REGENT COMPUTRONICS PVT. LTD.

MUNICIPAL CORPORATION OF DELHI Appellant

V/S

SONU Respondents

Referred Judgements :-

AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
PREMIER AUTOMOBILES LIMITED AUTOMATIC ELECTRIC PVT LIMITED VS. KAMLEKAR SHANTARAM WADKE OF BOMBAY :ENGINEERING MAZDOOR SABHA [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. KRISHNA KANT [REFERRED TO]
SOUTHERN ISPAT LIMITED VS. STATE OF KERALA [REFERRED TO]
DAULAT RAM VS. U O I [REFERRED TO]

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 17.03.2005.

(2.) Heard learned counsels for the parties and perused the record.

(3.) It is alleged in paragraph 1 of the writ petition that the petitioner was engaged by the respondent (appellant in this appeal) as a "Sweeper" in the MCD Primary School, Karkardooma, Shahdara South, vide appointment letter dated 23.8.1988, copy of which is Annexure A to the writ petition.

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MUNICIPAL CORPORATIONOF DELHI Vs. SONU

Referred Judgements :-

JUDGEMENT

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