REGENT COMPUTRONICS PVT. LTD.

NARESH SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RAMESH CHANDRA SINGH VS. HIGH COURT OF ALLAHABAD [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRAKASH CHAND JAIN [REFERRED TO]
NAND KISHORE PRASAD VS. STATE OF BIHAR [REFERRED TO]
RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
ISHWAR CHAND JAIN VS. HIGH COURT OF PUNJAB AND HARYANA ANR ANOTHER [REFERRED TO]
K P TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
KASHI NATH ROY VS. STATE OF BIHAR [REFERRED TO]
KASHI NATH ROY VS. STATE OF BIHAR [REFERRED TO]
R C JAIN VS. HIGH COURT OF PATNA [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
ZUNJARRAO BHIKAJI NAGARKAR VS. UNION OF INDIA [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [RELIED UPON]
P C JOSHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
VIJENDRA PAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
VIJENDRA PAL SINGH VS. HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) Heard Sri S.K.Kalia, Senior Advocate assisted by Sri Sameer Kalia appearing for the petitioner and Sri Alok Sinha, learned Additional Chief Standing Counsel.

(2.) Removal/dismissal/termination or compulsory retirement from service is treated as a calamity by a person against whom such an order is passed and as such, it is always questioned before a Court of law. In the present case, the authority, which was dispensing justice to others, is, today before us questioning the validity and correctness of the resolution passed by the Full Court and the order of removal issued by the State Government apart from other orders.

(3.) At the outset, it is relevant to point out that initially the petitioner in the instant writ petition claimed for quashing the resolution of the Full Court dated 16.5.2009, whereby the Full Court resolved to remove the petitioner from service. The petitioner has also inter alia prayed for quashing of orders dated 25.5.2009 and 26.5.2009 passed by the District Judge, Baduan divesting the petitioner from judicial functioning and withdrawing cases from his Court, pursuant to the High Court's confidential D.O. No. 258/AR(S)/2009, dated 25.5.2009. During pendency of this writ petition, the State Government issued an office memorandum dated 10.7.2009 removing the petitioner from service and as such, the petitioner amended the writ petition and sought quashing of the aforesaid order too.

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NARESH SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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