REGENT COMPUTRONICS PVT. LTD.

Pinaki Dhar Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

SANTA KANUGO VS. THE DIRECTOR OF PUBLIC INSTRUCTION,EDUCATION DIRECTORATE [REFERRED TO]
UTTAM CHAND RAWAT VS. STATE OF U.P. [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [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]
THE GOVERNING BODY, DURGAPUR INSTITUTE OF ADVANCE TECHNOLOGY AND MANAGEMENT AND ORS. VS. SUBHANGSHUMAN DE AND ORS. [REFERRED TO]
DR. JANET JEYAPAUL VS. SRM UNIVERSITY & ORS [REFERRED TO]
JAYANTI MONDAL VS. STATE OF WEST BENGAL &AMP; ORS [REFERRED TO]
MARWARI BALIKA VIDYALAYA VS. ASHA SRIVASTAVA & ORS [REFERRED TO]
RAMAKRISHNA MISSION & ANR VS. KAGO KUNYA & ORS [REFERRED TO]
ST. MARY’S EDUCATION SOCIETY VS. RAJENDRA PRASAD BHARGAVA [REFERRED TO]

JUDGEMENT

(1.) The judgment under appeal is arising out of a decision dtd. 6/4/2022 rejecting the contention of the appellant that the respondent no.6, Calcutta Institute of Technology is amenable to writ jurisdiction.

(2.) The Umbra and Penumbra of Private Law and Public Law and the thin line existing in between has come up for consideration in this appeal.

(3.) The learned Single Judge has dismissed the writ petition on the ground that the Calcutta Institute of Technology is not amenable to writ jurisdiction as the dispute is essentially a private dispute between the Institute and the Professor inasmuch as CIT is a private, self-financed un-aided institution.

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PINAKI DHAR Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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