REGENT COMPUTRONICS PVT. LTD.

S.N.PANDEY Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

TARSEN KUMAR SOOD V. CHIEF ENGINEER H.P. P.W.D. [REFERRED TO]
GOKARAN NATH LAL V. U.P. STATE PUBLIC SERVICES TRIBUNAL [REFERRED TO]
SARFARAZ ALI V. U.P.S.R.T.C [REFERRED TO]
ANIL KUMAR SINGH V. STATE OF U.P. [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
JAGDISH PRAAAD SAXENA VS. STATE OF MADHYA BHARAT NOW MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. BHAGAT RAM [REFERRED TO]
ARJUN CHAUBEY VS. UNION OF INDIA [REFERRED TO]
J MOHAPATRA AND CO VS. STATE OF ORISSA [REFERRED TO]
KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED TO]
SECRETARY TO GOVERNMENT TRANSPORT DEPTT MADRAS VS. MUNUSWAMY MUDALIAR [REFERRED TO]
PRATHAMA BANK HEAD OFFICE MORADABAD VS. VUAY KUMAR GOEL [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
STATE BANK OF INDIA VS. D C AGGARWAL [REFERRED TO]
RATTAN LAL SHARMA VS. MANAGING COMMITTEE DR HARI RAM CO EDUCATION HIGHER SECONDARY SCHOOL [REFERRED TO]
INDRANI BAI VS. UNION OF INDIA [REFERRED TO]
MOHAMMAD QUARAMUDDIN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
TILAK CHAND MAGATRAM OBHAN VS. KAMALA PRASAD SHUKLA [REFERRED TO]
UNION OF INDIA VS. BHAGWAN DASS [REFERRED TO]
PHULJHARI DEVI VS. MITHAI LAL [REFERRED TO]

JUDGEMENT

(1.) By means of this writ petition the petitioner has assailed the order of dismissal dated 20-4-1978.

(2.) The petitioner was appointed as Cooperative supervisor somewhere in the year 1961. At the relevant time i.e., August, 1976 the petitioner was working as Seed Store Inchargecum- Supervisor Sahkari Sangh, Raniwa, District Faizabad (now Ambedkar Nagar). During the period 6-10-1976 to 10-10-1976 Sri M.M. Ansari, Additional District Cooperative Officer, Akbarpur, Faizabad made an inspection of the said Seed Store. In pursuance of the said inspection, one Sri Ganai Ram Chaudhary, Assistant Development Officer Cooperative Societies, Faizabad lodged a First Information Report on 25-11-1976 at 12.10 Hrs. at Police Station Gosaiganj, District Faizabad under Section 409 I.P.C. against the petitioner in which it was alleged that the petitioner committed a breach of trust to the tune of Rs. 51,358.36.

(3.) Even prior to lodging of the said First Information Report the petitioner had made certain complaints against Sri M.M. Ansari, the District Assistant Registrar, Cooperative Societies which have been annexed as Annexure-2 to this writ petition. According to the said complaints Sri Ansari asked to implicate the petitioner in some case. According to the petitioner the said First Information Report was lodged for an oblique motive against the petitioner for oblique reason as the petitioner has made certain complaints against him.

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S N PANDEY Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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