REGENT COMPUTRONICS PVT. LTD.

SUBHASH DEBNATH Appellant

V/S

ONGC LTD. Respondents

Referred Judgements :-

KESHAVANANDA BHARATI VS. STATE OF KERALA [REFERRED TO]
BIHAR PUBLIC SERVICE COMMISSION AND ORS. VS. KAMINI AND ORS. [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
PUNJAB WATER SUPPLY AND SEWERAGE BOARD VS. RANJODH SINGH [REFERRED TO]
VICE CHANCELLOR M D UNIVERSITY ROHTAK VS. JAHAN SINGH [REFERRED TO]
ARUNIMA BARUAH VS. UNION OF INDIA [REFERRED TO]
POST MASTER GENERAL KOLKATA VS. TUTU DAS [REFERRED TO]
STATE OF JHARKHAND VS. MANSHU KUMBHKAR [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. POORAN CHANDRA PANDEY [REFERRED TO]
G M ONGC SHILCHAR VS. ONGC CONTRACTUAL WORKERS UNION [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
STATE OF KARNATAKA VS. G V CHANDRASHEKAR [REFERRED TO]
PINAKI CHATTERJEE VS. CENTRAL ADMINISTRATIVE TRIBUNAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESH CHANDRA BAJPAI [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. CASTERIBE RAJYA P KARMCHARI SANGHATANA [REFERRED TO]

JUDGEMENT

(1.) Once again, as were raised many a times, in the past, the moot question, which falls for determination in the present appeal, is: Whether in the face of the present case, the High Court ought to have directed by invoking its extra-ordinary jurisdiction, under Article 226 of the Constitution of India, that the services of the writ Petitioners, who are Appellants in this appeal, be regularized ?

(2.) The material facts, which have given rise to the present appeal, may, in brief, be set out as under:

(3.) We have heard Mr. K. N. Bhattacharjee, learned Senior Counsel, for the Appellants, and Mr. S. Deb, learned Senior Counsel, for the Respondents.

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SUBHASH DEBNATH Vs. ONGC LTD

Referred Judgements :-

JUDGEMENT

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