REGENT COMPUTRONICS PVT. LTD.

INDU SHEKHAR SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

GOVERNMENT OF ANDHRA PRADESH AND ORS. V. M.A. KAREEM AND ORS. [REFERRED TO]
KOSHAN LAL TANDON KUNJ BEHARI VS. UNION OF INDIA [REFERRED TO]
R S MAKASHI VS. I M MENON [REFERRED TO]
WING COMMANDER J KUMAR VS. UNION OF INDIA [REFERRED TO]
PRABODH VERMA DAL CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
K MADHAVAN DWARKA NATH VS. UNION OF INDIA [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
U P AWAS EVAM VIKAS PARISHAD VS. RAJENDRA BAHADUR SRIVASTAVA [REFERRED TO]
RAM JANAM SINGH STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH:RAJENDRA SINGH MALHAN [REFERRED TO]
RAMANKUTTY GUPTAN VS. AVARA [REFERRED TO]
ANANDCHANDRADASH VS. STATE OF ORISSA [REFERRED TO]
UNION OF INDIA VS. ONKAR CHAND [REFERRED TO]
K ANJAIAH VS. K CHANDRAIAH [REFERRED TO]
S I ROOPLAL VS. LT GOVERNOR [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
BIMLESH TANWAR VS. STATE OF HARYANA [REFERRED TO]
D R YADAV VS. R K SINGH [REFERRED TO]
PRAFULLA KUMAR DAS VS. STATE OF ORISSA [REFERRED TO]
UNION OF INDIA VS. V RAMAKRISHNAN [REFERRED TO]
HEC VOLUNTARY RETD EMPS WELFARE SOC VS. HEAVY ENGINEEERING CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) THESE appeals arising out of a judgment and order of the Allahabad High Court dated 4.4.2003 were taken up for hearing together and are being disposed of by this common judgment.

(2.) THE respondent no.2- Mani Kant Gupta, respondent no.3-Virendra Kumar Tyagi and respondent no.4-Sukhpal Singh and the intervener herein (now respondent no.6-Vijay Kumar) were appointed in U.P. Jal Nigam on 5.2.1979. 12.12.1978, 16.11.1978 and 15.11.1977 respectively. Several town planning authorities including Ghaziabad Development Authority were created by Uttar Pradesh Urban Planning and Development Act, 1973 ('the Act', for short) with a view to provide for development of certain areas of State of Uttar Pradesh according to the plans and for other matters incidental thereto. Section 4 of the Act empowers the State Government to issue a notification constituting a development authority for any development area. In exercise of the said power, the State of U.P. constituted various development authorities, including the Ghaziabad Development Authority. By reason of U.P. Act No.21 of 1985, the State of U.P. inserted Section 5-A in the said Act to create centralized services of all the development authorities, sub-sections 1 and 2 whereof read as under:

(3.) THE respondent nos.2, 3; 4 and 6 (the intervener) were deputed to Ghaziabad Development Authority on diverse dates, i.e., 26.6.1986, 6.5.1989, 16.10.1985 and 1.4.1984 respectively.

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INDU SHEKHAR SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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