REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

HAR PAL SINGH Respondents

Referred Judgements :-

MC DERMOTT INTERNATIONAL INCO. VERSUS BURU STANDARD CO. LIMITED AND OTHERS [REFERRED TO]
K R DEB VS. COLLECTOR OF CENTRAL EXCISE SHILLONG [REFERRED TO]
CAREW AND COMPANY LIMITED VS. UNION OF INDIA AND TATA ENGG AND LOCOMOTIVE COMPANY LIMITED [REFERRED TO]
STATE OF ASSAM VS. J N ROY BISWAS [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE CHANDAN NAGAR WEST BENGAL VS. DUNLOP INDIA LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
SHIV SHANKAR VS. BOARD OF DIRECTORS U P S R T C [REFERRED TO]
BHARATBHUSHAN SONAJI KSHIRSAGAR DR VS. ABDUL KHALIK MOHAMMAD MUSA [REFERRED TO]
STATE OF UTTAR PRADESH VS. VISHESHWAR [REFERRED TO]
COMMISSIONER SECRETARY TO GOVERNMENT HEALTH AND MEDICAL EDU DEPTT CIVIL SECTT JAMMU VS. ASHOK KUMAR KOHLI [REFERRED TO]
STATE OF PUNJAB VS. KASHMIR SINGH [REFERRED TO]
UNION OF INDIA VS. P THAYAGARAJAN [REFERRED TO]
UNION OF INDIA VS. K D PANDEY [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
RAJA KHAN VS. U P SUNNI CENTRAL WAQF BOARD [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
RANJANA AGNIHOTRI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Inspite of the fact that list has been revised, none appeared for the opposite parties. Heard learned Additional Chief Standing Counsel for the petitioners and perused the record.

(2.) The instant writ petition under Article 226 of the Constitution of India has been preferred against the Judgment and order dated 17-12-1999 passed by the State Public Services Tribunal, Lucknow in Claim Petition No. 2155/1999 by which the Tribunal has passed an interim order restraining the petitioner-State to proceed with the disciplinary proceeding against the claimant-opposite party no. 1. No interim order was passed by this court at the time of admitting the present writ petition.

(3.) While assailing the impugned order, Sri Shatrughan Chaudhary, learned Additional Chief Standing Counsel submits that by the orders dated 01-11-1999 and 08-11-1999, the State Government has initiated the disciplinary proceedings and approved the chargesheet of the claimant-opposite party no. 1. The claimant-opposite party no. 1 approached the Tribunal for quashing of the aforesaid orders passed the State Government with regard to initiation of disciplinary proceedings as well as service of Chargesheet.

Click here to view full judgment.

STATE OF U.P. Vs. HAR PAL SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address