REGENT COMPUTRONICS PVT. LTD.

Shyamanand Jha Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

UNION OF INDIA AND OTHERS VS. P. GUNASEKARAN [REFERRED TO]
BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
POONA CITY MUNICIPAL CORPORATION VS. DATTATRAYA NAGESH DEODHAR [REFERRED TO]
MUNICIPAL CORPORATION VS. NIYAMATULLAH [REFERRED TO]
J N GANATRA VS. MORVI MUNICIPALITY MORVI [REFERRED TO]
BOROSIL GLASS WORKS LIMITED EMPLOYEES UNION VS. D D BAMBODE [REFERRED TO]
DIRECT GENERAL RPF VS. SAI BABU [REFERRED TO]
MOHD YUNUS KHAN VS. STATE OF UP [REFERRED TO]
STATE OF U P VS. MADHAV PRASAD SHARMA [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
CHAIRMAN CUM M D COAL INDIA LTD VS. ANANTA SAHA [REFERRED TO]
KRUSHNAKANT B PARMAR VS. UNION OF INDIA [REFERRED TO]
VIJAY SINGH VS. STATE OF U P [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [REFERRED TO]

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder, the order as contained in memo no.99 dtd. 17/4/2013 passed by the respondent no.2, by which, the following punishments have been inflicted as has been affirmed by the appellate authority, have been sought to be quashed:-

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated which read as under:-

(3.) It is the case of the petitioner that the petitioner is working as Personal Assistant under the Water Resource Department of the Government of Jharkhand after reversion.

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SHYAMANAND JHA Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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