REGENT COMPUTRONICS PVT. LTD.

Mahesh Chandra Bharadwaj Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
TARLOCHAN DEV SHARMA VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
INDIAN NATIONAL CONGRESS I VS. INSTITUTE OF SOCIAL WELFARE [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
SHARDA KAILASH MITTAL VS. STATE OF M P [REFERRED TO]
BONDU RAMASWAMY VS. BANGLORE DEVELOPMENT AUTHORITY [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
PARAS JAIN VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ashish Malhotra, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) The present writ petition has been filed by the petitioner asserting to be an elected member of the Nagar Panchayat, Maswasi, Rampur, seeking a direction for initiation of proceedings for the removal of respondent no.2 from the office of the President of Nagar Panchayat and for initiating recovery proceedings against the said respondent.

(3.) It is sought to be contended that certain complaints had been made by the petitioner against respondent no.2 relating to award of some contracts and also with regard to some other alleged financial irregularities regarding which a report is also stated to have been submitted by respondent no.4.

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MAHESH CHANDRA BHARADWAJ Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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