REGENT COMPUTRONICS PVT. LTD.

Lagdhir Mansibhai Karia Appellant

V/S

Jamkhambhaliya Nagar Palika Respondents

Referred Judgements :-

DURGAPUR CASUAL WORKERS UNION AND OTHERS VS. FOOD CORPORATION OF INDIA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
GURBACHAN LAL VS. REGIONAL ENGINEERING COLLEGE [REFERRED TO]
ISHWAR SINGH VS. UNION OF INDIA [REFERRED TO]
D D A VS. RAJENDRA SINGH [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. CASTERIBE RAJYA P KARMCHARI SANGHATANA [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
GUJARAT MARITIME BOARD VS. ASHOKKUMAR IJJATRAI ANJARIYA [REFERRED TO]
RAJENDER SINGH VS. UOI [REFERRED TO]
THE MANAGEMENT OF NATIONAL AEROSPACE LABORATORIES VS. ENGINEERING & GENERAL WORKERS UNION [REFERRED TO]
AMARKANT RAI VS. STATE OF BIHAR AND ORS. [REFERRED TO]
UMRALA GRAM PANCHAYAT VS. THE SECRETARY, MUNICIPAL EMPLOYEES UNION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Present petitions are filed by the respective petitioners under Article 226 and 227 of the Constitution of India for the following reliefs;

(2.) As both the petitions are arising out of the same issue, they are being disposed of by this common judgment.

(3.) The issues arise in both the petitions are to treat the petitioners as permanent regular employees with the Municipal and to pay the arrears with interest.

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LAGDHIR MANSIBHAI KARIA Vs. JAMKHAMBHALIYA NAGAR PALIKA

Referred Judgements :-

JUDGEMENT

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