REGENT COMPUTRONICS PVT. LTD.

SANDEEP SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HIGH COURT OF JUDICATURE OF BOMBAY VS. UDAI SINGH AND OTHERS [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. GOPI KISHORE PRASAD [REFERRED TO]
RAM GOPAL CHATURVEDI VS. STATE OF MADHYA PRADESH [REFERRED TO]
K H PHADNIS VS. STATE OF MAHARASHTRA [REFERRED TO]
T G PILLAI VS. INDIAN INSTITUTE OF TECHNOLOGY GUINDY MADRAS [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
BISHAN LAL GUPTA VS. STATE OF HARYANA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
DAYA SHANKAR VS. HIGH COURT OF ALLAHABAD [REFERRED TO]
SUMATI P SHERE VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
C RAVICHANDRAN IYER VS. JUSTICE A M BHATTACHARJEE [REFERRED TO]
RADHEY SHYAM GUPTA VS. U P STATE AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
KRISHNADEVARAYA EDUCATION TRUST VS. L A BALAKRISHNA [REFERRED TO]
H F SANGATI VS. R G HIGH COURT OF KARNATAKA [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
MATHEW P THOMAS VS. KERALA STATE CIVIL CORPORATION LIMITED [REFERRED TO]
NAWAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUNICIPAL COMMITTEE SIRSA VS. MUNSHI RAM [REFERRED TO]
KARNATAKA STATE ROAD TRANSPOART CORPO VS. S G KOTTURAPPA [REFERRED TO]
P D AGRAWAL VS. STATE BANK OF INDIA [REFERRED TO]
PUNJAB NATIONAL BANK VS. MANJEET SINGH [REFERRED TO]
ASHOK KUMAR SONKAR VS. UNION OF INDIA [REFERRED TO]
RAJESH KOHLI VS. HIGH COURT OF J AND K [REFERRED TO]
RAJENDRA SINGH VERMA VS. GOVERNOR OF NCT OF DELHI [REFERRED TO]
HIGH COURT OF JUDICATURE VS. SHIVESHWAR NARAYAN [REFERRED TO]
R C CHANDEL VS. HIGH COURT OF M P [REFERRED TO]
PARAS NATH PANDEY VS. DIRECTOR NORTH CENTRAL ZONE CULTURAL CENTRE NYAYA MARG ALLAHABAD [REFERRED TO]
STATE BANK OF INDIA VS. PALAK MODI [REFERRED TO]
RATNESH KUMAR CHOUDHARY VS. INDIRA GANDHI INSTITUTE OF MEDICAL SCIENCES, PATNA, BIHAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Since common questions of law and fact are involved in all the aforesaid connected writ petitions, therefore, they are being clubbed and decided together by a common judgment and order.

(2.) Heard Sri Jaideep Narain Mathur, learned Senior Advocate, assisted by Sri Mudit Agarwal, Sri Ashwani Kumar, Sri Akhilesh Kalra and Sri Sandip Dixit, learned Advocates appearing for the petitioners and Sri S.K.Kalia, learned Senior Advocate assisted by Sri U.N.Mishra and Sri Gaurav Mehrotra, learned counsel for the High Court as well as the learned Standing Counsel for the State.

(3.) These writ petitions have been filed by total fifteen petitioners, namely, S/Shri Sandeep Singh, Sudhir Mishra, Ravi Kumar Sagar, Vineet Kumar, Rahul Singh, Bhanu Pratap Singh, Ashwani Panwar, Kshitish Pandey, Asha Ram Pandey, Akhilesh Kumar Sharma, Ashtosh Tripathi, Mukesh Kumar, Shobhit Sourav, Hridesh Kumar and Himanshu Misra challenging the order of discharge simpliciter from service dated 22.09.2014 and 15.06.2015 from the post of Civil Judge (Jr.Div.)/Judicial Magistrate under Rule 24(4) of the U.P.Judicial Service Rules, 2001 (hereinafter referred as "the Rules"). In some of the writ petitions order dated 19.09.2014 and inquiry report dated 12.09.2014 as well as proceedings of the Full Court of the High Court of Judicature at Allahabad dated 15.9.2014 have also been challenged.

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SANDEEP SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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