(1.) Heard learned counsel for the parties.
(2.) In this case, the petitioner is challenging the order vide Memo No. 1035 dtd. 27/4/2017 by which the petitioner has been dismissed from service.
(3.) This is the second round of litigation. The petitioner had moved earlier before this Court in C.W.J.C. No. 3053 of 2014 in which the order under challenge was Memo No. 3892 dtd. 15/10/2013 passed by the State of Bihar in the Labour Employment and Services. By that order also, the petitioner was dismissed from service and the Court remanded back the matter on the limited ground that the order impugned does not disclose the reason as the reason is the part of the natural justice connecting the mind of the decision maker and the decision, placed reliance on several judgments of the Hon'ble Apex Court specially in the case of Kranti Associates (P) Ltd. Vs. Masood Ahmed Khan reported in (2010) 9 SCC 496 and in the case of Orys Fisheries Pvt. Ltd. Vs. Union of India & Ors. reported in (2010) 13 SCC 427, extenso quoted paragraph no.47 of the judgment of Kranti Associates (P) Ltd., the Court has said that assigning the reason is not an empty formality but, is a serious business accompanied with the discharge of duty as well as showing the transparency in the decision making process.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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