REGENT COMPUTRONICS PVT. LTD.

MAHENDRA PAL Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

PATEL CHUNIBHAI DAJIBHA VS. NARAYANRAO KHANDERAO JAMBEKAR ANOTHER [REFERRED TO]
HARBHAJAN SINGH VS. KARAMINGH [REFERRED TO]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
MAJOR CHANDRA BHAN SINGH VS. LATAFAT ULLAH KHAN [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
STATE OF ORISSA VS. COMMISSIONER OF LAND RECORDS AND SETTLEMENT CUTTACK [REFERRED TO]
SUNITA JAIN VS. PAWAN KUMAR JAIN [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]
STATE OF TRIPURA VS. ARABINDA CHAKRABORTY [REFERRED TO]
NARESH KUMAR VS. GOVT OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent no. 1 and Shri Gaurav Mehrotra, learned counsel for the respondents no. 2 to 6.

(2.) The instant writ petition has been filed praying for the following main reliefs:

(3.) The case set forth by the petitioner is that the petitioner is an employee of respondent no. 2 Bank. The petitioner had been proceeded against departmentally and a punishment order dtd. 23/5/2007, a copy of which is annexure 3 to the petition, had been passed whereby following punishments were awarded namely:

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MAHENDRA PAL Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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