REGENT COMPUTRONICS PVT. LTD.

Sanjib Bhattacharjee Appellant

V/S

ASSAM UNIVERSITY Respondents

Referred Judgements :-

EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
SHIVAJIRAO NILANGEKAR PATIL DR MAHESH MADHAV GOSAVI VS. MAHESH MADHAV GOSAVI:SHIVAJIRAO NILANGEKAR PATIL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
UNION OF INDIA VS. ASHOK KACKER [REFERRED TO]
STATE OF ORISSA VS. BIMAL KUMAR MOHANTY [REFERRED TO]
STATE OF PUNJAB VS. CHAMAN LAL GOYAL [REFERRED TO]
STATE OF PUNJAB VS. AJIT SINGH [REFERRED TO]
STATE OF PUNJAB VS. V K KHANNA [REFERRED TO]
BONGAIGAON REFINERY AND P C LTD VS. GIRISH CHANDRA SARMAH [REFERRED TO]
STATE OF ORISSA VS. SANGRAM KESHARI MISRA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. P. Mahanta, Ld. Advocate, for the writ petitioner in both the petitions. Also heard Mr. K.N. Choudhury, Ld. Senior Counsel assisted by Mr. S.C. Keyal, Advocate, Standing Counsel, Assam University for the Respondents.

(2.) These two petitions, filed by the same petitioner were heard together and are disposed of by this common judgement considering that the issues involved in these petitions are closely interrelated.

(3.) In the first writ petition, W.P.(C) No.7677 of 2019, the suspension order of the petitioner has been challenged. In the second writ petition, W.P.(C) No.189 of 2020, the petitioner has challenged the memorandum of charges issued against him.

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SANJIB BHATTACHARJEE Vs. ASSAM UNIVERSITY

Referred Judgements :-

JUDGEMENT

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