REGENT COMPUTRONICS PVT. LTD.

Ashok Kumar Pandey and Others Appellant

V/S

District Judge, Allahabad and others Respondents

Referred Judgements :-

S B PATWARDHAN K V RAMKRISHNA VS. STATE OF MAHARASHTRA:STATE OF GUJARAT [REFERRED TO]
BALESHWAR DASS ARHANT PRASAD JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BALESHWAR DASS ARHANT PRASAD JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
NARENDER CHADHA VS. UNION OF INDIA [REFERRED TO]
DELHI WATER SUPPLY AND SEWAGE DISPOSAL COMMITTEE VS. R K KASHYAP [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
MASOOD AKHTAR KHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
KESHAV CHANDRA JOSHI VS. UNION OF INDIA [REFERRED TO]
A K BHATNAGAR T KANNAN VS. UNION OF INDIA [REFERRED TO]
INDIAN ADMINISTRATIVE SERVICE S C S ASSOCIATION U P NIROTHILAL GUPTA VS. UNION OF INDIA [REFERRED TO]
M A HAQUE VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. AGHORE NATH DEY:BISWANATH GHOSH:MAJHARUL ISLAM KHAN:AGHORE NATH DEY:BISWANATH GHOSH [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
GURSHARAN SINGH ASHWANI SACHDEVA VS. NEW DELHI MUNICIPAL COMMITTEE:NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
ANURADHA BODI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
KESHAVDEO VS. STATE OF UTTAR PRADESH [REFERRED TO]
L CHANDRAKISHORE SINGH VS. STATE OF MANIPUR [REFERRED TO]
T VIJAYAN VS. DIV RAILWAY MANAGER [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
SANTOSH KUMAR VS. G R CHAWLA [REFERRED TO]
PRAFULLA KUMAR DAS VS. STATE OF ORISSA [REFERRED TO]
STATE OF KERALA VS. ARYA REFRIGERATION and A C COMPANY [REFERRED TO]

JUDGEMENT

(1.) The facts of above noted writ petitions are interconnected and also somewhat identical to each other, therefore, these petitions have been heard and are being decided together by a common judgement.

(2.) By Writ Petition-A No.27299 of 2001 Ashok Kumar Pandey and 13 other petitioners have challenged order dated 13.7.2001 passed by District Judge, Allahabad contained in Annexure-8 of the writ petition, whereby private respondents no.2 to 19 have been declared senior to the petitioners on the post of clerks in District Judgeship Allahabad.

(3.) The brief facts leading to the case are that all the petitioners have been appointed as clerks in District Judgeship Allahabad on ad-hoc basis from 1.10.1986 to 24.5.1989 on different dates. In pursuant thereof they have joined their posts and have been continuously working from the dates of their joining as indicated in paras 2 and 3 of the writ petition. It is stated that by circular letter issued by the High Court in Administrative side on 5.5.1985 a decision was taken to regularise the services of ad-hoc employees and the District Judges were requested to dispose of pending matters of regularization of ad-hoc appointees in accordance with law laid down by a Division Bench of this Court in Writ Petition No.12075 of 1984 U.P. Civil Court's Ministerial Service Association Vs. State of U.P. and others, wherein it has been held that ad-hoc appointees who fulfill the requisite conditions, as laid down in the regularization rules, shall be considered by the District Judge for regularization.

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ASHOK KUMAR PANDEY Vs. DISTRICT JUDGE, ALLAHABAD

Referred Judgements :-

JUDGEMENT

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