REGENT COMPUTRONICS PVT. LTD.

M.SHANMUGAM Appellant

V/S

GOVERNMENT OF TAMIL NADU, Respondents

Referred Judgements :-

STATE OF PUNJAB VS. JAGDIP SINGH:GURDHIAN SINGH:MALVINDER SINGH:RAJWANT SINGH [REFERRED TO]
STATE OF MYSORE VS. S V NARAYANAPPA [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF RAJASTHAN VS. DAYA LAL [REFERRED TO]
SECRETARY TO GOVERNMENT, SCHOOL EDUCATION DEPARTMENT, CHENNAI VS. THIRU R. GOVINDASWAMY [REFERRED TO]
SECRETARY TO GOVT. COMMERCIAL TAXES AND REGISTRATION DEPARTMENT, SECRETARIAT AND ANR. VS. A. SINGAMUTHU [REFERRED TO]

JUDGEMENT

(1.) The order of rejection dtd. 30/7/2018, rejecting the claim of the writ petitioners for regularization and permanent absorption, is under challenge in the present writ petition.

(2.) The writ petitioners were employed as Hand Pump Fitter Assistant on daily wage basis.

(3.) The learned counsel for the writ petitioner states that the writ petitioners are serving for a considerable length of time and completed more than 10 years of service and therefore, they are entitled for regularization and permanent absorption as per the Government Orders in force.

Click here to view full judgment.

M.SHANMUGAM Vs. GOVERNMENT OF TAMIL NADU,

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address