REGENT COMPUTRONICS PVT. LTD.

Sarvesh Kumar Dixit Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

SUBHASH CHANDRA GUPTA V. STATE OF U.P [REFERRED TO]
ASSOCIATED CEMENT COMPANIES LIMITED CHAIBASA CEMENT WORKS JHINKPANI VS. THEIR WORKMEN [REFERRED TO]
PUNJAB NATIONAL BANK LIMITED ALL INDIA PUNJAB NATIONAL BANK EMPLOYEES FEDERATION VS. ALL INDIA PUNJAB NATIONAL BANK EMPLOYEES FEDERATION:PUNJAB NATIONAL BANK LIMITED [REFERRED TO]
MEENGLAS TEA ESTATE VS. WORKMEN [REFERRED TO]
STATE OF UTTAR PRADESH VS. C S SHARMA [REFERRED TO]
S C GIROTRA VS. UNITED COMMERCIAL BANK UCO BANK [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
SUBHASH CHANDRA SHARMA VS. MANAGING DIRECTOR U P CO OP SPG MILS FEDERATION LTD [REFERRED TO]
TATA OIL MILLS COMPANY, LIMITED VS. ITS WORKMEN [REFERRED TO]
CHAMOLI DISTRICT CO-OPERATIVE BANK LTD. THROUGH ITS SECRETARY/MAHAPRANDHAK & ANR. VS. RAGHUNATH SINGH RANA & ORS. [REFERRED TO]
ROOP NARAIN PANDEY VS. U.P. CO-OPERAITIVE INSTITUTIONAL SERVICE BOARD [REFERRED TO]

JUDGEMENT

(1.) Sri Vijay Dixit, learned counsel for the petitioner has filed rejoinder affidavit to the counter affidavit filed on behalf of the opposite party no. 2, which is taken on record.

(2.) Heard Sri Sandeep Dixit, learned Senior Advocate assisted by Sri Vijay Dixit, learned counsel for the petitioner and Sri Vivek Kumar Shukla, learned Standing Counsel for the State.

(3.) By means of this petition, the petitioner has assailed the dismissal order dated 8.5.2020 passed by opposite party no. 1 (Annexure-1 to the writ petition). The main ground to assail the impugned order of dismissal is that the dismissal order has been passed on the basis of enquiry wherein no date time and place was fixed and the petitioner was not afforded an opportunity of hearing as per law therefore, the enquiry proceeding vitiates and consequent thereto the punishment order of dismissal also vitiates.

Click here to view full judgment.

SARVESH KUMAR DIXIT Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address