REGENT COMPUTRONICS PVT. LTD.

HIGH COURT OF PUNJAB AND HARYANA THROUGH R.G. Appellant

V/S

ISHWAR CHAND JAIN Respondents

Referred Judgements :-

ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED]
REGISTRAR HIGH COURT OF MADRAS REGISTRAR HIGH COURT OF MADRAS VS. R RAJIAH:K RAJESWARAN [REFERRED]
RAM EKBAL SHARMA VS. STATE OF BIHAR [REFERRED]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER BARIPADA [REFERRED]
STATE OF UTTAR PRADESH VS. ABHAI KISHORE MASTA [REFERRED]
MADAN MOHAN CHOUDHARY VS. STATE OF BIHAR [REFERRED]

JUDGEMENT

(1.) LEAVE granted.

(2.) DELAY condoned in S.L.P. (C) No. 1830 of 1999.

(3.) IN the Full court meeting of the High court held on 21/03/1985 the High court resolved that the work and conduct of Jain was not satisfactory and that his services deserved to be dispensed with forthwith. It made recommendation to the State government for issuing necessary orders in this respect. Extract of the proceedings of Full court meeting of the High court held on 21/03/1985 is as under :-

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HIGH COURT OF PUNJAB AND HARYANA Vs. ISHWAR CHAND JAIN

Referred Judgements :-

JUDGEMENT

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