DHANANJAY RAO Vs. ALKEM LABORATORIES LTD. AND ORS.

JUDGEMENT

(1.) Sri H.R. Mishra, Senior Advocate, assisted by Sri Abhikshek Mishra has put in appearance on behalf of the first respondent, ALKEM Laboratories Limited.

(2.) The petitioner claims to be appointed as Area Business Manager, Azamgarh with the respondent-company, which being registered under the Companies Act. The petitioner seeks the following relief in writ jurisdiction:

(3.) Sri H.R. Mishra, learned senior counsel would raise a preliminary objection that the petition under Article 226 of the Constitution would not lie to enforce a private contract entered between the petitioner and a private company. The first respondent being not a State within the meaning of Article 12 of the Constitution of India, the petitioner for redressal of his grievance could approach the Civil Court or Labour Court.