REGENT COMPUTRONICS PVT. LTD.

Kanchan Kumar Gupta Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RUSSELL V. DUKE OF NORFOLK [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
CALVIN V. CARR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [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]
LIBERTY OIL MILLS VS. UNION OF INDIA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [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 was appointed as Clerk Grade-II in Kanpur Development Authority on 30/4/1990. In the year 2010 he was granted promotion on the post of Clerk Grade-I.

(2.) Petitioner was put under suspension vide order dtd. 26/2/2020 on ground that he, on basis of forged documents, prepared freehold sale deeds in favour of such persons, who were not actual allottees, which has also caused financial loss running into crores of rupees.

(3.) Aforesaid order was challenged by way of filing Writ-A No. 5888 of 2021, however, meanwhile inquiry report was submitted, therefore, the writ petition was dismissed being infructuous vide order dtd. 16/9/2021.

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KANCHAN KUMAR GUPTA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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