REGENT COMPUTRONICS PVT. LTD.

MADANLAL SHARMA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF ORISSA VS. MADAN GOPAL RUNGLA [REFERRED TO]
SAGHIR AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
DURYODHAN SAHU VS. JITENDRA KUMAR MISHRA [REFERRED TO]
VINAY KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASHOK KUMAR PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
TAMILNAD MERCANTILE BANK SHARE HOLDERS WELFARE ASSOCIATION VS. S C SEKAR [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SRIRAM PRASAD & ANOTHER VS. STATE OF U.P. & 3 OTHERS [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the petitioner, Shri Baleshwar Chaturvedi, learned counsel for the respondent nos. 3 and 4 and Shri Amitabh Agrawal, learned counsel for the respondent no. 2 are present.

(2.) The petitioner has assailed the appointment of one Krishna Kumar Garg who as per the writ petition is a daily wager employee in the respondent-corporation.

(3.) The employees of the Nagar Palika are governed by the service rules holding the field. The action against the employees has to be taken by the disciplinary authority as per law. The petitioner is neither an employee of the Nagar Palika Parishad, Gulaothi, District-Bulandshahr, nor the disciplinary authority of the said Krishna Kumar Garg.

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MADANLAL SHARMA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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