REGENT COMPUTRONICS PVT. LTD.

MOTI SINGH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

BUCKINGHAM AND CARNATIC COMPANY LIMITED VS. VENKATIAH [REFERRED TO]
JEEWANLAL 1929 LIMITEDCALCUTTA VS. ITS WORKMEN [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
SHAHOODUL HAQUE VS. REGISTRAR CO OPERATIVE SOCIETIES BIHAR [REFERRED TO]
G T LAD VS. CHEMICAL AND FIBRES OF INDIA LIMITED [REFERRED TO]
STATE OF HARYANA VS. OM PRAKASH BHASIN [REFERRED TO]
SYNDICATE BANK VS. GENERAL SECRETARY SYNDICATE BANK STAFF ASSOCIATION [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
CHIEF ENGINEER CONSTRUCTION VS. KESHAVA RAO [REFERRED TO]
V C BANARAS HINDU UNIVERSITY VS. SHRIKANT [REFERRED TO]
REGIONAL MANAGER BANK OF INDIA VS. ANITA NANDRAJOG [REFERRED TO]
B M TRIPATHI VS. STATE OF U P [REFERRED TO]
VIJAY S. SATHAYE VS. INDIAN AIRLINES LTD [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petition is being decided, on consent, without calling for counter affidavit.

(3.) Petitioner claims to have been appointed Bandi Rakshak in January 1980 at District Jail, Deoria. It is contended that he continued until November 1985, thereafter, on oral information to the Authorities that his mother is ill, he proceeded on leave and thereafter never returned on duty.

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MOTI SINGH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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