REGENT COMPUTRONICS PVT. LTD.

Regional Director, Dav School, Shimla Appellant

V/S

DHARMENDER KUMAR Respondents

Referred Judgements :-

COMMITTEE OF MANAGEMENT,DELHI PUBLIC SCHOOL AND ANR. VS. M.K. GANDHI AND ORS. [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
K KRISHNAMACHARYULU VS. VENKATESWARA HINDU COLLEGE OF ENGINEERING [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
S S RANA VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
SUSHMITA BASU VS. BALLYGUNGE SIKSHA SAMITY [REFERRED TO]
APOLLO TYRES LTD VS. C P SEBESTIAN [REFERRED TO]
RAMESH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
K.K. SAKSENA VS. INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE [REFERRED TO]
MARWARI BALIKA VIDYALAYA VS. ASHA SRIVASTAVA & ORS [REFERRED TO]
JIGYA YADAV (MINOR) (THROUGH GUARDIAN/FATHER HARI SINGH VS. C.B.S.E. (CENTRAL BOARD OF SECONDARY EDUCATION) [REFERRED TO]
ST. MARY’S EDUCATION SOCIETY VS. RAJENDRA PRASAD BHARGAVA [REFERRED TO]

JUDGEMENT

(1.) All these Letters Patent Appeals and Civil Writ Petitions have been heard and are being decided together as common questions of facts and law are involved.

(2.) The issue for determination relates to jurisdiction of this Court under Article 226 of the Constitution of India, in the matters arising out of service contracts between the employees and management(s) of private unaided educational institutions.

(3.) In LPA No. 66 of 2017, the management of D.A.V. institution has assailed the judgment passed by learned Single Judge holding the writ petition for enforcement of contracts of service against private unaided educational institutions as maintainable by placing reliance on the judgment passed by Hon'ble Supreme Court in Ramesh Ahluwalia Vs. State of Punjab and Ors. (2012) 12 SCC 331.

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REGIONAL DIRECTOR, DAV SCHOOL, SHIMLA Vs. DHARMENDER KUMAR

Referred Judgements :-

JUDGEMENT

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