REGENT COMPUTRONICS PVT. LTD.

Dharm Avtar Srivastava Appellant

V/S

DISTRICT JUDGE UNNAO Respondents

Referred Judgements :-

P.G.I. OF MEDICAL EDUCATION AND RESEARCH,CHANDIGARH V. RAJ KUMAR [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION CO. LTD. V. AJAY KUMAR JT [REFERRED TO]
FISHERIES DEPARTMENT STATE OF UTTAR PRADESH V. CHARAN SINGH [REFERRED TO]
P. DARUPAIAH (D) THR. LRS. V. GENERAL MANAGER,THRUUVALLUVAR TRANSPORT CORPORATION LTD [REFERRED TO]
SHOBHA RAM RATURI V. HARYANA VIDHYUT PRASARAN NIGAM LTD. [REFERRED TO]
SOMESH TIWARI V. UNION OF INDIA [REFERRED TO]
HERBERTSONS LIMITED VS. WORKMEN OF HERBERTSONS LTD [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
BAIDYANATH MAHAFATRA VS. STATE OF ORISSA [REFERRED TO]
HINDUSTAN MOTORS LIMITED VS. TAPAN KUMAR BHATTACHARYA [REFERRED TO]
M P STATE ELECTRICITY BOARD VS. JARINA BEE [REFERRED TO]
TRANSMISSION CORPN A P LTD VS. P RAMCHANDRA RAO [REFERRED TO]
SUKHDEO PANDEY VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER KARNATAKA HOUSING BOARD VS. C MUDDAIAH [REFERRED TO]
KANPUR ELECTRICITY SUPPLY CO LTD VS. SHAMIM MIRZA [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
SENIOR SUPERINTENDENT TELEGRAPH TRAFFIC BHOPAL VS. SANTOSH KUMAR SEAL [REFERRED TO]
STATE OF U P VS. MADHAV PRASAD SHARMA [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
SHIV NANDAN MAHTO VS. STATE OF BIHAR [REFERRED TO]
TAPASH KUMAR PAUL VS. BSNL [REFERRED TO]
K.S. RAVINDRAN VS. BRANCH MANAGER, NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
THE CHAIRMAN, GWALIOR DEVELOPMENT AUTHORITY AND ORS. VS. SANDEEP TIWARI AND ORS. [REFERRED TO]
PAWAN KUMAR AGARWALA VS. GENERAL MANAGER-II & APPOINTING AUTH.STATE BANK OF INDIA [REFERRED TO]
TAMILNADU TERMINATED FULL TIME TEMPORARY LIC EMPLOYEES ASSOCIATION VS. S.K. ROY, THE CHAIRMAN, LIFE INSURANCE CORPORATION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri O.P. Tiwari, learned counsel for appellant, Sri U.N. Mishra, learned counsel for respondents and perused the record.

(2.) By means of present special appeal the appellant has challenged the order dated 05.03.2013 passed in Writ Petition No. 2285 (SS) 2007 (Dharam Avtar Srivastava v. District Judge, Unnao and others) by which the order of compulsory retirement of the appellant dated 30.03.2007 passed by District Judge, Unnao has been set aside, however, it was held that the petitioner is not entitled for any backwages.

(3.) Facts in brief of the present case are that the order of compulsory retirement dated 30.03.2007 passed by District Judge Unnao has been challenged by the petitioner on three counts: (a) it was a malicious action on the part of opposite party (b) the record of the petitioner did not warrant a compulsory retirement and (c) that compulsory retirement has been resorted to as a measure of punishment which cannot be done.

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DHARM AVTAR SRIVASTAVA Vs. DISTRICT JUDGE UNNAO

Referred Judgements :-

JUDGEMENT

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