REGENT COMPUTRONICS PVT. LTD.

Y.SANGAMESHWAR RAO Appellant

V/S

STATE BANK OF HYDERABAD Respondents

Referred Judgements :-

B.SATYANARAYANA V. STATE BANK OF INDIA [REFERRED TO]
SHYAM KISHORI DEVI VS. PATNA MUNICIPAL CORPORATION [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE CO LIMITED VS. S C PRASAD [REFERRED TO]
MAHENDRA SINGH DHANTWAL VS. HINDUSTAN MOTORS LIMITED [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
GLAXO LABORATORIES INDIA LIMITED VS. PRESIDING OFFICER LABOUR COURT MEERUT [REFERRED TO]
GLAXO LABORATORIES INDIA LIMITED VS. PRESIDING OFFICER LABOUR COURT MEERUT [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
RASIKLAL VAGHAJIBHAI PATEL VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
STATE OF PUNJAB VS. RAM SINGH EX CONSTABLE [REFERRED TO]
UNION OF INDIA VS. RAJ KISHORE PARIJA [REFERRED TO]
PALGHAT BPL AND PSP THOZHILALI UNION VS. BPL INDIA LIMITED [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
SECRETARY TO GOVERNMENT VS. A C J BRITTO [REFERRED TO]
UNION OF INDIA VS. SUDHA SALHAN [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
NATVERBHAI S MAKWANA VS. UNION BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Writ Petition No.29418 of 1997 is filed to quash the proceeding of the 3rd respondent dated 31-10-1992 confirmed, in appeal, by the order of the 2nd respondent dated 15/18.3.1993. The 3rd respondent, vide proceedings dated 31-10-1992, had imposed stoppage of five increments forever on the petitioner and the appeal preferred by the petitioner was dismissed and the punishment imposed on him was confirmed.

(2.) In W.P. No.28763 of 1997, the proceedings of the 2nd respondent, dated 21-5-1997, whereby the petitioner was informed that the result of the sealed cover, containing the findings in respect of his suitability or otherwise for promotion to Officers' Cadre in JMGS-I had been annulled consequent to the punishment, of stoppage of five increments forever, imposed on him vide disciplinary authority's order dated 31-10-1992 and that the results of his promotion cannot be given effect to in terms of Clause VI of the sealed cover procedure prescribed in circular No.PER/71 of 1983 dated 7.9.1993, is impugned.

(3.) Since the punishment imposed vide proceedings dated 31.10.1992, which forms the basis for his being denied promotion to the post of Officer JMGS-I, is challenged in W.P. No.29418 of 1997, it is this writ petition which shall be first be taken up for consideration.

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Y SANGAMESHWAR RAO Vs. STATE BANK OF HYDERABAD

Referred Judgements :-

JUDGEMENT

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