(1.) The order of rejection dated 08.05.2018 issued in respect of the claim of the writ petitioner to grant regularisation or permanent absorption in the sanctioned post of Drivers in the Public Works Department, is under challenge in the present writ petition.
(2.) The learned counsel appearing on behalf of the writ petitioners states that all the writ petitioners were engaged on contract basis as daily rated employees for the purpose of driving the Public works Department Vehicles. It is an admitted fact that the writ petitioners were engaged as daily rated employees on contract basis. The learned counsel for the writ petitioner urged this Court by stating that the writ petitioners are working for a number of years and they are fully qualified and eligible for permanent absorption in the sanctioned post of Driver. However, the case of the writ petitioners are not considered in spite of the fact that the authorities competent recommended the case of the petitioners for grant of regularisation and permanent absorption. The petitioners state that the proposal submitted by the authorities is now pending before the Government for consideration.
(3.) This Court is of the opinion that the scope of grant of regularisation and permanent absorption even in Public Works Department are now well settled by the judgments of the Apex Court as well as the judgment of this Court.
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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