REGENT COMPUTRONICS PVT. LTD.

PREM KUMAR RAI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
UNION OF INDIA [RAILWAY BOARD] VS. J V SUBHAIAH [REFERRED TO]
GURSHARAN SINGH ASHWANI SACHDEVA VS. NEW DELHI MUNICIPAL COMMITTEE:NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
FARIDABAD CT SCAN CENTRE VS. D G HEALTH SERVICES [REFERRED TO]
STYLE DRESS LAND VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
DIRECTORATE OF FILM FESTIVALS VS. GAURAV ASHWIN JAIN [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel.

(2.) The brief facts of the case are that the petitioner was appointed on 22nd January, 1992 on the post of Typist with the Kaimur Survey Agency, District Sonbhadra, on daily wage basis. The appointment letter is Annexure-1 to the writ petition.

(3.) It appears that the petitioner has been asked to work with the Record Officer, Kaimur Survey Agency, Sonbhadra. The petitioner joined the post of Typist on 22nd January, 1992. The services of the petitioner was dispensed with on '31.7.1992 and since then, the petitioner is out of employment.

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PREM KUMAR RAI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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