(1.) The order of rejection dated 30.11.2016 rejecting the claim of the writ petitioner for regularization and permanent absorption is under challenge in the present Writ Petition.
(2.) The writ petitioner was initially appointed as part time water carrier from 06.06.1984 on daily wage basis.
(3.) The learned counsel appearing for the writ petitioner states that pursuant to the Government Policy in the matter of grant of regularization many number of similarly placed persons brought under the time scale of pay. Such being the factum, the case of the writ petitioner is alone not considered and he is allowed to continue only as part time employee on daily wage basis. Government G.O. was not applied as far as the present writ petitioner is concerned and therefore, the writ petitioner is constrained to move the present writ petition. The writ petitioner was engaged as part time daily wage employee in Government High School.
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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