REGENT COMPUTRONICS PVT. LTD.

HARIHAR PRASAD Appellant

V/S

STATE PUBLIC SERVICES TRIBUNAL Respondents

Referred Judgements :-

A.C.C. LTD. V. THEIR WORKMEN [REFERRED TO]
PUNJAB NATIONAL BANK V. A.I.P.N.B.E. FEDERATION [REFERRED TO]
MAHESH NARAIN GUPTA V. STATE OF U.P. AND OTHERS [REFERRED TO]
IMPERIAL TOBACCO COMPANY OF INDIA LIMITED VS. ITS WORKMEN [REFERRED TO]
S C GIROTRA VS. UNITED COMMERCIAL BANK UCO BANK [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
UMA SHANKAR YADAV VS. REGISTRAR OF COOP SOCIETIES [REFERRED TO]
SUBHASH CHANDRA SHARMA VS. MANAGING DIRECTOR U P CO OP SPG MILS FEDERATION LTD [REFERRED TO]
TATA OIL MILLS COMPANY, LIMITED VS. ITS WORKMEN [REFERRED TO]
CHAMOLI DISTRICT CO-OPERATIVE BANK LTD. THROUGH ITS SECRETARY/MAHAPRANDHAK & ANR. VS. RAGHUNATH SINGH RANA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Manish Misra, learned counsel for petitioner and learned Standing Counsel for respondent.

(2.) Petitioner Harihar Prasad, died during pendency of this writ petition and substituted by his legal heirs. Therefore, this writ petition is now confined to consequential benefits, if any, in case petitioner succeeds.

(3.) This writ petition under Article 226 of Constitution of India has arisen from judgment and order dated 12.07.1996 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") dismissing Claim Petition no. 240/F/I/1990 of petitioner which was against order of punishment of dismissal dated 03.11.1988 and appellate order dated 02.04.1990 whereby petitioner's appeal was dismissed.

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HARIHAR PRASAD Vs. STATE PUBLIC SERVICES TRIBUNAL

Referred Judgements :-

JUDGEMENT

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