REGENT COMPUTRONICS PVT. LTD.

Gaurav Upadhyay Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

HOUSE OF LORDS IN COUNCIL OF CIVIL SERVICE UNIONS VS. MINISTER FOR CIVIL SERVICE [REFERRED TO]
STATE OF KERALA VS. A LAKSHMIKUTTY [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
RAMESHBHAI DABHAI NAIKA VS. STATE OF GUJARAT [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
HARI KRISHNA MANDIR TRUST VS. STATE OF MAHARASHTRA [REFERRED TO]
HITESH VERMA VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. KN. Choudhury, learned senior counsel assisted by Mr. NJ Khataniar, learned counsel for the petitioner. Also heard Mr. K Goswami, learned senior counsel assisted by Mr. J Borah, learned counsel for the respondent No. 6, Mr. R Dhar, learned counsel for the respondent No. 2 as well as Mr. JK Goswami, learned counsel for the respondent Nos. 1, 3 and 4. No one appears for the respondent No. 5.

(2.) The maintainability of the writ petition is being decided. The issue is whether a writ of mandamus will lie, in the absence of violation of any of the petitioner's legal or fundamental right.

(3.) The petitioner was the Superintendent of Police of Karbi Anglong, while the respondent No. 6 was the Superintendent of Police CID in the Assam Police at the relevant time.

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GAURAV UPADHYAY Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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