2005 AIR SCW 3816 ::2005 ALL. L. J. 2875 ::(2005) 106 FacLR 919 ::(2005) 4 Lab LN 5 ::2005 (6) SCC 135 ::2005 SCC (L&S) 817 ::(2005) 3 LabLJ 347 ::(2005) 5 Scale 655 ::(2005) 4 JCR 112 (SC) ::(2005) 3 SCT 754 ::(2005) 5 SCJ 598 ::(2005) 5 ServLR 382 ::(2005) 5 Supreme 226 ::(2005) 6 All WC 5367 ::(2005) 33 AllIndCas 126 (SC) ::(2005) 6 JT 465 (SC)

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): Arijit Pasayat, H. K. Sema , JJ

Constitution of India , Art.311— Termination of service - Temporary Govt. employee - There were certain allegations and employee had more or less accepted them - Termination set aside without going into questions of stigma or effect of emquiry or whether enquiry purportedly held was motive or foundation for termination - Setting aside of termination was improper - Case remanded to High Court for determining said questions. Dipti Prakash Banerjee v. Satyendra Nath Bose National Centre@page-SCW3817for Basic Sciences, Calcutta, 1999 AIR SCW 605 : AIR 1999 SC 983 : 1999 Lab IC 1114, Rel on. (Para 2 4 5)