REGENT COMPUTRONICS PVT. LTD.

BISHAN SINGH Appellant

V/S

STATE OF UTTARANCHAL Respondents

Referred Judgements :-

STATE OF WEST BENGAL HABIB MOHAMMAD STATE OF HYDERABAD STATE OF MYSORE VS. ANWAR ALI SARKAR:ANWAR ALI SARKAR [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
S C JAISINGHANI C K TIKKU MOHAN CHANDRA JOSHI VS. UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
PRAYAG NARAINS VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned counsel for the parties at length.

(2.) THE petitioners have filed the present writ petitions for the issue of a writ order or direction in the nature of mandamus directing the respondents to treat the petitioners as regular employees of the department and pay them salary as it is being given to the petitioners in pursuance of the order dated 15.10.1997 with all the benefits available to the regular employees of the department in the corresponding cadre.

(3.) BRIEF facts giving rise to the present writ petition are that the petitioners were appointed on daily wages on the posts of Meth and Beldar and they were made work charge employees of the department between 1983 and 1988 and since then they are continuously working in the Department.

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BISHAN SINGH Vs. STATE OF UTTARANCHAL

Referred Judgements :-

JUDGEMENT

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