REGENT COMPUTRONICS PVT. LTD.

Bal Krishan Sharma Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

JAWAHAR LAL SINGH V. NARESH SINGH [REFERRED TO]
STATE OF U.P. V. BATTAN [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. VITHAL RAO PRITIRAO CHAWAN [REFERRED TO]
R P BHATT VS. UNION OF INDIA [REFERRED TO]
RAM CHANDER VS. UNION OF INDIA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF ODISHA VS. CHANDRA NANDI [REFERRED TO]

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for following substantive relief:-

(2.) The petitioner faced a disciplinary inquiry under Rule 14 of the CCS (CCA) Rules, 1965 on the charges of dereliction and negligence in discharge of duties, disobedience to the orders of superiors, preparing a false document i.e. resignation of the Principal of the school Shri Ramesh Chand Patial and using unparliamentary language with his colleagues as well as other government officers.

(3.) Charges pertain to the year 2004-2005, when the petitioner was posted as Senior Assistant in GSSS, Kalol, District Bilaspur. Shri Ramesh Chand Patial was the Principal of the said school.

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BAL KRISHAN SHARMA Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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