REGENT COMPUTRONICS PVT. LTD.

SHAILENDRA RAI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

MUKESH KUMAR AGRAWAL V. STATE OF U.P. AND OTHERS [RELIED ON]
M.P.STATE CORPORATION DIARY FEDERATION LTD. AND ANOTHER V. RAJNEESH KUMAR ZEMINDAR AND OTHERS [RELIED ON]
S R VENKATARAMAN VS. UNION OF INDIA [RELIED ON]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [RELIED ON]
LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [RELIED ON]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION [RELIED ON]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [RELIED ON]
GHAZIABAD DEVELOPMENT AUTHORITY VS. BALBIR SINGH [RELIED ON]
PUNJAB STATE ELECTRICITY BOARD LTD VS. ZORA SINGH [RELIED ON]
H M T LTD VS. MUDAPPA [RELIED ON]
P MOHANAN PILLAI VS. STATE OF KERALA [RELIED ON]
SOMESH TIWARI VS. UNION OF INDIA [RELIED ON]
SWARAN SINGH CHAND VS. PUNJAB STATE ELECTRICITY BOARD [RELIED ON]
YERNENI RAJA RAMCHANDER ALIAS RAJABABU VS. STATE OF A P [RELIED ON]

JUDGEMENT

(1.) Heard Sri Markandey Rai for the petitioner, Learned Chief Standing Counsel assisted by Standing Counsel representing respondent Nos. 1,3,4 and 5 and Sri C.K. Rai, Advocate, for respondent No. 2.

(2.) As agreed by learned counsels for the parties, since the pleadings are complete, the writ petition is being heard and decided finally under the Rules of the Court at this stage.

(3.) Though the controversy, which has engaged the attention of this Court by means of the present writ petition is very short but shows the ways and means adopted by the respondents for harassing their employees to the extent of not only putting him/her to great inconvenience but making the entire family to suffer to the extent of starvation without there being any illegality or irregularity on the part of such an employee.

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SHAILENDRA RAI Vs. STATE OF UP

Referred Judgements :-

JUDGEMENT

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