(1.) The points which arise in all these cases being identical, they are heard together and disposed of by a common Judgment.
(2.) All the petitioners are employees of the Kerala State Audio Visual and Reprographic Centre, Thiruvananthapuram which is an autonomous Institution established by the Government as per its order dated 28th April 1992. It is a Society registered under the Travancore Cochin Literary Scientific and Charitable Societies Registration Act. Its Governing Body contains only Government Officials or their nominees. The Minister for Education of the State will be the Ex officio Chairman and the Managing Director will be its Executive Director and Member Secretary. It is common case that the said institution (hereinafter referred to as "the Reprographic Centre") is amenable to the writ jurisdiction of this Court.
(3.) All the petitioners were appointed in the Reprographic Centre and its various units during the years 2000 and 2001 on a regular basis as probationers. All of them have completed their period of probation. Some of the petitioners had earlier spells of temporary appointments also,
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN