REGENT COMPUTRONICS PVT. LTD.

NAR BAHADUR BHANDARI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

G. D. KARKARE V. T. L. SHEVDE [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
ABHINANDAN JHA ROOPCHAND LAL VS. DINESH MISHRA:STATE OF BIHAR [REFERRED TO]
TUKARAM G GAOKAR VS. R N SHUKLA [REFERRED TO]
GYAN CHAND VS. STATE OF HARYANA [REFERRED TO]
D D SURI VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
SUKHWINDER PAL BIPAN KUMAR GANGA BISHAN SUBH KARAN INDER MAL GOPI RAM VS. STATE OF PUNJAB [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
STATE OF WEST BENGAL VS. SAMPAT LAL:SAMPAT LAL [REFERRED TO]
CHHETRIYA PARDUSHAN MUKTI SANGHARSH SAMITI VS. STATE OF UTTAR PRADESH [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
SUPERINTENDENT OF POLICE VS. DEEPAK CHOWDHARY [REFERRED TO]
UNION OF INDIA VS. SUSHIL KUMAR MODI [REFERRED TO]
UNION OF INDIA VS. ELBRIDGE WATSON [REFERRED TO]
BIMAN CHANDRA BOSE VS. H C MUKHERJEE GOVERNOR [REFERRED TO]
C SAMBANDAM VS. GENERAL MANAGER SOUTH INDIAN RAILWAY TIRUCHIRAPALLI [REFERRED TO]
K A MATHIALAGAN VS. GOVERNOR OF TAMIL NADU [REFERRED TO]
M. GNANAMANI VS. GOVERNOR OF ANDHRA REPRESENTED BY THE CHIEF SECY. TO GOVT. OF ANDHRA [REFERRED TO]

JUDGEMENT

(1.) It is a petition seeking a writ of mandamus or any other appropriate writ. The warring parties are two Chief Ministers, past and present, keeping the Governor of State in between.

(2.) Shri N. B. Bhandari is the petitioner. He served the State as its Chief Minister for about fifteen years with a break for a very small period. He is at present the President of an important political party of the State. Shri Bhandari lost the battle of strength in the State politics and had to lose his Chief Ministership and to remain content only with a membership in the State Assembly.

(3.) The respondent No. 3, Shri Pawan Kumar Chamling served Shri Nar Bahadur Bhandari's ministry for sometime and thereafter love between them was lost. He floated or joined a new party and successfully led his party in the Assembly Elections of 1994 and became the leader of the present cabinet.

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NAR BAHADUR BHANDARI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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