REGENT COMPUTRONICS PVT. LTD.

AJIT SINGH NAYYER Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

WASSIM BEG V. STATE OF U.P. AND ORS.,IN [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION AND ORS. V. S. MANJUNATH [REFERRED TO]
S SUKHBANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
S PARTAP SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. DHARAM SINGH [REFERRED TO]
OM PARKASH MAURYA VS. U P COOPERATIVE SUGAR FACTORIES FEDERATION LUCKNOW [REFERRED TO]
STATE OF BIHAR VS. KRIPALU SHANKAR [REFERRED TO]
HIGH COURT OF MADHYA PRADESH THRU REGISTRAR VS. SATYA NARAYAN JHAVAR [REFERRED TO]
COMMISSIONER OF POLICE HUBLI VS. R S MORE [REFERRED TO]
LAXMINARAYAN R BHATTAD VS. STATE OF MAHARASHTRA [REFERRED TO]
BAHADUR SINGH LAKHNBHAI GOHIL VS. JAGDISHBHAI M KAMALIA [REFERRED TO]
C J INTERNATIONAL HOTELS LIMITED VS. NEW DELHI MUNICIPAL CORPORATION [REFERRED TO]
ARCHANA DAYAL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) -The petitioner in these proceedings under Article 226 of the Constitution of India seeks a direction that he stands confirmed in the services of the respondent No. 2, Medical Council of India (hereafter "MCI"). The petitioner has also sought for restraining the respondent from contemplating any action against him on the basis of minutes of the Executive Committee Meeting.

(2.) The petitioner was appointed to the post of Deputy Secretary by the MCI, on probation; the relevant clause regarding probation in the appointment letter dated 25.4.2001 reads as follows:

(3.) The Secretary, MCI was on leave. The note was dealt with by the Joint Secretary; he referred to a discussion, between the petitioner and the Administrator, and put it up for consideration/approval. The Administrator approved the note. The Joint Secretary thereafter recorded as follows:

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AJIT SINGH NAYYER Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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