REGENT COMPUTRONICS PVT. LTD.

Dharminder Kumar Appellant

V/S

STATE OF PUNJAB AND OTHERS Respondents

Referred Judgements :-

SATISH CHANDER ANAND V. THE UNION OF INDIA [REFERRED]
PARSHOTTAM LAL DHINGRA V. UNION OF INDIA [REFERRED]
THE STATE OF ORISSA AND ANOTHER V. RAM NARAYAN DAS [REFERRED]
STATE OF BIHAR V. GOPI KISHORE PRASAD [REFERRED]
RANENDRA CHANDRA BANERJEE V. UNION OF INDIA [REFERRED]
CHAMPAKLAL CHIMANLAL SHAH V. UNION OF INDIA [REFERRED]
DIPTI PARKASH BANERJEE V. SATYENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES,CALCUTTA AND OTHERS [REFERRED]
SAMSHER SINGH V. STATE OF PUNJAB [REFERRED]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED]
RADHEY SHYAM GUPTA VS. U P STATE AGRO INDUSTRIES CORPORATION LIMITED [REFERRED]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED]
SHAILAJI SHIVAJIRAO PATIL VS. PRESIDENT HON KHASDAR UGS SANSTHA [REFERRED]
MATHEW P THOMAS VS. KERALA STATE CIVIL CORPORATION LIMITED [REFERRED]

JUDGEMENT

(1.) This is a petition for quashing order dated 22.11.1996 (Annexure P.8) passed by Senior Superintendent of Police, Fatehgarh Sahib (respondent No. 3), vide which he terminated the petitioner's service on the allegation of remaining absent from duty without leave.

(2.) The petitioner joined service as Special Police Officer on 1.10.1993 in District Fatehgarh Sahib. In June, 1996, he is said to have fallen sick and proceeded on leave for 5 days. After treatment, he is said to have resumed duty. On 22.11.1996, his services were terminated vide order Annexure P.8, the relevant portion of which is reproduced below :

(3.) The petitioner has challenged the impugned order on several grounds including the one that the same is vitiated due to violation of the rules of natural justice. He has averred that before terminating his service, respondent No. 3 neither held any enquiry nor gave him opportunity of defence against the allegation of remaining absent without leave and in this manner, he has been condemned unheard.

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DHARMINDER KUMAR Vs. STATE OF PUNJAB AND OTHERS

Referred Judgements :-

JUDGEMENT

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