REGENT COMPUTRONICS PVT. LTD.

INDIAN INSTITUTE OF MANAGEMENT Appellant

V/S

UKAKANT SHRIVASTVA Respondents

Referred Judgements :-

MALLOCH V. ABERDEEN CORPORATION [REFERRED]
NAVBHARAT CORPORATION,BOMBAY V. NAGARJUNA FERTILIZERS AND CHEMICALS LTD [REFERRED]
KUMARI REGINA V. ST.ALOYSIUS HIGH ELEMENTARY SCHOOL [REFERRED]
RAMANNA D.SHETTY V. INTERNATIONAL AIRPORTS AUTHORITY [REFERRED]
RAMANNA D.SHETTY V. INTERNATIONAL AIRPORT AUTHORITY [REFERRED]
SAINIK SCHOOL EMPLOYEES' ASSOCIATION V. DEFENCE MINISTER [REFERRED]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED]
ASSAM OIL CO LIMITED NEW DELHI VS. ITS WORKMEN [REFERRED]
RUBY GENERAL INSURANCE COMPANY LIMITED VS. P P CHOPRA [REFERRED]
HINDUSTAN STEELS LIMITED ROURKELA VS. A K ROY [REFERRED]
WORKMEN OF SUDDER OFFICE CINNAMARA VS. MANAGEMENT OF SUDDER OFFICE [REFERRED]
NARAINDAS VS. GOVERNMENT OF MADHYA PRADESH [REFERRED]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED 1976 2 SCR 1066 :]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED]
J TIWARI VS. JWALA DEVI VIDYA MANDIR [REFERRED]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED]
MANAGING DIRECTOR UTTAR PRADESH WAREHOUSING CORPORATION VS. VIJAY NARAYAN VAJPAYEE [REFERRED]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED]
MANMOHAN SINGH JAITLA AMIR SINGH VS. COMMISSIONER UNION TERRITORY OF CHANDIGARH:DEPUTY COMMISSIONER [REFERRED]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED]
DIPAK KUMAR BISWAS VS. DIRECTOR OF PUBLIC INSTRUCTION [REFERRED]
P.N. KUMAR V. MUNICIPAL CORPORATION OF DELHI [REFERRED]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED]
DHANANJAY SHARMA VS. STATE OF HARYANA [REFERRED]
SHEELA DEVI VS. JASPAL SINGH [REFERRED]
U P STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. CHANDRA BHAN DUBEY [REFERRED]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED]
P B GHAYALOD VS. MARUTI UDYOG LIMITED [REFERRED]
N D PATEL AND COMPANY VS. MANUBHAI KARSANBHAI PARMAR [REFERRED]
VIJAY J GADHVI VS. STATE OF GUJARAT [REFERRED]
GUJARAT HEAVY CHEMICALS LIMITED VS. ASSISTANT COLLECTOR OF CUSTOMS PORBANDAR [REFERRED]
K M A MEMON VS. INDIAN INSTITUTE OF MANAGEMENT AHMEDABAD [REFERRED]
C A SHAH VS. GUJARAT CANCER AND RESEARCH INSTITUTE AHMEDABAD [REFERRED]
MAZDOOR SABHA VS. STATE OF GUJARAT [REFERRED]
K S JOY VS. INDIAN INSTITUTE OF MANAGEMENT [REFERRED]
GUJARAT STATE FERTILIZERS COMPANY LIMITED VS. ASSOCIATION OF OFFICER GSFC FERTILIZERNAGAR [REFERRED]
PRAVINBHAI A LINGALIA VS. K J MEHTA TB HOSPITAL [REFERRED]
B.S. MINHAS VS. INDIAN STATISTICAL INSTITUTE [REFERRED]

JUDGEMENT

(1.) . This appeal is directed against the judgment and order delivered by the learned Single Judge of this Court in Special Civil Application NO. 77/93 on 29.9.93.

(2.) . Respondent No.1 herein, the original petitioner, filed the aforesaid petition under Art. 226 of the Constitution of India against the order of termination of his services. The respondent No.1 was Professor in the Indian Institute of Management, Ahmedabad (hereinafter to be referred to as "the Institute and/or IIMA"). By the letter dated 5.1.93 vide Annexure : A to the petition, his services were terminated. The appellant Institute was of the view that it is not in the interest of the Institute to continue the respondent No.1 in services and therefore, his services were terminated with immediate effect. Along with the letter, a sum of Rs. 30,660/towards three months' salary by banker's pay order was forwarded giving particulars. The respondent No.1 was requested to settle the accounts with Finance & Accounts office in the course of time. The respondent No.1 was requested to surrender the library books and other articles belonging to the Institute. The respondent No.1 was requested to give vacant possession of the respondent No.1 's faculty house no. 304 to the Housekeeping Officer on or before 31st January, 1993.

(3.) . The Indian Institute of Management is a society registered under the Societies Registration Act, 1860 and is also registered under the Bombay Public Trust Act. There is Board of Governors looking after the property and affairs of the Institute. It is contended that the Institute was established in the year 1962 by the Government of India and Government of Gujarat. It is contended in the petition that the Indian Industry also participated in the establishment of the Institute. Such Institutes are also at Calcutta and Bangalore.

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INDIAN INSTITUTE OF MANAGEMENT Vs. UKAKANT SHRIVASTVA

Referred Judgements :-

JUDGEMENT

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