REGENT COMPUTRONICS PVT. LTD.

ALEX BEETS Appellant

V/S

M.A.URMESE Respondents

Referred Judgements :-

RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED TO]
TROPICAL INSURANCE CO LIMITED VS. UNION OF INDIA [REFERRED TO]
ALL INDIA STATION MASTERS AND ASSISTANT STATION MASTERS ASSOCIATION DELHI VS. GENERAL MANAGER CENTRAL RAILWAY [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
B N NAGARAJAN LINGAPPA VEERAPPA SHINDAL VS. STATE OF MYSORES:STATE OF MYSORES [REFERRED TO]
G J FERNANDEZ VS. STATE OF MYSORE [REFERRED TO]
ABDUL RAHIMAN KHAN VS. SADA SHIV TRIPATHI [REFERRED TO]
NARAYAN KESHAV DANDEKAR VS. R C RATHI [REFERRED TO]

JUDGEMENT

(1.) This petition has been moved by a medical graduate against an Honorary Medical Officer, and is for the reliefs:

(2.) The allegations in the motion, relevant to the reliefs now urged, are thus:

(3.) The scope of enquiry in a motion for quo warranto has been indicated by the Supreme Court in the University of Mysore v. C. D. Govinda Rao AIR 1965 SC 491 thus:

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ALEX BEETS Vs. M A URMESE

Referred Judgements :-

JUDGEMENT

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