REGENT COMPUTRONICS PVT. LTD.

Madan Mohan Sahu Appellant

V/S

Chairman Cum Managing Respondents

Referred Judgements :-

SAMSHER SINGH V. STATE OF PUNJAB [REFERRED TO]
DHANJIBHAI RAMJIBHAI V. STATE OF GUJARAT [REFERRED TO]
THE CHIEF GENERAL MANAGER,STATE BANK OF INDIA AND ANR. V. BIJOY KUMAR MISHRA [REFERRED TO]
OM PRAKASH MAURYA V. U.P.CO -OP. SUGAR FACTORIES FEDERATION [REFERRED TO]
M.K. AGARWAL V. GURGAON GRAMIN BANK [REFERRED TO]
S SUKHBANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
CHANDRASHEKHAR MALLESHAPPA SHANTAGIRI G S RAMASWAMY VS. INSPECTOR GENERAL OF POLICE MYSORE STATE BANGALORE:INSPECTOR GENERAL OF POLICE MYSORE STATE BANGALORE [REFERRED TO]
STATE OF UTTAR PRADESH VS. AKBAR ALL KHAN [REFERRED TO]
STATE OF PUNJAB VS. DHARAM SINGH [REFERRED TO]
STATE OF PUNJAB VS. DHARAM SINGH [REFERRED TO]
KEDAR NATH BAHL VS. STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT VS. AKHILESH C BHARGAV [REFERRED TO]
MUNICIPAL CORPORATION RAIPUR VS. ASHOK KUMAR MISRA [REFERRED TO]
DAYARAM DAYAL VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) PETITIONER has prayed for a direction to the Mahanadi Coal Fields Ltd. (in short, 'MCL') to accept his resignation letter and release arrears due to him.

(2.) FACTUAL position which is almost undisputed is as follows :

(3.) CERTAIN conditions and terms of petitioner's appointment order and relevant clauses of Common Coal Cadre need to be noted. They are as follows :

Click here to view full judgment.

MADAN MOHAN SAHU Vs. CHAIRMAN CUM MANAGING

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address