REGENT COMPUTRONICS PVT. LTD.

Manoj Kumar Kalita Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

R P KAPUR VS. UNION OF INDIA [REFERRED TO]
MANAGEMENT OF RESERVE BANK OF INDIA NEW DELHI VS. BHOPAL SINGH PANCHAL [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
SUSHIL KUMAR SINGHAL VS. REGIONAL MANAGER [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
N. MANI VS. SANGEETHA THEATRE [REFERRED TO]
JOGINDER SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
UNION OF INDIA VS. PURUSHOTTAM [REFERRED TO]
BALJINDER PAL KAUR VS. STATE OF PUNJAB AND ORS. [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
C.R. RADHAKRISHNAN VS. STATE OF KERALA & ORS. [REFERRED TO]
UNION TERRITORY, CHANDIGARH VS. PRADEEP KUMAR [REFERRED TO]
STATE OF MADHYA PRADESH AND OTHERS VS. ABHIJIT SINGH PAWAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. K. Sarma, Adv., Ld. Counsel for the petitioner and also heard Mr. H. K. Das, Ld. Standing Counsel for the Gauhati High Court and Mr. D. Nath, Ld. Govt. Advocate for the State.

(2.) The present petition has been filed by the petitioner, who was serving as a Senior Judicial Assistant in this Court, being aggrieved by the order of dismissal from the High Court Service, on conclusion of the departmental proceeding initiated against him wherein an adverse finding was given against him, which was acted upon by the Disciplinary Authority for dismissing him from service.

(3.) For better appreciation of the issues involved in this writ petition, the relevant facts as can be gleaned from the pleadings may be stated as follows.

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MANOJ KUMAR KALITA Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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