REGENT COMPUTRONICS PVT. LTD.

G. GANESAN Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

SMT. HARPAL KAUR CHAHAL VS. DIRECTOR,PUNJAB INSTRUCTIONS [REFERRED TO]
UNION OF INDIA VS. BISHAMBER DUTT [REFERRED TO]
E.RAMAKRISHNAN AND OTHERS VS. THE STATE OF KERALA AND OTHERS [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
JACOB M PUTHUPARAMBIL JACOB M PUTHUPARAMBIL P MOHANAN SASIDHARAN C P C A JOSE MARY C L NAZAR K M P V SASIKUMAR PARASSALA SIVANANDAN M S SREEKUMAR VS. KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:STATE OF KERALA:STATE OF KERALA:STATE OF KERALA:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KER [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAUSHAL KISHORE SHUKLA [REFERRED TO]
TRIVENI SHANKAR SAXENA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF ORISSA R C ROUT BINAYAK PANDA H C PRUSTY VS. SUKANTI MOHAPATRA:SUKANTI MOHAPATRA:RABINARAYAN MALL:STATE OF ORISSA [REFERRED TO]
RAVINDER SHARMA VS. STATE OF PUNJAB [REFERRED TO]
CHANCELLOR VS. SHANKAR RAO [REFERRED TO]
BHAGWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF U P VS. U P MADHYAMIK SHIKSHA PARISHAD SHRAMIK SANGH [REFERRED TO]

JUDGEMENT

(1.) THE writ appeals have been filed against the judgment of the learned single Judge dated 04.07.2003 in W.P.Nos.18479 to 18483 of 2003.

(2.) WE heard learned counsel for the appellants and we find no merit in these appeals.

(3.) THE appellants being temporary appointees have no right to continue in service, vide State of U.P. & Another Vs. Kaushal Kishore Shukla, (1991) 1 SCC 691 Triveni Shankar Saxena Vs. State of U.P., AIR 1992 SC 496 (vide para 26) etc. A daily wage employee is only a temporary employee, and hence has no right to the post.

Click here to view full judgment.

G GANESAN Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address