REGENT COMPUTRONICS PVT. LTD.

NIRAJ KUMAR SINGH Appellant

V/S

NATIONAL INSTITUTE OF TECHNOLOGY Respondents

Referred Judgements :-

UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [REFERRED TO]
UNION OF INDIA VS. NARENDRA SINGH [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
BHAWANI PRASAD SONKAR VS. UNION OF INDIA [REFERRED TO]
DEVENDRA KUMAR VS. STATE OF UTTARANCHAL [REFERRED TO]
MGB GRAMIN BANK VS. CHAKRAWARTI SINGH [REFERRED TO]
MD. ZAMIL AHMED VS. THE STATE OF BIHAR & ORS. [REFERRED TO]

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause-10 of Letters Patent is directed against the order/judgment dtd. 11/9/2012 passed by the learned Single Judge of this Court in W.P.(S) No. 2378 of 2005, whereby and whereunder, the writ petition has been dismissed refusing to interfere with the order of termination.

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

(3.) The writ petitioner claims to be the grandson of the deceased employee late B.P. Sinha who died in harness on 17/6/1986 leaving behind his widow Smt. Vidya Devi and one son Mr. Ashutosh Kumar who was one year and three months old at the time of death of his father.

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NIRAJ KUMAR SINGH Vs. NATIONAL INSTITUTE OF TECHNOLOGY

Referred Judgements :-

JUDGEMENT

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