REGENT COMPUTRONICS PVT. LTD.

S.H. Thakur Appellant

V/S

STATE Respondents

Referred Judgements :-

S.P. GUPTA V. UNION OF INDIA [REFERRED TO]
CHARAN LAL SAHU NEM CHANDRA JAIN CHARAN SINGH VS. GIANI ZAIL SINGH:GIANI ZAIL SINGH:GIANI ZAIL SINGH [REFERRED TO]
CHHETRIYA PARDUSHAN MUKTI SANGHARSH SAMITI VS. STATE OF UTTAR PRADESH [REFERRED TO]
S P ANAND INDORE VS. H D DEVEGOWDA [REFERRED TO]
J JAYALALITHA VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
DATTARAJ NATHUJI THAWARE VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJEEV BHATNAGAR VS. UNION OF INDIA [REFERRED TO]
NEETU VS. STATE OF PUNJAB [REFERRED TO]
HOLICOW PICTURES PVT LTD VS. PREM CHANDRA MISHRA [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]

JUDGEMENT

(1.) Petitioner a practising Lawyer of this Court has filed the instant writ petition claiming the following reliefs:

(2.) Petitioner has admitted his individual interest with reference to his children studying in Missionary Private School Srinagar, however pleaded the cause of public with reference to exploitation of parents by the school management in connection with the School Education Affairs of their children which as per petitioner, has compelled him to file the present Writ Petition. Paragraph 21 of the writ petition being relevant is extracted as under:

(3.) Petitioner has pleaded the cause of General Public in the shape of PIL with reference to the pleadings in paragraphs 4, 5, 6, 8, 9, 10, 11, 13, 16, 17, 18, 19, and 20, which are extracted as under:

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S.H. THAKUR Vs. STATE

Referred Judgements :-

JUDGEMENT

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