REGENT COMPUTRONICS PVT. LTD.

Amar Kumar Behera Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

BALRAM GUPTA V. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
PRINCIPAL MEHAR CHAND POLYTECHNIC VS. ANU LAMBA [REFERRED TO]
MANOHAR LAL VS. UGRASEN [REFERRED TO]
BHUPENDRA NATH HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
ASIAN RESURFACING OF ROAD AGENCY PVT. LTD. & ANR. VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the I.A. seeking the following relief:

(2.) The brief facts, relevant only for deciding the present application are as follows:

(3.) While the matter stood thus, vide order dtd. 15/5/2020, the opposite party no.1 passed an order finalizing the disciplinary proceeding and imposing the penalty of dismissal from service and for recovery of the allegedly misappropriated amount of Rs.81,02,370.00 from the petitioner. The said order is enclosed as Annexure-1/a to the I.A.

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AMAR KUMAR BEHERA Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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