REGENT COMPUTRONICS PVT. LTD.

Krishan Gopal And Ors. Appellant

V/S

Ongc And Ors. Respondents

Referred Judgements :-

NEW MANECK CHOWK SPG AND WVG CO LIMITED AHMEDABAD VS. TEXTILE LABOUR ASSOCIATION ANMEDA BAD [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA CHANDRASEKHAR BOSE VS. D J BAHADUR:UNION OF INDIA [REFERRED TO]
NAND KISHORE VS. STATE OF PUNJAB [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
U P POWER CORPORATION LTD VS. BIJLI MAZDOOR SANGH [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. CASTERIBE RAJYA P KARMCHARI SANGHATANA [REFERRED TO]
HARI NANDAN PRASAD VS. EMPLOYER I/R TO MANGMT. OF FCI [REFERRED TO]
ONGC LTD. VS. PETROLEUM COAL LABOUR UNION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The controversy involved in the present intra-court appeal relates to regularization of services of (fifteen) 'contingent employees' engaged by Oil & Natural Gas Commission (hereinafter referred to as the 'ONGC').

(2.) ONGC issued Standing Orders on July 15, 1962 concerning contingent employees employed in various units of ONGC, the relevant portion whereof reads as under:-

(3.) ONGC engaged large number of persons between the years 1984 to 1986 as contingent employees to render services as Helper, Security Guard, Storekeeper, Khalasi, Attendant, Mechanic, Operator, Gardener etc. (essentially Class III and IV posts) at Jwalamukhi Project undertaken by ONGC in the State of Himachal Pradesh.

Click here to view full judgment.

KRISHAN GOPAL AND ORS. Vs. ONGC AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address