REGENT COMPUTRONICS PVT. LTD.

The State Of Punjab Appellant

V/S

RACHHPAL SINGH Respondents

Referred Judgements :-

STATE OF PUNJAB V/S. BHAGWAN SINGH [REFERRED TO]
EX -CONSTABLE RAVINDER SINGH V/S. STATE OF PUNJAB [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
MATHEW P THOMAS VS. KERALA STATE CIVIL CORPORATION LIMITED [REFERRED TO]
PUNJAB STATE VS. SH SATINDER SINGH [REFERRED TO]
STATE OF PUNJAB VS. BHAGWAN SINGH [REFERRED TO]
SURJIT SINGH VS. STATE OF PUNJAB AND ORS. [REFERRED TO]
MUNICIPAL CORPORATION, LUDHIANA VS. PRESIDING OFFICER LABOUR COURT, LUDHIANA [REFERRED TO]

JUDGEMENT

(1.) The respondent filed a suit for declaration to the effect that order dated 9.8.1983 discharging him from service, was void.

(2.) Case of the respondent -plaintiff is that he joined as Constable in Punjab Police on 30.9.1980. He was awarded commendation certificates. On account of party faction, he was implicated in a false complaint under Ss. 107/151 Cr.P.C., which led to the order of discharge and the same was malafide and illegal.

(3.) The appellant State contested the suit, stating that the plaintiff was given following punishments: -

Click here to view full judgment.

THE STATE OF PUNJAB Vs. RACHHPAL SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address