Dr. Jitendra Kumar Sharma Vs Union Of India And Ors
.... deserves to be allowed. 32. In the instant case, the appellant joined the respondent in the year 1953. He was suspended from service on 8-2-1979 and got subsistence allowance of Rs 700 p.m. i.e. 50% of the salary. On 15-10-1982 dismissal order was passed. The appellant had put in 26 years ...
Jharkhand High Court
Chairman-um-Managing Director, Coalfields Limited Vs Rabindranath Choubey
.... d the proceedings could not be completed before the government servant retired from service on attaining the age of superannuation and in view of Rule 10(1) of the 1971 Rules, the employer can proceed with the departmental enquiry proceedings though the government servant has retired from servic ...
Supreme Court Of India
M. Ganesan Vs The Commissioner of Commercial Taxes, The District Treasury Officer, The Accountant General and The Secretary to Government of Tamil Nadu Department of Commercial Taxes,
.... igh Court had not entertained the petition and it was summarily dismissed. The High Court thus was not having the affidavit on behalf of the Respondent authorities. 30. He invites the attention of this Court to the decision of Hon''ble Supreme Court in Jaswant Singh Gill v. Bharat Coking Coal Lim ...
Madras High Court (Madurai Bench)
Panchmahal Dist. Co-op. Bank Ltd. Vs Harjivandas Purshottamdas Prajapati
.... sible for administration of the Act. Different authorities, however, may be appointed for different areas. Section 4 of the Act entitles an employee to gratuity after he has rendered continuous service for not less than five years inter alia on his superannuation. Sub-section (6) of Section 4 contai ...
Gujarat High Court
Jaswant Singh Gill Vs Bharat Coking Coal Ltd. and Others
.... ervices of such employee have been terminated for his riotous or disorderly conduct or any other act or violence on his part, or (ii) if the services of such employee have been terminated for any act which constitutes an offence involving moral turpitude, provided that such offence is committed b ...
Supreme Court of India
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