REGENT COMPUTRONICS PVT. LTD.

AMITA GULATI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SATISH CHANDRA ANAND VS. UNION OF INDIA [REFERRED TO]
DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SATYANARAYAN SHARMA VS. NATIONAL MINERAL DEVELOPMENT CORPORATION LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION VS. DELHI ADMINISTRATION DELHI [REFERRED TO]
DIRECTOR INSTITUTE OF MANAGEMENT DEVELOPMENT U P VS. PUSHPA SRIVASTAVA [REFERRED TO]
STATE OF UTTAR PRADESH VS. PREM LATA MISRA KM [REFERRED TO]

JUDGEMENT

(1.) Rule D.B.

(2.) Both the parties have filed detailed pleadings and documents in support thereof. We have also heard the counsel for the parties at length and so this writ petition is being disposed of at this stage finally.

(3.) Respondent No. 2. Indian Institute of Technology, New Delhi (hereinafter called the Institute) is a statutory body corporate constituted 'declared as Institution under the Institutes of Technology Act, 1961 as amended by Act No. 29 of 1963.

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AMITA GULATI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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