REGENT COMPUTRONICS PVT. LTD.

ROOPAM SHARMA Appellant

V/S

GOVERNMENT OF INDIA Respondents

Referred Judgements :-

DR. S.K. BHATNAGAR VS. UNION OF INDIA AND OTHERS [REFERRED 5.]
JOGINDER NATH VS. UNION OF INDIA [REFERRED 8.]
KEWAL KRISHAN BAGGA VS. CHAIRMAN RAILWAY BOARD [REFERRED 9.]
RESERVE BANK OF INDIA ALL INDIA RESERVE BANK EMPLOYEES ASSOCIATION VS. N C PALIWAL:N C PALIWAL [REFERRED 11.]
ARUN KUMAR CHATTERJEE VS. SOUTH EASTERN RAILWAY [REFERRED 2.]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED 4.]
GURMAIL SINGH VS. STATE OF PUNJAB [REFERRED]
CANARA BANK BANGALORE VS. M S JASRA [REFERRED 3.]
TEJ NARAIN TIWARY VS. STATE OF BIHAR [REFERRED]
I K SUKHIJA VS. UNION OF INDIA [REFERRED 7.]
BISHAMBER NATH VS. UNION OF INDIA [REFERRED 12.]
MOHINI RAUTELA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED 10.]

JUDGEMENT

(1.) In CAP. 931/98, the petitioners have prayed for the following reliefs:-

(2.) In CWP.723-98, the petitioners have prayed for the following reliefs:-

(3.) The main grievance of the petitioners is that they were all working in Vayudoot Limited and the Vayudoot was taken over by Indian Airlines and the petitioners in CWP. 931/98 and petitioners 2 to 4 in CW. 723/98 are working as Deputy Managers (Commercial) in the 'Short Haul Operations Department, Indian Airlines, whereas the Indian Airlines had invited only the Deputy Managers (Commercial) working in Indian Airlines for the purpose of considering them for promotion to the post of Manager (Commercial). According to the petitioners, they should also have been invited to appear for interview as they are, in law, doing the same work as that of Deputy Managers (Commercial) in Indian Airlines, and the discrimination made by the Indian Airlines is invidious.

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ROOPAM SHARMA Vs. GOVERNMENT OF INDIA

Referred Judgements :-

JUDGEMENT

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