REGENT COMPUTRONICS PVT. LTD.

G S Jhaj Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

ISHWAR CHAND JAIN V. HIGH COURT OF PUNJAB AND HARYANA AND ANR. [REFERRED TO]
EX. CAPT. R.S. DHULL V. STATE OF HARYANA [REFERRED TO]
YOGINATH D. BAGDE V. STATE OF MAHARASHRA [REFERRED TO]
SHRI PAL JAIN V. ENGINEER -IN -CHIEF HARYANA PUBLIC WORKS DEPARTMENT (B AND R BRANCH),CHANDIGARH ANDANOTHER [REFERRED TO]
RAJIV PURI V. PUNJAB UNIVERSITY,CHANDIGARH [REFERRED TO]
V.D. GAUR V. STATE OF HARYANA [REFERRED TO]
SHRI PRAKASH MISRA V. HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]
JAGDISH SINGH RAGHAVA V. STATE OF HARYANA [REFERRED TO]
BAIKUNTHA NATH DAS AND ANOTHER V. CHIEF DISTRICT MEDICAL OFFICER,BARIPADA AND ANOTHER [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY,THROUGH REGISTRAR V. SHASHIKANT S. PATIL [REFERRED TO]
BRIJ MOHAN SINGH CHOPRA VS. STATE OF PUNJAB [REFERRED TO]
RAM EKBAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHIRISHKUMAR RANGRAO PATIL [REFERRED TO]
R C SOOD VS. HIGH COURT OF JUDICATURE AT RAJASTHAN [REFERRED TO]
M S BINDRA VS. UNION OF INDIA [REFERRED TO]
HIGH COURT OF PUNJAB AND HARYANA VS. ISHWAR CHAND JAIN [REFERRED TO]
REGISTRAR ADMINISTRATION HIGH COURT OF ORISSA CUTTACK VS. SISIR KANTA SATAPATHY [REFERRED TO]
HIGH COURT OF JUDICATURE AT ALLAHABAD VS. SARNAM SINGH [REFERRED TO]
PUNJAB STATE VS. KULWANTBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) PETITIONER joined the judicial service in the State of Punjab in the year 1975. He was promoted as Chief Judicial Magistrate, Senior Sub Judge and Additional District Judge, during the tenure of his service. According to the petitioner, during the tenure of his service, there was no complaint regarding his conduct and behaviour. He was posted at Faridkot as Additional District and Sessions Judge and served there for a period from August, 1995, to October, 1997, His court was inspected by various Inspecting Judges. He was given good report in April, 1997,

(2.) FARIDKOT Sessions division was inspected by learned Inspecting Judge for the year 1997 -98, The learned Inspecting Judge gave adverse remarks to the petitioner in his inspecting note. The report of the learned Inspecting Judge regarding the petitioner from 1.4.1997 to 18.10.1997 is as under : - <FRM>JUDGEMENT_2327_LABIC_2001.htm</FRM>

(3.) THE contention of the petitioner is that when the Inspection for the year 1997 -98 was carried out at Faridkot, he was already transferred and the inspection was carried out in his absence. Amongst the report of learned Inspecting Judge, there is also a report of not enjoying good reputation,, regarding the honesty and lack of impartiality. The petitioner was conveyed the adverse remarks recorded by the learned Inspecting Judge.

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G S JHAJ Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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