REGENT COMPUTRONICS PVT. LTD.

S Kathiroli Appellant

V/S

GOVERNMENT OF INDIA Respondents

Referred Judgements :-

R.K.JAIN V. UNION OF INDIA [REFERRED TO]
B.SRINIVASA RADDY V. KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD EMPLOYEES ASSOCIATION AND OTHERS [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
SHESHRAO JANGLUJI BAGDE SHESHRAO JANGLUJI BAGDE VS. BHAJYYA S O GOVINDRAO KARALE:STATE OF MAHARASHTRA [REFERRED TO]
M B JOSHI VS. SATISH KUMAR PANDEY [REFERRED TO]
D STEPHEN JOSEPH VS. UNION OF INDIA [REFERRED TO]
KUMAR BAR DAS VS. UTKAL UNIVERSITY [REFERRED TO]
INDIAN AIRLINES LIMITED VS. S GOPALKRISHNAN [REFERRED TO]
G N NAYAK VS. GOA UNIVERSITY [REFERRED TO]
MOR MODERN COOPERATIVE TRANSPORT SOCIETY LIMITED VS. FINANCIAL COMMISSIONER AND SECRETARY TO GOVERNMENT OF HARYANA [REFERRED TO]
HIGH COURT OF GUJARAT VS. GUJARAT KISHAN MAZDOOR PANCHAYAT [REFERRED TO]
BHAIRULAL CHUNILAL VS. STATE OF BOMBAY [REFERRED TO]
M S ANANTH DIRECTOR OF I I T VS. E MURALIDHARAN [REFERRED TO]

JUDGEMENT

(1.) THESE writ petitions, seeking to issue a writ of quo-warranto, are filed by the petitioners to call upon the third respondent to show cause under what authority he has been holding the post of the Director of the National Institute of Ocean Technology, Chennai - 100 (hereinafter referred to as 'NIOT').

(2.) PETITIONER in W.P.No.23652 of 2010 served as the Director of NIOT/the second respondent Institute and also participated in the selection process for the post of Director of the NIOT, who was not selected, instead third respondent was selected for the post. Petitioner in W.P.No.9717 of 2011 is a retired Administrative Officer of NIOT.

(3.) THE first respondent has filed counter affidavit contending as follows:

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S KATHIROLI Vs. GOVERNMENT OF INDIA

Referred Judgements :-

JUDGEMENT

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