LAWS(BOM)-2016-6-54

DHIRENDRA KUMAR PANNALAL DIXIT Vs. VISVESVARAYA NATIONAL INSTITUTE OF TECHNOLOGY

Decided On June 13, 2016
Dhirendra Kumar Pannalal Dixit Appellant
V/S
VISVESVARAYA NATIONAL INSTITUTE OF TECHNOLOGY Respondents

JUDGEMENT

(1.) This Petition Arises Against The Order Of Removal Of Petitioner from service passed by respondent on 30.08.2005.

(2.) Briefly Stated Facts Are That;

(3.) On 11.05.2004, Petitioner Was Served With A ChargeSheet.