REGENT COMPUTRONICS PVT. LTD.

STATE OF PUNJAB Appellant

V/S

BAHADUR SINGH Respondents

Referred Judgements :-

STATE OF MYSORE VS. S V NARAYANAPPA [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
STATE OF PUNJAB VS. LAKHVINDER SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. YOGESH CHANDRA DUBEY [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
PUNJAB WATER SUPPLY AND SEWERAGE BOARD VS. RANJODH SINGH [REFERRED TO]
PUNJAB STATE WAREHOUSING CORPN CHANDIGARH VS. MANMOHAN SINGH [REFERRED TO]
POST MASTER GENERAL KOLKATA VS. TUTU DAS [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgment and order dated 2.8.2005 passed by the Division Bench of the High Court of Punjab and Haryana disposing of the writ petition in terms of its earlier judgment dated 12.8.2003 in Civil Writ Petition No. 1287 of 2003.

(3.) The basic fact of the matter is not in dispute. The First Respondent was appointed on 9.5.1982 in the post of a Driver on a work charge basis. He continued to be employed in the said capacity without being regularized. Respondent No. 1 filed C.W.A. No. 7389 of 2004 in the Punjab & Haryana High Court seeking regularization of his service. As per the impugned order, the said writ petition was disposed of in terms of judgment dated 12.8.2003 in C.W.P. No. 1287 of 2003

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STATE OF PUNJAB Vs. BAHADUR SINGH

Referred Judgements :-

JUDGEMENT

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