Rajasthan High Court - Jodhpur
Jitendra Sharma vs The Nuclear Power Corporation Of India ... on 15 October, 2020
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 1) [CW-10320/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 10320/2020
Jitendra Sharma
----Petitioner
Versus
The Nuclear Power Corporation Of India Ltd.
----Respondent
For Petitioner(s) : Mr. Sanjeet Purohit (through VC)
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 15/10/2020 It is submitted by learned counsel for the petitioner that the punishment of compulsory retirement in case of the petitioner is wholly disproportionate to the misconduct found proved against the petitioner.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable on 4.11.2020.
Notices be filed in two sets. Both set of notices be given 'dasti' to learned counsel for the petitioner. One set of notices be sent through registered post, acknowledgment due.
List on 4.11.2020.
(ARUN BHANSALI),J 13-Sumit/-
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