REGENT COMPUTRONICS PVT. LTD.

ANJANI KAMAR SINBA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

KHARAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
SUN II BATRA II VS. DELHI ADMINISTRATION [REFERRED TO]
PREM SHANKAR SHUKLA VS. DELHI ADMINISTRATION [REFERRED TO]
RAKESH KAUSHIK VS. B L VIG SUPERINTENDENT CENTRAL JAIL NEW DELHI [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [RELIED ON]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
SUNIL GUPTA VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) -In this writ petition, the petitioners have prayed for issuance of writ of or in the nature of mandamus condemning the action of Respondent Nos. 3 and 4 in illegally detaining the petitioners on May, 25,1990 and thereafter in roping and handcuffiing them before taking the petitioners to Court and Keeping them waiting outside the Court in handcuffed condition in full public view on May 26,1990 in order to humiliate them.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioners are Assistant Security Officers of Tata Iron Steel Company Ltd. (hereinafter referred to as 'the Company'). Petitioner No. 1 is aged about 35 years and draws a salary of Rs. 5,000 per month, whereas petitioner No. 2 who is aged about 47 years draws a salary of Rs. 6,000 per month. Both the petitioners are Law graduates.

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ANJANI KUMAR SINHA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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