REGENT COMPUTRONICS PVT. LTD.

Shailendra Rajput Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN. [REFERRED TO]
ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN. [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SINGH [REFERRED TO]
STATE OF PUNJAB VS. SURJIT SINGH CONDUCTOR [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. ASHOK KUMAR ARORA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
UNION OF INDIA VS. J R DHIMAN [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
TRIPURA GRAMIN BANK VS. TARIF BARAN ROY [REFERRED TO]
MITHILESH SINGH VS. UNION OF INDIA [REFERRED TO]
DAMOH PANNA SUGAR RURAL REGIONAL BANK VS. MUNNA LAL JAIN [REFERRED TO]
STATE OF U P VS. SHEO SHANKER LAL SRIVASTAVA [REFERRED TO]
UNION OF INDIA VS. K G SONI [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
KERALA STATE BEVERAGES (M AND M) CORPORATION LIMITED VS. P. P. SURESH [REFERRED TO]

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed by the petitioner being aggrieved of order of termination dtd. 28/3/2012 (Annexure P-2) vide which petitioner's services were dispensed with on finding the charges proved in Departmental Enquiry and he was accordingly, dismissed from service. This order was passed by the Divisional Forest Officer, North Betul (General) Forest Division, Betul (M.P.) on 28/3/2012 against which petitioner had preferred an appeal to the Chief Conservator of Forest which too came to be decided and dismissed vide order dtd. 5/3/2013 (Annexure P-1).

(2.) Shri A.S. Hussain, learned counsel for the petitioner submits that petitioner was appointed as 'Beat Guard' vide order dtd. 5/3/2009. He was placed under suspension on 19/7/2010 and was terminated from service on 28/3/2012.

(3.) It is fairly submitted that he is only on the question of proportionality of punishment, inasmuch as, charges were found to be proved. He places reliance on a decision of a coordinate Bench of this Court at Gwalior in Ram Singh Gamad Vs. The State of Madhya Pradesh and others (Writ Petition No.4231 of 2007, decided on 14/9/2022), whereby the coordinate Bench of this Court quashed the order of punishment of termination and remanded the matter to the disciplinary authority to decide the question of punishment afresh.

Click here to view full judgment.

SHAILENDRA RAJPUT Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address