REGENT COMPUTRONICS PVT. LTD.

SATISH CHANDRA MISHRA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
COMMISSIONER OF INCOME TAX KERALA AND COIMBATORE VS. L W RUSSEL [REFERRED TO]
KUMAR PADMA PRASAD VS. UNION OF INDIA [REFERRED TO]
KASHINATH G JALMI ANOTHER RAMAKANT D KHALAP CHURCHILL ALEMAO VS. SPEAKER [REFERRED TO]
B R KAPUR VS. STATE OF TAMIL NADU [REFERRED TO]
MOR MODERN COOPERATIVE TRANSPORT SOCIETY LIMITED VS. FINANCIAL COMMISSIONER AND SECRETARY TO GOVERNMENT OF HARYANA [REFERRED TO]
ARUN SINGH ALIAS ARUN KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
HARI BANSH LAL VS. SAHODAR PRASAD MAHTO [REFERRED TO]
CENTRE FOR PIL VS. UNION OF INDIA [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]
RENU VS. DISTRICT & SESSIONS JUDGE, TIS HAZARI [REFERRED TO]
BHARATI REDDY VS. THE STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The instant writ petition has been filed for the following relief:

(2.) Since, the petitioner has prayed for a writ of quo warranto, therefore, the only question required to be determined is whether such a writ can be issued when indubitably the appointment in question has not been made under any statutory rules or provisions governing or the Constitution of India and the same has to be made solely on the basis of the administrative instructions governing such appointment.

(3.) According to the Stroud's Judicial Dictionary, 4th Edition, "Quo Warranto is a writ that lies against a person who usurps any franchise, liberty or office."

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SATISH CHANDRA MISHRA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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