased) has been dismissed from service.
(3.) The sole contention of the learned counsel for the petitioner is that the punishment order of dismissal has been passed without conducting proper inquiry, the impugned order is non-speaking and did not record reasons upon the reply given by the petitioner, past conduct of the petitioner has been taken into consideration while passing the impugned order and the impugned punishment order is disproportionate punishment which does not commensurate with the gravity of the misconduct.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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