REGENT COMPUTRONICS PVT. LTD.

Nagesh Bharat Appellant

V/S

U.C.O. BANK Respondents

Referred Judgements :-

STATE OF ORISSA VS. BIDYABHUSHAN MOHAPATRA [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
UMRAO SINGH CHOUDHARY VS. STATE OF MADHYA PRADESH [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
HIRAN MAYEE BHATTACHARYYA V. S.M. SCHOOL FOR GIRLS [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
U P STATE SPINNING CO LTD VS. R S PANDEY [REFERRED TO]
UNION OF INDIA VS. Y S SADHU [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) The petitioner challenges the order dtd. 27/8/2011 imposing penalty of dismissal from service, the appellate authority's rejection letter dtd. 26/2/2010, and the revisional authority's rejection order dtd. 30/6/2010, alleging arbitrariness, illegality, and violation of natural justice. I. FACTUAL MATRIX OF THE CASE:

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions:

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NAGESH BHARAT Vs. U.C.O. BANK

Referred Judgements :-

JUDGEMENT

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