REGENT COMPUTRONICS PVT. LTD.

MAHENDRA KUMAR SHARMA Appellant

V/S

UNIVERSITY OF RAJASTHAN Respondents

Referred Judgements :-

NEMI CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
DR. S.C. MATHUR VS. THE STATE OF RAJASTHAN AND OTHERS [REFERRED TO]
DEVI DAYAL GUPTA VS. SAMBHAR SALT LIMITED [REFERRED TO]
NATHU LAL MEENA VS. STATE AND OTHERS [REFERRED TO]
DINESH CHANDRA SANGMA VS. STATE OF ASSAM [REFERRED TO]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED TO]
PUNJAB NATIONAL BANK VS. P K MITTAL [REFERRED TO]
UNION OF INDIA VS. SAYED MUZAFFAR MIR [REFERRED TO]
UNION OF INDIA VS. RAKESH KUMAR [REFERRED TO]
RESERVE BANK OF INDIA VS. CECIL DENNIS SOLOMON [REFERRED TO]
UCO BANK VS. SANWAR MAL [REFERRED TO]
UNION OF INDIA VS. BRAJ NANDAN SINGH [REFERRED TO]
SHEELKUMAR JAIN VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
SOHAN LAL SONI VS. STATE OF RAJASTHAN [REFERRED TO]
PREM PURI GOSWAMI VS. STATE OF RAJASTHAN [REFERRED TO]
SHANKER PUSHKARNA VS. UNION OF INDIA (UOI) [REFERRED TO]

JUDGEMENT

(1.) These two writ petitions have been filed by Mahendra Kumar Sharma, who was working on the post of Lower Division Clerk with respondent University of Rajasthan.

(2.) In writ petition no.450/2002, petitioner has challenged order dated 13.09.2001, by which respondent-University declined to grant him benefit of pension. It is prayed that respondent be required to pay him pension and other retiral benefits with effect from 11.06.2000.

(3.) In writ petition no.6888/2002, he has prayed for quashment of order dated 10.06.1997 by which he was placed under suspension on account of his detention in police custody for more than 48 hours in connection with investigation conducted by Anti Corruption Bureau and order dated 02.02.2001 accepting his resignation from service with effect from 01.02.2001.

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MAHENDRA KUMAR SHARMA Vs. UNIVERSITY OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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