REGENT COMPUTRONICS PVT. LTD.

DINKAR RAO Appellant

V/S

VIJAY KUMAR GOEL Respondents

Referred Judgements :-

RAM YASH AND OTHERS V. STATE OF U.P. [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
AMAR NATH VS. STATE OF HARYANA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
B SAHA VS. M S KOCHAR [REFERRED TO]
V C SHUKLA VS. STATE [REFERRED TO]
SWARN ANAND VS. CHIEF JUDICIAL MAGISTRATE [REFERRED TO]
S C AGRAWAL VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Both the above cases are being disposed of by this common order as common questions of facts and law are involved.

(2.) The revisionist and the applicant in both the cases is Sri Dinkar Rao, Chairman, Prathama Bank, Head-Office, Prathama Bhawan, Nainital Road, Moradabad.

(3.) Sri Vijai Kumar Goel, opposite party No.1, used to be probationary Manager in the said bank who has been placed under suspension on 10.3.1981 by the revisionist-applicant while posted at Dilari Branch of the said bank. Charge-sheets drawn against O.P. No.1 are dated 2.2.1981 and 20.7.1981 (Annexures 4 and 5 of the affidavit).

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DINKAR RAO Vs. VIJAY KUMAR GOEL

Referred Judgements :-

JUDGEMENT

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