REGENT COMPUTRONICS PVT. LTD.

Aish Mohammad Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

SATYENDRA SINGH VS. STATE OF UTTAR PRADESH AND ANOTHER [REFERRED TO]
AMALENDU GHOSH VS. DISTRICT TRAFFIC SUPERINTENDENT NORTH EASTERN RAILWAY KATIHAR [REFERRED TO]
CHAMPAKLAL CHIMANLAL SHAH VS. UNION OF INDIA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
NARAYAN DATTATRAYA RAMTEERTHAKHAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
SUBHASH CHANDRA SHARMA VS. MANAGING DIRECTOR U P CO OP SPG MILS FEDERATION LTD [REFERRED TO]
SALAHUDDIN VS. STATE OF U P [REFERRED TO]
NIRMALA J. JHALA VS. STATE OF GUJARAT [REFERRED TO]
TATA CHEMICALS LTD VS. COMMISSIONER OF CUSTOMS (PREVENTIVE) JAMNAGAR [REFERRED TO]
KRISHNA RAI (DEAD) VS. BANARAS HINDU UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) Learned Standing Counsel has placed before this Court the original records relating to the disciplinary proceedings drawn against the petitioner pursuant to the order dtd. 1/7/2025 and before the Court opens the original records, learned Standing Counsel fairly concedes that no oral hearing was conducted in the matter of departmental inquiry/ domestic inquiry conducted by the inquiry officer.

(3.) Upon perusal of the records it transpires that petitioner was issued with a charge-sheet on 6/12/2022 inviting his explanation by the inquiry officer vide letter dtd. 25/3/2023. Since petitioner did not submit any reply, therefore, departmental inquiry was proceeded with against him on the basis of records available and report was submitted on 6/10/2023.

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AISH MOHAMMAD Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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