REGENT COMPUTRONICS PVT. LTD.

KALAM SINGH Appellant

V/S

State Of Haryana And Ors. Respondents

Referred Judgements :-

STATE OF HARYANA AND OTHERS V. S.K. SINGHAL [REFERRED TO]
GURDEV SINGH V. STATE OF HARYANA AND OTHERS [REFERRED TO]
COAL INDIA LIMITED AND ANOTHER V. MUKUL KUMAR CHOUDHURI AND OTHERS [REFERRED TO]
R P BHATT VS. UNION OF INDIA [REFERRED TO]
UCO BANK VS. RAJINDER LAL CAPOOR [REFERRED TO]
WALAITI RAM GUPTA VS. PUNJAB STATE [REFERRED TO]
BALWANT SINGH VS. PUNJAB AGRICULTURAL UNIVERSITY AND ORS. [REFERRED TO]
BHAGWAN DEVI VS. STATE OF HARYANA [REFERRED TO]
SMT. KAILASH SHARMA VS. STATE OF PUNJAB THROUGH SECRETARY TO THE GOVT. PUNJAB, EDUCATION DEPARTMENT [REFERRED TO]

JUDGEMENT

(1.) In this petition, petitioner has questioned the Inquiry Officer's report dated 21.11.2007, dismissal order dated 25.8.2008 and Appellate Authority's order dated 12.11.2010, vide Annexures P-4, P-7 and P-9, respectively.

(2.) The petitioner was working as Deputy Superintendent in the Department of Town and Country Planning, Haryana, Chandigarh.

(3.) For remaining un-authorisedly absent from 4.6.1999 the 3rd respondent initiated departmental proceedings on 17.5.2000 vide Annexure P-1. It is to be noted that petitioner did not file his explanation to the charge memo. Consequently, the 3 rd respondent proceeded to appoint Inquiry officer on 4.3.2002.

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KALAM SINGH Vs. STATE OF HARYANA AND ORS.

Referred Judgements :-

JUDGEMENT

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