REGENT COMPUTRONICS PVT. LTD.

SURESH SINGH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

NORTH ZONE CULTURAL CENTER AND ANOTHER VS. VEDPATHI DINESH KUMAR [REFERRED TO]
ABDUL HAMID VS. DISTRICT INSPECTOR OF SCHOOLS [REFERRED TO]
AIR INDIA EXPRESS LTD. VS. GURDARSHAN KAUR SANDHU [REFERRED TO]
JAI RAM VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. AMAR SINGH HARIKA [REFERRED TO]
RAJ KUMAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
PUNJAB NATIONAL BANK VS. P K MITTAL [REFERRED TO]
MOTI RAM VS. PARAM DEV [REFERRED TO]
POWER FINANCE CORPORATION LIMITED VS. PRAMOD KUMAR BHATIA [REFERRED TO]
J N SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
NAND KESHWAR PRASAD VS. INDIAN FARMERS FERTILIZERS COOPERATIVE LIMITED [REFERRED TO]
UNION OF INDIA VS. WING COMMANDER T PARTHASARATHY [REFERRED TO]
SHAMBHU MURARI SINHA VS. PROJECT AND DEVELOPMENT INDIA LIMITED [REFERRED TO]
PRABHA ATRI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
RESERVE BANK OF INDIA VS. CECIL DENNIS SOLOMON [REFERRED TO]
SECRETARY TECHNICAL EDUCATION VS. LALIT MOHAN UPADHYAY [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. RAGHUVIR SINGH NARANG [REFERRED TO]
UNION OF INDIA VS. HITENDER KUMAR SONI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned State Counsel.

(2.) By means of the present writ petition, the petitioner has challenged the judgment and order dated 11.12.1997, passed by the State Public Services Tribunal, Lucknow (in short "Tribunal") in Claim Petition No. 626/V/1990 [Suresh Singh v. State of U.P. and others].

(3.) Facts, in brief as submitted by the learned counsel for the petitioner, of the present case are to the effect that the petitioner was appointed on the post of Constable in Provincial Armed Constabulary (in short "PAC") on 28.02.1981. Thereafter, the petitioner while was on duty fell ill, as such, he submitted medical certificate to opposite party No. 5-Commandant, 25th Battalion PAC, Raebareli, and the same was not accepted by the opposite party No. 5. The petitioner being aggrieved, annoyed and in frustrated mood, on account of act of opposite party no.5, submitted his resignation letter dated 25.11.1987. In fact, under coercion and duress, the resignation of the petitioner was obtained on 25.11.1987.

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SURESH SINGH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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