REGENT COMPUTRONICS PVT. LTD.

Satindra Nath Biswas Appellant

V/S

STATE OF WEST BENGAL AND ORS. Respondents

Referred Judgements :-

KANTI BHUSAN BHOWMICK VS. KALYANI UNIVERSITY [REFERRED TO]
CALCUTTA MUNICIPAL CORPORATION VS. S WAJID ALI [REFERRED TO]
MD JAHEERUDDIN VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
SUKHWINDER PAL BIPAN KUMAR GANGA BISHAN SUBH KARAN INDER MAL GOPI RAM VS. STATE OF PUNJAB [REFERRED TO]
HUKAM CHAND SHYAM LAL VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. RAJINDRA SAREEN [REFERRED TO]
STATE OF PUNJAB VS. RAMJILAL [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
SUPREME COURT ROMANE DAYARAM SHELTY V. THE INTERNATIONAL AIR PORT AUTHORITY OF INDIA [REFERRED TO]
BEST AND CROMPTON ENGINEERING LTD. V. DAMODAR VALLEY CORPORATION [REFERRED TO]
STATE OF W.B. AND ORS. V. CHIRA RANJAN SHIT [REFERRED TO]

JUDGEMENT

(1.) This application is directed against an order dated 2nd June, 1994 passed by the Executive Council of the Jadavpur University whereby and where under a punishment of compulsory retirement has been imposed as against the petitioner.

(2.) Bereft of all the necessary details the fact of the matter is as follows.

(3.) The petitioner admittedly is a non-teaching staff of the respondent University. A disciplinary proceeding was initiated against him, three charges framed against him and he was placed under suspension by an order dated 13/4/1993.

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SATINDRA NATH BISWAS Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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