(1.) The impugned orders dated 27.09.2011 and 31.10.2011 respectively, is the declaration of probation of the writ petitioner on completion of two years from the date of regularisation. The petitioners are now challenging the very date of regularisation and they seek retrospective regularisation from the date, on which, they were engaged as daily wage employee on temporary basis.
(2.) Admittedly, the writ petitioners were engaged as consolidated pay employees on temporary basis. They continued in service for a considerable length of time and subsequently, the services of all the petitioners were regularized with effect from 24.07.2009. Consequently, the probation is also declared.
(3.) The learned counsel appearing for the writ petitioner states that the regularisation must be granted with effect from the initial date of appointment and therefore, the writ petitioners are constrained to move the present writ petition.
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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