REGENT COMPUTRONICS PVT. LTD.

SUJAN SINGH Appellant

V/S

R.S.R.T.C. Respondents

Referred Judgements :-

S.D.SHARMA V. TRADE FAIR AUTHORITY OF INDIA AND ORS. [REFERRED TO]
HEERA BHARTI V. STATE OF RAJASTHAN AND ORS. [REFERRED TO]
UNITED STATES OF AMERICA V. JAMES KNOX [REFERRED TO]
VIJAI SINGH V. R.S.R.T.C. [REFERRED TO]
LA SUBRAMANIA DESIKA GNANASAM BANDA PANDARASANNIDI VS. STATE OF MADRAS [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
WORKMEN OF MEENAKSHI MILLS LIMITED RAJASTHAN TRADE UNION KENDRA RAJASTHAN TRADE UNION KENDRA WORKMEN OF BUCKINGHAM AND CARNATIC MILLS HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED WORKMEN OF HINDUSTAN STEEL WORKS CONST LIMITED WORKMEN OF HINDUSTAN STEEL VS. MEENAKSHI MILLS LTD [REFERRED TO]
KRISHNA SWAMI RAJ KANWAR ADVOCATE VS. UNION OF INDIA [REFERRED TO]
MODI INDUSTRIES LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and the learned counsel for the respondents.

(2.) THIS special appeal is directed against the order dated June 20, 1986 passed by the learned single Judge in S. B. Civil Writ Petition No. 3151/ 1984 Sujan Singh v. R. S. R. T. C. and Ors. , whereby the learned single Judge dismissed the writ petition filed by the appellant on the ground that having regard to the facts and circumstances of the case no interference under Article 226 of the Constitution was warranted.

(3.) THE facts of the case may be briefly summarised as below --

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SUJAN SINGH Vs. R S R T C

Referred Judgements :-

JUDGEMENT

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