REGENT COMPUTRONICS PVT. LTD.

GURBAKSH SINGH Appellant

V/S

DELHI STATE INDUSTRIAL DEVELOPMENT CORPORATION Respondents

Referred Judgements :-

KING V. LONDON COUNTY COUNCIL [REFERRED TO]
INDUSTRIAL FINANCE CORPORATION OF INDIA V. DELHI ADMINISTRATION [REFERRED TO]
DR. Y. P. GUPTA V. UNION OF INDIA [REFERRED TO]
ARUN NARAYAN V. STATE OF KARNATAKA [REFERRED TO]
BHARAT BANK LIMITED DELHI VS. EMPLOYEES OF BHARAT BANK LTD [REFERRED TO]
PROVINCE OF BOMBAY VS. KHUSHALDAS S ADVANI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVE A GOVINDRAM KHUSHALDAS AND B RAMCHAND KHUSHALDAS [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
WAZIR CHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
K N GURUSWAMY VS. STATE OF MYSORE [REFERRED L6]
STATE OF BOMBAY VS. HOSPITAL MAZDOOR SABHA [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
P J IRANI VS. STATE OF MADRAS [REFERRED TO]
KALYAN SINGH 1 SARDAR SINGH IN PETN NO 180 OF 61 2 LAL SINGH IN PETN NO 181 OF 61 AND 3 BHARAT RAJ SINGH IN PETN NO 205 OF 61 PETITIONERS VS. STATE OF UTTAR PRADESHS :STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MYSORE KRISHNA KRISHNA AVADHANI VS. I K N CHANDRASEKHARA K V JAYARAMA N S ASAWASTHANARAYANA RAO M R NARASIMHAMURTY M N SHESHAGIRI M S SUBARAVAPPAV K KULKARNIR U GAULAYIN C MUMTAZ AHMAD KHAN S S JAMBOTI T R WALVEKAMOHD [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
HEAVY ENGINEERING MAZDOOR UNION VS. STATE OF BIHAR [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
S L AGARWAL VS. GENERAL MANAGER HINDUSTAN STEEL LIMITED [REFERRED TO]
D F O SOUTH KHERI VS. RAM SANEHI SINGH [REFERRED TO]
ARYA VIDYA SABHA KASHI VS. KRISHNA KUMAR SRIVASTAVA [REFERRED TO]
NATIONAL SEEDS CORPORATION EMPLOYEES UNION REGD AND RECOGNISED VS. NATIONAL SEEDS CORPORATION LIMITED [REFERRED TO]
SHANKUNTALA SAHAWALA VS. DIRECTOR OF PUBLIC INSTRUCTION II HYDERABAD [REFERRED TO]
KARTICK CHANDRA NANDI VS. WEST BENGAL SMALL INDUSTRIES CORPORATION LTD [REFERRED TO]
INDIAN TOBACCO CORPORATION VS. STATE OF MADRAS [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed by Gurbaksh Singh under Art. 226 of the Constitution of India praying (1) for the issuance of an appropriate writ quashing the order, No. DSIDC/1-583/2203, dated 4th Aug., 1977, issued by the Delhi State Industrial Development Corporation (hereinafter referred to as the DSIDC) as being against the rules applicable to the petitioner, (2) for directing his continuation in office as Section Officer in the DSIDC without any interference and (3) for a writ of mandamus or other appropriate order or direction requiring the DSIDC not to strike off the petitioner's name from its roll.

(2.) The petitioner impleaded as respondents to the writ petition (1) The Delhi State Industrial Development Corporation (DSIDC), (2) The Delhi Administration, (3) the Union of India through the Accountant General, Central Revenues and (4) the Lieutenant Governor of Delhi.

(3.) A preliminary objection has been raised in the counter-affidavit filed on behalf of the DSIDC that the DSIDC is a Company incorporated under the Companies Act, 1956, and, as such, no petition for a writ is maintainable against it Under Art. 226 of the Constitution. We, therefore, heard the learned counsel for both the parties on the preliminary objection, and we proceed to give our judgment regarding the same.

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GURBAKSH SINGH Vs. DELHI DEVELOPMENT CORPORATION

Referred Judgements :-

JUDGEMENT

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