REGENT COMPUTRONICS PVT. LTD.

M.M.AGRAVAT Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

COOPER V. WANDSWORTH BOARD OF WORKS [REFERRED TO]
MULLOOH V. ABERDEEN [REFERRED TO]
SURESH CHANDRA NANHORYA V. RAJENDRA RAJAK AND ORS. [REFERRED TO]
SAHIB RAM V. STATE OF HARYANA AND OTHERS [REFERRED TO]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
SAYEEDUR REHMAN VS. STATE OF BIHAR [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SHEKHAR GHOSH VS. UNION OF INDIA [REFERRED TO]
KALYAN KUMAR CHATTOPADHYAY VS. STATE OF WEST BENGAL [REFERRED TO]
D PALAVESAMUTHU VS. TAMIL NADU ADMINISTRATIVE TRIBUNAL [REFERRED TO]
S GANAPATHY VS. COMMISSIONER OF COMMERCIAL TAXES CHENNAI [REFERRED TO]
P ARUMUGAM VS. REGISTRAR TAMIL UNIVERSITY THANJAVUR [REFERRED TO]
UNION OF INDIA VS. JANGAM ANANT AMRUTLING [REFERRED TO]

JUDGEMENT

(1.) Heard the learned advocate Mr. B.I. Mehta appearing on behalf of the petitioners, learned A.G.P. Mr. Dabhi appearing on behalf of the respondent No.1 " State and learned advocate Mr. Munshaw appearing on behalf of respondent No.2 " Panchayat.

(2.) Rule. Learned advocates appearing on behalf of the respondents waive service of notice of rule on behalf of the respondents. With consent of all the learned advocates appearing on behalf of the respective parties, matters are to be taken up for final hearing today.

(3.) According to the petitioners, they were made permanent in the post of light man/peon by passing resolution even before that petitioner No.1 worked as daily wager and thereafter, the petitioner was made permanent. The benefit of pay-scale was given to the petitioners and petitioners were worked for more than 16 years against sanctioned posts. However, all of sudden without giving any opportunity to the petitioners, respondent " Panchayat has passed an order on 9th October 2006 reverting the petitioners from permanent posts of daily wager. Before passing the aforesaid order, no show cause notice and no opportunity was being given to the petitioners. Therefore, present petitioners have filed to challenge the order dated 9th October 2006.

Click here to view full judgment.

M M AGRAVAT Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address