REGENT COMPUTRONICS PVT. LTD.

Dhratrashtra Sindhu Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RAVINDRA KUMAR MISRA V. U.P. STATE OF HANDLOOM CORPORATION LIMITED AND ANOTHER [REFERRED TO]
D.S. SHARMA V. UNION OF INDIA [REFERRED TO]
KAILASH BHARTI V. STATE OF U.P. AND OTHERS [REFERRED TO]
HARI RAM MAURYA V. UNION OF INDIA AND OTHERS [REFERRED TO]
TNVENI SHANKER SAXENA V. STATE OF U.P. [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. PREM LATA MISRA KM [REFERRED TO]
GRAHAK SANSTHA MANCH VS. STATE OF MAHARASHTRA [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]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED TO]
V P AHUJA VS. STATE OF PUNJAB [REFERRED TO]
NAR SINGH PAL VS. UNION OF INDIA [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASTER MARINE SERVICES PVT LTD VS. MALFE and HODGKINSON PVT LTD [REFERRED TO]
STATE OF U P VS. VIJAY SHANKAR TRIPATHI [REFERRED TO]
Radhey Shyam Shukla VS. State of U.P. and others [REFERRED TO]

JUDGEMENT

(1.) BY means of the present writ petition, the petitioner challenges the judgment and order dated 3.7.1998 passed by the U.P. Public Services Tribunal, Lucknow in Claim petition No. 303 of 1995, Dhratrashtra Sindhu v. State of U.P. and others and also the order dated 18.7.1994 passed by Deputy Commissioner (Executive) Trade Tax, Noida Circle, District Ghaziabad by which the services of the petitioner were terminated.

(2.) WE have heard Sri Ashok G. Sharma, learned Counsel for the petitioner and Sri Sharad Dwivedi, learned Counsel for the respondents.

(3.) ON 19.3.1993, the respondent No. 2 had issued an order thereby appointing one Sri Kuldeep Singh, Assistant Commissioner, as inquiry officer under the provision of Rule 55 of the Civil Services (Classification, Control and Appeal) Rules on account of irregularities committed by the petitioner.

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DHRATRASHTRA SINDHU Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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