REGENT COMPUTRONICS PVT. LTD.

S.KANYALAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KING (DE VESCI) V. JUSTICES OF QUEEN'S COUNTY [REFERRED TO]
BRISTOL CORPORATION V. JOHN AND AND CO. [REFERRED TO]
R. V. SUSSEX JUSTICES [REFERRED TO]
R. V. CAMBORNE JUSTICES EX PARTE PEARCE [REFERRED TO]
PUBLIC UTILITIES COMMISSION OF THE DISTRICT OF COLAMBIA V POLLAK [REFERRED TO]
METROPOLITAN PROPERTIES CO. V. LANNON [REFERRED TO]
REGINA V. LIVERPOOL CITY JUSTICES,EX PARTE TOPPING [REFERRED TO]
GULLAPPALLI NAGESWARARAO CHENNUPATI SATYANARAYANA V SOMASANKARA SASTRY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MINERAL DEVELOPMENT LIMITED VS. STATE OF BIHAR [REFERRED TO]
REGISTRAR CO OPERATIVE SOCIETIES VS. DHARAM CHAND [REFERRED TO]
UTTAR PRADESH CO OPERATIVE FEDERATION LIMITED VS. SUNDER BROS DELHI [REFERRED TO]
S PARTHASARATHI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
INTERNATIONAL AIRPORTS AUTHORITY OF INDIA VS. K D BALI [REFERRED TO]
MAKHANI DEVI BANKA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) In these two writ petitions a question of apprehension of bias of an arbitrator appointed under the provisions of S.7-B of the Indian Telegraph Act has been raised.

(2.) In these two writ petitions the petitioner prays for the appointment of any member of the Telephone Advisory Committee or Consultative Committee or any officer from any other Central Government Department or any Central Government Pleader as an arbitrator under S.7-B in cancellation of the appointment of the 3rd respondent who is the Deputy General Manager (Administration) and who has been appointed for conducting arbitration proceedings in these two cases.

(3.) Section 7-B of the Telegraph Act 1885 deals with arbitration of disputes including those arising between a person having a telephone and the department in connection with alleged excess billing of telephones. The said section reads as follows:

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S KANYALAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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