REGENT COMPUTRONICS PVT. LTD.

SOHANLAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KULBIN SINGH V. STATE [REFERRED TO]
KHAIR DIN V. STATE OF JAMMU AND KASHMIR [REFERRED TO]
M. ARUNACHALAM V. T.N. ELECTRICITY BOARD [REFERRED TO]
MOHD. ASLAM V. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF PUNJAB V. OM PRAKASH [REFERRED TO]
HARIPRASAD SHIVSHANKER SHUKIA AND ANOTHOR BARSI LIGHT RAILWAY COMPANY LIMITED VS. A D DIVELKAR:K N JOGLEKAR [REFERRED TO]
MAFATLAL NARANDAS BAROT VS. J D RATHOD DIVISIONAL CONTROLLER STATE TRANSPORT MEHSANA [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF ASSAM VS. AKSHAYA KUMAR DEB [REFERRED TO]
STATE BANK OF INDIA VS. N SUNDARA MONEY [REFERRED TO]
HINDUSTAN STEEL LIMITED VS. PRESIDING OFFICER LABOUR COURT ORISSA [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. SHAMBHU NATH MUKHERJI [REFERRED TO]
SANTOSH GUPTA VS. STATE BANK OF PATIALA [REFERRED TO]
MANAGEMENT OF KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE VS. M BORAIAH:SHEIKH ABDUL KHADER [REFERRED TO]
WEST BENGAL STATE ELECTRICITY BOARD VS. DESH BANDHU GHOSH [REFERRED TO]
WORKMEN OF AMERICAN EXPRESS INTER NATIONAL BANKING CORPORATION VS. MANAGEMENT OF AMERICAN EXPRESS INTERNATIONAL BANKING CORPORATION [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
O P BHANDARI VS. INDIAN TOURISM DEVELOPMENT CORPN LIMITED [REFERRED TO]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LIMITED CHANDIGARH DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AMRAVATI REGIONAL MANAGER WEST ZONE NOW KNOWN AS KANPUR REGION BANK OF BARODA REGIONAL OFFICE LUCKNOW VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH:CHANDRASHEKHAR MARIBHAU DESHMUKH :SECRETARY U P BANK EMPLOYEES UNION C O BANK OF BARODA LATOUCHE ROAD KANPUR :LABOUR COURT RANCHI:NAMDEO:SECRETA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
HINDUSTAN PAPER CORPORATION VS. PURNENDU CHAKROBARTY [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. K RAJARAM APPASAMY [REFERRED TO]
UPTRON INDIA LIMITED VS. SHAMMI BHAN [REFERRED TO]
MUKHTYAR SINGH VS. FOOD CORPORATION OF INDIA [REFERRED TO]
MAHESH BHARGAWA VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) PARTIES heard. Petition admitted. With the consent of the parties, it is taken up for final disposal.

(2.) AN order terminating the service tenure of the petitioner came to be passed on the ground that the petitioner was absent and had abandoned his duties with effect from October 17, 1990. It is this order which is the] subject-matter of challenge in the present petition. This order was passed on August 22, 1991. Copy of this is Annexurep-1. This reads as under:

(3.) THE farther fact is that the petitioner gave explanation for his absence. He submits that he was working at Hydro Electric Project, Uri. He was transferred to Naptha Jakri Power Transmission Line. An order to this effect was passed on September 11, 1990. Copy of this is Annexure P-2. The petitioner was further transferred to Chandigarh. An order to this effect was passed on September 18, 1990. The petitioner submitted his joining report at Chandigarh. He later proceeded on leave on medical grounds. For this reliance is being placed on Annexure P- 4. The petitioner's grievance is that in the meanwhile the respondent-authorities took a decision to terminate his services on the ground of absence. It is in these circumstances the order of termination has been challenged.

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SOHANLAL Vs. UNION OF INDIA UOI

Referred Judgements :-

JUDGEMENT

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