REGENT COMPUTRONICS PVT. LTD.

RAMESH CHANDRA GUPTA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RUSSELL V. DUKE OF NORFOLK [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
STATE BANK OF INDIA VS. RAM LAL BHASKAR [REFERRED TO]

JUDGEMENT

(1.) Petitioner while working as Secretary in Sadhan Sahkari Samit Karaura, Bulandshahar was dismissed from services vide order dtd. 1/6/2022 for repeated instance of embezzlement.

(2.) Aforesaid order was challenged by the petitioner by way of a statutory appeal and by order dtd. 10/1/2005, order under appeal was set aside and matter was remitted back to District Administrative Committee to pass a fresh order.

(3.) The District Administrative Committee passed an order dtd. 3/6/2006 whereby the petitioner was again dismissed from services.

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RAMESH CHANDRA GUPTA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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