REGENT COMPUTRONICS PVT. LTD.

Ramdas Kirar Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RADHY SHYAM V. STATE OF U.P. [REFERRED TO]
LAXMI DEVI SUGAR MILLS LIMITED VS. NAND KISHORE SINGH [REFERRED TO]
SAYEEDUR REHMAN VS. STATE OF BIHAR [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
NEELIMA MISRA VS. HARINDER KAUR PAINTAL [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner has challenged the termination order dated 29.11.2012 (Annexure P-1) on following counts:-

(2.) Per Contra, Shri Newaskar supported the impugned order and by placing reliance on different clauses of contract, submits that petitioner has no indefeasible right to continue and his services can be terminated.

(3.) I have heard the learned counsel for the parties and perused the record.

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RAMDAS KIRAR Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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