REGENT COMPUTRONICS PVT. LTD.

RAM PIARA Appellant

V/S

MUNICIPAL COMMITTEE, HOSHIARPUR Respondents

Referred Judgements :-

THE QUEEN V. THE GOVERNOR OF THE DARLINGTON FREE GRAMMAR SCHOOL [REFERRED TO]
WRIGHT V. MARQUIS OF ZETLAND [REFERRED TO]
MALIK NARAIN DAS V. DISTRICT BOARD,JHANG [REFERRED TO]
MCMANUS V. BOWES [REFERRED TO]
TIRUYAMBALA DESIKAR V. CHINNA PANDARAM [REFERRED TO]
ROSHAN LAL V. DISTRICT BOARD,ALIGARH [REFERRED TO]
MUKAND LAL VS. MUNICIPAL COMMITTEE SIMLA [REFERRED TO]
R VENKATA RAO VS. SECRETARY OF STATE [REFERRED TO]
PRABHU LAL UPADHYA VS. DISTBOARD [REFERRED TO]

JUDGEMENT

(1.) This petition raises the question whether the power of removal conferred on the Provincial Government by Section 41, Punjab Municipal Act, can be exercised in respect of an officer or servant of a Municipal Committee without affording such officer or servant an opportunity of being heard. Section 41 is in the following terms :

(2.) Shri Ram Piara petitioner entered the service of the Municipal Committee of Hoshiarpur Jn the year 1928 and rose gradually to the post of a Head Clerk.

(3.) On 26-2-1953 the Punjab Government addressed a communication to the Commissioner, Jullun-dur Division, which was in the following terms :

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RAM PIARA Vs. MUNICIPAL COMMITTEE HOSHIARPUR

Referred Judgements :-

JUDGEMENT

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