(1.) Since the common questions of law and facts are involved in all these petitions, the same have been taken up together and decided by this common judgment. However, for the sake of clarity, the facts of WPSS Nos.2178/2014 and 1142 of 2016 have been taken into consideration.
(2.) Key facts, necessary for the adjudication of this petition, are that in WPSS No.2178/14, petitioner was appointed on daily wage basis w.e.f. 1.12.1980. He was conferred the 'work-charge' status on 24.4.1997 and his services were regularized on 21.8.2003. In WPSS No.1142/16, petitioner was appointed in the year 1975. He was retrenched in the year 1982 and was reinstated vide order dated 16.3.1993. He was made work charge employee on 8.5.2001 and was regularized on 19.1.2009. He retired on 31.10.2015.
(3.) Mr. M.C. Pant and other Advocates appearing for the petitioners, have vehemently argued that the respondent-Department has not counted the services rendered by the petitioners on work-charge status followed by regularization. Petitioners have also challenged the vires of Regulation 370 of the Civil Service Regulations (CSR) being violative of Articles 14 and 16 of the Constitution of India.
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