REGENT COMPUTRONICS PVT. LTD.

PAVANENDRA NARAYAN VERMA Appellant

V/S

SANJAY GANDHI P.G.I, OF MEDICAL SCIENCES Respondents

Referred Judgements :-

RADHEY SHYAM GUPTA V. U.P. STATE AGRO INDUSTRIES CORPORATION LTD. AND ANOTHER [REFERRED TO]
KRISHNADEVARAYA EDUCATION TRUST AND ANR. V. L.A. BALAKRISHNA [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
S P VASUDEVA VS. STATE OF HARYANA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED TO]
V P AHUJA VS. STATE OF PUNJAB [REFERRED TO]
CHANDRA PRAKASH SHAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
H F SANGATI VS. R G HIGH COURT OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has challenged the decision of the High Court of Allahabad dismissing his writ petition and upholding an order passed by the respondent No. 1 terminating the appellant's services.

(3.) The appellant was temporarily appointed on 10th April, 1996 to the post of Joint Director (Materials Management) of respondent No. 1. Clauses 3 and 4 of the letter of appointment provided :

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PAVANENDRA NARAYAN VERMA Vs. SANJAY GANDHI PGI OF MEDICAL SCIENCES

Referred Judgements :-

JUDGEMENT

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