(1.) RULE in the respective matters. The formal service of notice of Rule in the respective matters is waived by the learned counsel appearing for the respective respondents. The Rule is fixed forthwith in the respective matters. All these writ petitions, preferred under Articles 14, 16 & 226 of the Constitution of India, since involve identical questions of law and facts, and therefore, by way of this common judgment, they have been taken up for adjudication together. Facts necessary for the purpose of adjudication are drawn from Special Civil Application No. 13621 of 2014 as well as Special Civil Application No. 13145 of 2014. PETITIONERS' VERSION :
(2.) The facts, in capsulized form, read thus :
(3.) Petitioners of Special Civil Application No.13145 of 2014 are working individually in various capacity as Accountant, Assistants, MIS Coordinator, Technical Assistants, APONREGA etc. It is the say of the petitioners that by virtue of Government Resolutions dated 23rd December 2013; 18th February 2014 and 28th August 2014, it has been decided to abolish the existing staff setup and to undergo fresh process of recruitment and to continue the existing staff upto 31st March 2015 only or till the new appointments are made; whichever is earlier. This decision to continue the existing staff till they are replaced by new set of employees on contractual basis is ex facie contrary, bad in law and violative of Articles 14 & 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..
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