REGENT COMPUTRONICS PVT. LTD.

SHEOPURARI INGH Appellant

V/S

COAL INDIA LTD., KOLKATA Respondents

Referred Judgements :-

RITA MISHRA VS. DIRECTOR,PRIMARY EDUCATION,BIHAR AND OTHERS [REFERRED TO]
J. A. NAIKSTAM VS. PROTHONOTARY AND SENIOR MASTER,HIGH COURT OF BOMBAY AND OTHERS [REFERRED TO]
UNION OF INDIA AND ANOTHER VS. TULSHIRAM PATEL [REFERRED TO]
SATYAVIR SINGH D P VOHRA VS. UNION OF INDIA [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
U P JUNIOR DOCTORS ACTION COMMITTEE VS. DRB SHEETAL NANDWANI [REFERRED TO]
HARI PADA KHAN VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. JESUS SALES CORPORATION [REFERRED TO]
UPADHYAY AND COMPANY VS. STATE OF UTTAR PRADESH [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
MOHD SARTAJ VS. STATE OF U P [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR SONKAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By present petition under Article 226 and 227 of the Constitution of India, petitioner has prayed for quashing and setting aside:

(2.) The learned counsel for the petitioner with regard to the factual aspects of the matter urged that :

(3.) The learned counsel for the petitioner further urged that all the aforesaid happenings reveal that without holding any inquiry the petitioner has been removed from the services in utter violation of principles of natural justice. He urged that rule 34.1 (ii) of Chapter IV of Coal India Executives Conduct Discipline and Appeal Rules to which recourse was taken by the respondents for terminating the services of the petitioner requires that for following special procedure in cases falling under the said rule the disciplinary authority has to record the reason in writing for satisfaction reached that "it is not reasonably practicable to hold an enquiry in the matter provided under the rules.".

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SHEOPURARI SINGH Vs. COAL INDIA LTD

Referred Judgements :-

JUDGEMENT

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