REGENT COMPUTRONICS PVT. LTD.

NARENDRA SINGH Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

STATE OF U.P. V. BRAHM DATT SHARMA [REFERRED TO]
UNION OF INDIA VS. UPENDRA SINGH [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
STATE OF ORISSA VS. SANGRAM KESHARI MISRA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
JAGDISH BAHETI VS. HIGH COURT OF M.P. [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is submitted by the counsel for the petitioner that a stigmatic enquiry report dated 07.01.2020 has been prepared under the pressure of respondent No. 3 and the complaint dated 11.01.2020 made by the petitioner may be directed to be considered and the action be taken against the respondents No. 3 to 6.

(3.) Considered the submissions made by the counsel for the petitioner.

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NARENDRA SINGH Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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