REGENT COMPUTRONICS PVT. LTD.

S.D.SIDDIQUI Appellant

V/S

UNIVERSITY OF DELHI Respondents

Referred Judgements :-

MYSORE PAPER MILLS LTD. VS. MYSORE PAPER MILLS OFFICERS' ASSOCIATION [REFERRED TO]
FEDERAL BANK LTD. VS. SAGAR THOMAS AND OTHERS [REFERRED TO]
BINNY LTD. VS. SADASIVAN [REFERRED TO]
VIRENDRA KUMAR SRIVATSAVA VS. U.P. RAJYA KARMACHARI KALYAN NIGAM [REFERRED TO]
ZEE TELEFILMS LTD. AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]
KARUPPAN VS. THE PATRON OF CHENNAI RIFLE CLUB,CHENNAI [REFERRED TO]
TEKRAJ VASANDHI VS. UNION OF INDIA [REFERRED TO]
VIJAY KUMAR VERMA VS. U.P. GOVT. EMPLOYEES WELFARE CORPORATION,W.P. NO. 8246 (SS) OF 1992 [REFERRED TO]
SOHAN LAL VS. UNION OF INDIA [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
SABHAJIT TEWARY VS. UNION OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED TO]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
G BASSI REDDY VS. INTERNATIONAL CROP RESEARCH INSTUTUTE [REFERRED TO]
GENERAL MANAGER KISAN SAHKARI CHINI MILLS LIMITED SULTANPUR UTTAR PRADESH VS. SATRUGHAN NISHAD [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the impugned judgment of the learned single Judge dated 5.10.2005 by which WP(C) 17670/2005 has been dismissed. However, while dismissing the writ petition the learned single Judge has held that a writ petition is maintainable against the Delhi University Teachers Association (for short "DUTA")

(2.) The writ petitioner, Mr. S.D.Siddiqui was one of the three unsuccessful candidates for the post of President of the DUTA in the elections held on 31.8.2005. He prayed for a writ of certiorari for calling for the records of the DUTA elections and for quashing of the election result in respect of the post of President.

(3.) In our opinion, the writ petition ought to have been dismissed on the short ground that no writ petition lies against the DUTA as it is a private body and not State under Article 12 of the Constitution of India and is not performing any public functions.

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S D SIDDIQUI Vs. UNIVERSITY OF DELHI

Referred Judgements :-

JUDGEMENT

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