BHOOP NARAIN TEWARI Vs. UPTRON INDIA LTD

JUDGEMENT

(1.) The U.P. Electronics Corporation Limited Is a Government undertaking, which is registered under the Indian Companies Act, 1956. M/s. Uptron India Limited is a subsidiary company of U.P. Electronics Corporation Limited.

(2.) Late Sri Shakeel Ahmad Malik, the petitioner of Writ Petition Bearing No. 627 (SB) of 1996, who at the relevant time was holding the post of Executive Officer, Sri Sultan Haider, the petitioner of Writ Petition Bearing No. 758 (SB) of 1996, who was holding the post of Deputy Manager, CMD-1, and Sri Bhoop Narain Tewari, the petitioner of Writ Petition Bearing No. 921 (SB) of 1996, who was holding the post of Assistant Manager (Accounts), EF-VI in Uptron India Limited, have assailed the order of compulsory retirement dated 20.6.1996 by filing the aforementioned writ petitions.

(3.) During the pendency of the writ petition. Sri Shakeel Ahmad Malik expired. His name was deleted from the array of the parties and in his place, the names of his widow Smt. Kishwari Bano, his sons. Mussarat Hussain Malik, Sarfaraz Hussain Malik and two daughters, Shalya Bano and Ayesha Fatima Shabnern, who was the minor daughter of late Sri Shakeel Ahmad Malik is under the guardianship of her mother Smt. Kishwari Bano were substituted as petitioners No. 1/1 to 1/5.