REGENT COMPUTRONICS PVT. LTD.

VINOD KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. H N KIRTANIA [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
UNION OF INDIA VS. GANESH DASS SINGH [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
ABANI KANTA RAY VS. STATE OF ORISSA [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF U P VS. SIYA RAM [REFERRED TO]

JUDGEMENT

(1.) The petitioner was appointed as Veterinary Officer on 17.6.2003 and served at various places in the State. He was put under suspension on 3.7.2020 and his headquarter was fixed at office of Deputy Director, Animal Health/Breeding, Kullu. Since the order of suspension was not reviewed for more than 6 months, the petitioner preferred a writ petition being CWP No. 555/2021 with the following reliefs:

(2.) The aforesaid petition was disposed of by this Court vide its judgment dated 15.3.2021, relevant portion whereof reads as under:

(3.) The petitioner was relieved of his duties from Kullu on 19.3.2021 with a direction to join at Veterinary Hospital, Sandhol. After the petitioner joined at Sandhole on 20.3.2021, he received an e-mail directing him to join at CVD Laila Nursery, District Shimla, H.P., immediately.

Click here to view full judgment.

VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address