REGENT COMPUTRONICS PVT. LTD.

R.KARUPPAN Appellant

V/S

PATRON OF CHENNAI RIFLE CLUB Respondents

Referred Judgements :-

ROHTAS INDUSTRIES LIMITED VS. ROHTAS INDUSTRIES STAFF UNION [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
U P STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. CHANDRA BHAN DUBEY [REFERRED TO]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED TO]
MYSORE PAPER MILLS LIMITED VS. MYSORE PAPER MILLS OFFICERS ASSOCIATION [REFERRED TO]
G BASSI REDDY VS. INTERNATIONAL CROP RESEARCH INSTUTUTE [REFERRED TO]
C D SEKKILAR VS. R KRISHNAMOORTHY [REFERRED TO]
MADRAS LABOUR UNION VS. BINNY LTD [REFERRED TO]
SOUTH ARCOT DISTRICT CENTRAL CO OPERATIVE BANK LTD VS. DEPUTY COMMISSIONER OF LABOUR D M S COMPOUND TEYNAMPET MADRAS [REFERRED TO]
THANIKACHALAM M VS. M A P C M SOCIETY [REFERRED TO]

JUDGEMENT

(1.) There are two writ petitions and one writ appeal filed by Mr.Karuppan, the petitioner herein as party-in-person.

(2.) The prayer in W.P.No.20425 of 1999 is for a Mandamus directing the respondents for vesting the Chennai Rifle Club with the State Government and for further directions.

(3.) The other writ petition is W.P.No.8121 of 2003 wherein the prayer has been made for direction to the respondents to conduct a coaching camp well in advance to the maximum duration.

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R KARUPPAN Vs. PATRON OF CHENNAI RIFLE CLUB

Referred Judgements :-

JUDGEMENT

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