REGENT COMPUTRONICS PVT. LTD.

Subhash Babu Yadav Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

NAZIR AHMED VS. EMPEROR [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
PATEL CHUNIBHAI DAJIBHA VS. NARAYANRAO KHANDERAO JAMBEKAR ANOTHER [REFERRED TO]
HARBHAJAN SINGH VS. KARAMINGH [REFERRED TO]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
MAJOR CHANDRA BHAN SINGH VS. LATAFAT ULLAH KHAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
STATE OF ORISSA VS. COMMISSIONER OF LAND RECORDS AND SETTLEMENT CUTTACK [REFERRED TO]
UNION OF INDIA VS. K D PANDEY [REFERRED TO]
KALABHARATI ADVERTISING VS. HEMANT VIMALNATH NARICHANIA [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Birendra Kumar Yadav, learned counsel for the petitioner and learned Standing Counsel for the State-Respondents.

(2.) By means of the present writ petition, the petitioner has challenged the show cause notice dated 18.07.2018 and the enquiry report submitted by the Enquiry Officer vide letter dated 04.07.2018.

(3.) Brief facts of the case, as appear from the record, are that the petitioner was earlier subjected to the disciplinary proceedings. In earlier disciplinary proceedings, the charge-sheet dated 26.02.2007 was served on the petitioner and he submitted reply to the same. After submission of reply to the charge-sheet dated 26.02.2007, the Enquiry Officer submitted its report dated 19.06.2009 before the disciplinary authority. Thereafter, the show cause notice dated 31.08.2009 was issued to the petitioner, to which the petitioner submitted reply on 19.11.2009. Thereafter, the disciplinary authority passed the order of punishment dated 17.08.2011.

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SUBHASH BABU YADAV Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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