REGENT COMPUTRONICS PVT. LTD.

Energy Watchdog Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PRABIR KUMAR DAS V. STATE OF ORISSA [REFERRED TO]
B. SRINIVASA REDDY V. KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD EMPLOYEES' ASSN. [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
RURAL LITIGATION AND ENTITLEMENT KENDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
R K JAIN R K JAIN VS. UNION OF INDIA [REFERRED TO]
A HAMSAVENI A SOOSAI J DEVID BASKAR S RAMESHBABU K PARTHASARATHY VS. STATE OF TAMIL NADU [REFERRED TO]
MOR MODERN COOPERATIVE TRANSPORT SOCIETY LIMITED VS. FINANCIAL COMMISSIONER AND SECRETARY TO GOVERNMENT OF HARYANA [REFERRED TO]
HIGH COURT OF GUJARAT VS. GUJARAT KISHAN MAZDOOR PANCHAYAT [REFERRED TO]
KAPILA HINGORANI VS. STATE OF BIHAR [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
KUSHUM LATA VS. UNION OF INDIA [REFERRED TO]
A ABDUL FAROOK VS. MUNICIPAL COUNCIL PERAMBALUR [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
HARI BANSH LAL VS. SAHODAR PRASAD MAHTO [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
REGISTRAR UNIVERSITY OF MADRAS VS. UNION OF INDIA [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]

JUDGEMENT

(1.) This writ petition, claiming to be filed in public interest, seeks to challenge the appointment of the respondent no.5 to the post of the Chairman-cum-Managing Director of the Oil and Natural Gas Corporation Ltd. (ONGC) effected by the respondent nos.1 and 2 vide the DOP&T Information Note dated 25th September, 2017. The writ petitioner also seeks setting aside of the appointment of the respondent no.6 to the post of Non-Official Director of the Oil and Natural Gas Corporation Ltd. (ONGC) which was effected by the respondent nos.1 and 2 vide DOP&T Information Note dated 29th September, 2017.

(2.) The petitioner has been represented by Mr. Jayant Bhushan, Senior Counsel while Mr. Sanjay Jain, Additional Solicitor General of India has appeared on advance notice in the matter along with Mr. Sanjeev Narula, Central Government Standing Counsel on behalf of the respondent nos.1, 2 and 4. Mr. Ravinder Agarwal, Advocate has appeared for the Central Vigilance Commission, respondent no. 3.

(3.) During the course of preliminary hearing, both sides have handed over certain documents which have bearing on the case. The documents were taken on record by the following order passed by us on 1st November, 2017 :

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ENERGY WATCHDOG Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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