REGENT COMPUTRONICS PVT. LTD.

Narsingh Ram Appellant

V/S

STATE OF BIHAR AND ORS. Respondents

Referred Judgements :-

MANI RAM YADAV VS. UNION OF INDIA AND OTHERS [REFERRED TO]
SATYENDRA SHARMA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
RAM SAROWAR PD. SINGH VS. STATE OF BIHAR AND OTHERS [REFERRED TO]
ORIENT PAPER MILLS LIMITED THE STATE OF ORISSA VS. STATE OF ORISSAS:THE ORIENT PAPER MILLS LIMITED [REFERRED TO]
BURMAH CONSTRUCTION COMPANY VS. STATE OF ORISSA [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
HIRA LAL HARI LAL BHAGWATI VS. C B I NEW DELHI [REFERRED TO]
SURESH VS. MAHADEVAPPA SHIVAPPA DANANNAVA [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [REFERRED TO]
ALL CARGO MOVERS INDIA PVT LTD VS. DHANESH BADARMAL JAIN [REFERRED TO]
SHYAM SUNDAR DEREY VS. UNION OF INDIA [REFERRED TO]
ANIL MAHAJAN VS. BHOR INDUSTRIES LTD [REFERRED TO]
STATE OF BANK OF INDIA VS. MOHAMMED ABDUL RAHIM [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner, learned counsel appearing on behalf of the State and learned counsel appearing on behalf of the Accountant General.

(2.) The petitioner has approached this Court for the following reliefs: -

(3.) The petitioner was appointed as Assistant Teacher in Primary School, Dumrawan, Aghoura, Shahabad on 21.06.1971. In 1978, he was made accused in Mohania P.S. Case No. 08 of 1978. On account of his involvement in the criminal case, he was put under suspension by office order dated 20.01.1989 issued under the signature of the District Superintendent of Education vide Annexure-1. The petitioner and along with other persons was convicted by 4th Additional Sessions Judge, Rohtas at Sasaram vide judgment dated 18.12.1987

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NARSINGH RAM Vs. STATE OF BIHAR AND ORS.

Referred Judgements :-

JUDGEMENT

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