REGENT COMPUTRONICS PVT. LTD.

Eastern Power Distribution Co. Ltd. Appellant

V/S

K.Narendra Respondents

Referred Judgements :-

STATE OF U.P. V. RAJIT SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BANI SINGH [REFERRED TO]
KULWANTSINGHGILL VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. ASHOK KACKER [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
HIRAN MAYEE BHATTACHARYYA V. S.M. SCHOOL FOR GIRLS [REFERRED TO]
U P STATE SPINNING CO LTD VS. R S PANDEY [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
UNION OF INDIA VS. Y S SADHU [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Standing Counsel for the appellants and the learned Counsel for the respondent/writ petitioner.

(2.) The short point that arises for consideration in this appeal is, whether in a case of an enquiry being vitiated by non-observance with the principles of natural justice or denial of opportunity of being heard, the High Court is entitled to absolutely quash the proceedings?

(3.) The brief facts are that the respondent was visited with a show-cause notice alleging certain misconduct. The merits of which this Court is not delving into in view of the short point on which the appeal is sought to be addressed.

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EASTERN POWER DISTRIBUTION CO. LTD. Vs. K.NARENDRA

Referred Judgements :-

JUDGEMENT

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