REGENT COMPUTRONICS PVT. LTD.

SARDAR KAPUR SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HORI RAM SINGH V. THE CROWN [REFERRED]
ANAND V. SECRETARY OF STATE FOR HOME AFFAIRS [REFERRED]
KUPPUSWAMI RAO V. THE KING [REFERRED]
EMPEROR V. SIBNATH BANERJI [REFERRED]
MOHAMMAD AMIN BROTHERS LTD. V. DOMINION OF INDIA [REFERRED]
MESSRS. P.A. RAJU CHETTIAR & BROS. V. COMMISSIONER OF INCOME-TAX,MADRAS [REFERRED]
RAMCHANDARA V. SHANKARAMMA [REFERRED]
VENUGOPALA REDDIAR V. KRISHANASWAMI REDDIAR [REFERRED]
SEVAK JERANCHOD BHOGILAL V. DAKORE TEMPLE COMMITTEE [REFERRED]
ASRUMATI DEBI V. KUMAR RUPENDRA DEB RAIKOT [REFERRED]
MESSRS. HOOSEN KASAM DADA V. THE STATE [REFERRED]
SHRIRAM V. STATE OF MADHYA PRADESH [REFERRED]
SUPREME COURT THANGAL KUNJU MUSALIAR V. M. VEKATACHALAM POTTI,AUTHORISED OFFICIAL [REFERRED]
PRITAM SINGH VS. STATE [REFERRED]
BHARAT BANK LIMITED DELHI VS. EMPLOYEES OF BHARAT BANK LTD [REFERRED]
PROVINCE OF BOMBAY VS. KHUSHALDAS S ADVANI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVE A GOVINDRAM KHUSHALDAS AND B RAMCHAND KHUSHALDAS [REFERRED]
PREM CHAND SATRAMDAS VS. STATE OF BIHAR [REFERRED]
STATE OF ORISSA VS. MADAN GOPAL RUNGLA [REFERRED]
CENTRAL BROKERS VS. RAMNARAYANA PODDAR AND CO [REFERRED]
JAMNADAS PRABHUDAS VS. COMMISSIONER OF INCOME TAX [REFERRED]
PAHLAD RAI AND CO VS. COMMISSIONER OF INCOME TAX FOR THE STATE OF PUNJAB [REFERRED]
NAHARSINGH VS. STATE OF RAJASTHAN [REFERRED]
ALLEN BERRY AND COMPANY LIMITED VS. INCOME TAX OFFICER [REFERRED]
T V TULJARAM ROW VS. MKRVALAGAPPA CHETTIAR [REFERRED]
PRABHAT CHANDRA BARUA VS. EMPEROR [REFERRED]
H. CHANDANMULL AND CO., BY PROPRIETOR, C. LAXMICHAND MEHTA VS. MOHANLAL M. MEHTA AND ORS. [REFERRED]
GOPESHWAR PRASAD SAHI VS. THE STATE OF BIHAR AND OTHERS [REFERRED]
JAGAT RAM VS. GANGA AND ORS. [REFERRED]
FEROZE SHAH KAKA KHEL VS. INCOME-TAX COMMISSIONER, PUNJAB AND N W F P , [REFERRED]

JUDGEMENT

(1.) S. Kapur Singh, a member of the Indian Civil Service, was removed from the service of the State by virtue of an order passed by the President of India and his petition under Article 226 of the Constitution was dismissed by this Court on the ground that the order of removal was valid and operative in the eye of law. He has now presented an application under sections 109 and 110 of the Code of Civil Procedure and Articles 132 and 133 of the Constitution of India in which he prays that he may be permitted to prefer an appeal to the Supreme Court of India.

(2.) Article 133 of the Constitution provides that an appeal shall lie to the Supreme Court from any judgment, decree or final order in a civil proceeding of a High Court in the territory of India if the conditions mentioned in the body of the Article are satisfied. Two questions at once arise for decision namely :

(3.) The first of these questions was referred to a Full Bench of this Court in Civil Miscellaneous No. 194-C of 1955. We are of the opinion that the second question is equally important and should also be referred to and decided by a Full Bench. Ordered accordingly.

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SARDAR KAPUR SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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