REGENT COMPUTRONICS PVT. LTD.

PROFESSOR RAMESH CHANDRA Appellant

V/S

UNIVERSITY OF DELHI Respondents

Referred Judgements :-

GREAT EASTERN RAILWAY CO. V. LORD'S TRUSTEES [REFERRED TO]
M.P.TEWARI V. UNION OF INDIA [REFERRED TO]
NAVINCHANDRA SHAKERCHAND SHAH V. MANAGER,AHMEDABAD CO-OP. DEPARTMENT STORES LTD. [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
P H KALYANI VS. AIR FRANCE CALCUTTA [REFERRED TO]
MANAGEMENT OF UTKAL MACHINERY LIMITED VS. WORKMAN SANTI PATNAIK [REFERRED TO]
S GOVINDA MENON VS. UNION OF INDIA [REFERRED TO]
PARESH CHANDRA NANDI VS. CONTROLLER OF STORES N F RAILWAY PANDU [REFERRED TO]
UNION OF INDIA VS. J AHMED [REFERRED TO]
GOKARAJURANGARAJU ACHANTI SREENIVASA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
PANKAJ BHARGAVA VS. MOHINDERNATH [REFERRED TO]
TRIVENI SHANKAR SAXENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. H C KHURANA [REFERRED TO]
STATE OF PUNJAB VS. V K KHANNA [REFERRED TO]
S S COMPANY VS. ORISSA MINING CORPORATION LIMITED [REFERRED TO]
M V JANARDHAN REDDY VS. VIJAYA BANK [REFERRED TO]

JUDGEMENT

(1.) THE present Letters Patent Appeal has been preferred by the appellant feeling aggrieved and dissatisfied by the judgment and order dated 11th April, 2008 passed by the learned Single Bench in Writ Petition no. 16000/2006 whereby the writ petition filed by the Petitioner/appellant herein was dismissed on the ground that the various communications, grievances and pleas taken by the Petitioner could well be adjudicated before the Inquiry Officer.

(2.) THE factual matrix as found by the learned Single Bench was as follows:

(3.) AGGRIEVED by the decision of the Executive Council dated 17th october, 2005, the Appellant filed a writ petition No. 16000/2006 seeking the following relief:

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PROFESSOR RAMESH CHANDRA Vs. UNIVERSITY OF DELHI

Referred Judgements :-

JUDGEMENT

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