REGENT COMPUTRONICS PVT. LTD.

STATE OF M.P. Appellant

V/S

Rakesh Manjhi Respondents

Referred Judgements :-

RIDGE VS. BALDWIN [REFERRED TO]
JOHN VS. REES [REFERRED TO]
MALLOCH V. ABERDEEN CORPN. [REFERRED TO]
GLYNN V. KEELE UNIVERSITY [REFERRED TO]
CINNAMOND V. BRITISH AIRPORTS AUTHORITY [REFERRED TO]
LLOYD VS. MCMAHON [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. JESUS SALES CORPORATION [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
DELHI DEVELOPMEMT AUTHORITY VS. SKIPPER CONSTRUCTION [REFERRED TO]
JAI NARAIN PARASURAMPURIA VS. PUSHPA DEVI SARAF [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
R RAVINDRA REDDY VS. H RAMAIAH REDDY [REFERRED TO]
BADAMI VS. BHALI [REFERRED TO]
DHARAMPAL SATYAPAL LTD VS. DEPUTY COMMISSIONER OF CENTRAL EXCISE, GAUHATI [REFERRED TO]
UDDAR GAGAN PROPERTIES LTD VS. SANT SINGH & ORS [REFERRED TO]
STATE OF U.P. VS. SUDHIR KUMAR SINGH [REFERRED TO]
CHAIRMAN, STATE BANK OF INDIA VS. M.J. JAMES [REFERRED TO]

JUDGEMENT

(1.) This writ appeal under Sec. 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khandnyayapeeth Ko Appeal) Adhiniyam, 2005 has been filed against the order dtd. 22/4/2024 passed by learned Single Judge in W.P. No. 11198/2019, by which order of termination of service of the respondent has been set aside on the ground of non-compliance of principles of natural justice. However, liberty has also been granted to appellants to pass a fresh order after conducting a full-fledged departmental inquiry.

(2.) IA No. 10096/2025 has been filed for condonation of delay.

(3.) It is the case of appellants that on 22/4/2025, respondent filed an application along with certified copy of the impugned order, only then appellants came to know about the passing of the impugned order. Accordingly, they took opinion from the Additional Advocate General, and after completing the formalities, appeal was filed on 20/8/2025. Thus, it is submitted that the delay in filing the appeal may be condoned.

Click here to view full judgment.

STATE OF M.P. Vs. RAKESH MANJHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address