REGENT COMPUTRONICS PVT. LTD.

RAM KUMAR Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

LORD DEVLIN IN ROOKS VS. BARNARD AND OTHERS [REFERRED TO]
LORD HAILSHAM IN CASSELL AND CO. LTD. VS. BROOME [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
SHIVSAGAR TIWARI VS. UNION OF INDIA [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. BALBIR SINGH [REFERRED TO]
MUKTI NATH RAI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Harishchandra Dubey, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) Sri Gautam Dubey has accepted notice on behalf of the respondent no.3.

(3.) The submission of learned counsel for the petitioner is that the petitioner was appointed on the post of Safai Karmchari on 1/10/1990 and though papers for regularization were forwarded in the year 1996, his services were regularized in 2008 and, after serving the respondent municipality, he retired from his post after attaining the age of superannuation on 31/7/2020.

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RAM KUMAR Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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