REGENT COMPUTRONICS PVT. LTD.

R.P.DWIVEDI Appellant

V/S

SHCL Respondents

Referred Judgements :-

SHANKAR DASS VS. UNION OF INDIA [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
ALLAHABAD BANK VS. DEEPAK KUMAR BHOLA [REFERRED TO]
STATE OF M P VS. HAZARILAL [REFERRED TO]
SUSHIL KUMAR SINGHAL VS. REGIONAL MANAGER [REFERRED TO]
BALESHWAR SINGH VS. DISTRICT MAGISTRATE AND COLLECTOR BANARAS [REFERRED TO]

JUDGEMENT

(1.) HEARD.

(2.) SHORT question involved in this petition under Article 226 of the Constitution of India is whether a conviction for an offence under Sections 147, 149, 323/149, IPC would tantamount to a "moral turpitude" leading to termination of service.

(3.) THESE provisions stipulates :-

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R P DWIVEDI Vs. SECL

Referred Judgements :-

JUDGEMENT

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