REGENT COMPUTRONICS PVT. LTD.

Deenu Gohe Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
UPTRON INDIA LIMITED VS. SHAMMI BHAN [REFERRED TO]
UNION OF INDIA VS. DINANATH SHANTARAM KAREKAR [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
SCOOTERS INDIA LIMITED VS. M MOHAMMAD YAQUB [REFERRED TO]
PUNJAB AND SIND BANK VS. SAKATTAR SINGH [REFERRED TO]
LAKSHMI PRECISION SCREWS LIMITED VS. RAM BHAGAT [REFERRED TO]
VIVEKA NAND SETHI VS. CHAIRMAN J and K BANK LTD [REFERRED TO]
V C BANARAS HINDU UNIVERSITY VS. SHRIKANT [REFERRED TO]
RAGHUBIR SINGH VS. GENERAL MANAGER, HARYANA ROADWAYS [REFERRED TO]

JUDGEMENT

(1.) By the instant petition filed under Article 226 of Constitution of India, the petitioner is questioning the legality validity and propriety of orders dtd. 12/07/2019 (Annexure-P-1) and 04/01/2020 (Annexure-P-2).

(2.) By order dtd. 12/07/2019 the respondents after conducting ex-parte departmental enquiry as petitioner did not participate in it passed an order of removal from service as the charge leveled against the petitioner for unauthorized absence from duty was found proved. By order dtd. 04/01/2020 appeal preferred by the petitioner against the aforesaid order was rejected by the respondents.

(3.) To decide the controversy involved in the case, certain relevant facts need to be adumbrated in a nutshell are :-

Click here to view full judgment.

DEENU GOHE Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address