REGENT COMPUTRONICS PVT. LTD.

G. Sasidharan Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SASHI BHUSAN RAY V. PRAMATHA NATH BANDOPADHYAY [REFERRED TO]
V. C. SHUKLA V. STATE (DELHI ADMINISTRATION) [REFERRED TO]
ARMED FORCES MEDICAL ASSN. V. UNION OF INDIA [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
KASHINATH G JALMI ANOTHER RAMAKANT D KHALAP CHURCHILL ALEMAO VS. SPEAKER [REFERRED TO]
DURYODHAN SAHU VS. JITENDRA KUMAR MISHRA [REFERRED TO]
AGRICULTURAL PRODUCE MARKET COMMITTEE VS. ASHOK HARIKUNI [REFERRED TO]
HIGH COURT OF GUJARAT VS. GUJARAT KISHAN MAZDOOR PANCHAYAT [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. T.SURYACHANDRA RAO [REFERRED TO]
B SRINIVASA REDDY VS. KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD EMPLOYEES ASSOCIATION [REFERRED TO]
HARI BANSH LAL VS. SAHODAR PRASAD MAHTO [REFERRED TO]
RAJESH AWASTHI VS. NAND LAL JAISWAL [REFERRED TO]
RAJESH AWASTHI VS. NAND LAL JAISWAL [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]
GAMBHIRDAN K. GADHVI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed invoking a writ of quo warranto against the 6th and 7th respondents who are appointed as Executive Trainees on 25/7/1991 on contract basis under the 4th respondent.

(2.) At the admission stage of the writ petition, the learned Single Judge, after recording that the petitioner does not have interest for himself against the post which has been held by respondent Nos. 6 and 7 in the Kerala Tourism Development Corporation (KTDC) and in the writ petition it is alleged that the respondent Nos. 6 and 7 who are holding the post of the Manager in KTDC at the time of their initial appointment did not have the requisite qualifications, directed the Registry to place the matter before the Hon'ble Division Bench dealing with the subject matter with a further direction upon the petitioner to disclose his credentials by filing an affidavit for maintaining the writ petition as prescribed in the High Court Rules.

(3.) Following the aforesaid direction, the matter was heard by the Bench headed by Mr. Justice Nitin Jamdar, the former Chief Justice of this Court. In course of the argument, the Hon'ble Division Bench, in its order dtd. 11/11/2025, made the following observation:-

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G. SASIDHARAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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