REGENT COMPUTRONICS PVT. LTD.

Uttam Chand Rawat Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

FEDERAL BANK LTD. VERSUS SAGAR THOMAS AND OTHERS [REFERRED TO]
M.K. GANDHI AND OTHERS VERSUS DIRECTOR OF EDUCATION SECONDARY U.P. AND OTHERS [REFERRED TO]
RAJESH KUMAR SRIVASTAVA AND OTHERS VERSUS STATE OF U.P. AND OTHERS [REFERRED TO]
COMMITTEE OF MANAGEMENT,DELHI PUBLIC SCHOOL AND ANOTHER VERSUS M.K. GANDHI AND OTHERS [REFERRED TO]
ELECTION COMMISSION INDIA VS. UNION OF INDIA [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRIDGE AND ROOF COMPANY INDIA LIMITED [REFERRED TO]
K KRISHNAMACHARYULU VS. VENKATESWARA HINDU COLLEGE OF ENGINEERING [REFERRED TO]
KERALA STATE ELECTRICITY BOARD VS. KURIEN E KALATHIL [REFERRED TO]
FEDERAL BANK LIMITED VS. SAGAR THOMAS [REFERRED TO]
BINNY LTD VS. V SADASIVAN [REFERRED TO]
RAMESH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
K.K. SAKSENA VS. INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE [REFERRED TO]
ANJANI KUMAR SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
RAMAKRISHNA MISSION & ANR VS. KAGO KUNYA & ORS [REFERRED TO]
LAL BAHADUR GAUTAM VS. STATE OF U. P. [REFERRED TO]

JUDGEMENT

(1.) Learned Single Judge has referred following questions to the Larger Bench finding conflicting judgments on the issue :

(2.) The questions have been referred after detailed consideration of the earlier judgments on the issue. The judgment in the case of M.K. Gandhi and others versus Director of Education (Secondary) U.P. and others, 2005 (3) ESC 2265 (Alld) (FB) affirmed by the Apex Court in the case of Committee of Management, Delhi Public School and another versus M.K. Gandhi and others, (2015) 17 SCC 353 has also been considered.

(3.) Learned Single Judge has given reference of the judgments of the Apex Court in the cases of Ramesh Ahluwalia versus State of Punjab and others, (2012) 12 SCC 331 and Lal Bahadur Gautam versus State of U.P. and others, (2019) 6 SCC 441. It also noticed that the issue of maintainability of the writ petition was considered by the Larger Bench in the case of Roychan Abraham versus State of U.P. and others, (2019) SCC OnLine All 3935. It was to revisit the view expressed by the Full Bench in the case of M.K. Gandhi (supra) and Division Bench in the case of Anjani Kumar Srivastava versus State of U.P. and others, 2017 (7) ADJ 112 (DB). The Full Bench in the case of Roychan Abraham (supra) answered the questions as under:-

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UTTAM CHAND RAWAT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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