REGENT COMPUTRONICS PVT. LTD.

MANOJ KUMAR Appellant

V/S

Principal Industrial Training Institute Respondents

Referred Judgements :-

UNION OF INDIA V. BISHAMBER DUTT [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
JACOB M PUTHUPARAMBIL JACOB M PUTHUPARAMBIL P MOHANAN SASIDHARAN C P C A JOSE MARY C L NAZAR K M P V SASIKUMAR PARASSALA SIVANANDAN M S SREEKUMAR VS. KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:STATE OF KERALA:STATE OF KERALA:STATE OF KERALA:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KER [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF ORISSA R C ROUT BINAYAK PANDA H C PRUSTY VS. SUKANTI MOHAPATRA:SUKANTI MOHAPATRA:RABINARAYAN MALL:STATE OF ORISSA [REFERRED TO]
HARPAL KAUR CHAHAL VS. DIRECTOR PUNJAB INSTRUCTIONS PUNJAB [REFERRED TO]
RAVINDER SHARMA VS. STATE OF PUNJAB [REFERRED TO]
E RAMAKRISHNAN VS. STATE OF KERALA [REFERRED TO]
CHANCELLOR VS. SHANKAR RAO [REFERRED TO]
BHAGWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF U P VS. U P MADHYAMIK SHIKSHA PARISHAD SHRAMIK SANGH [REFERRED TO]

JUDGEMENT

(1.) This special appeal has been filed against the impugned judgment of the learned single Judge dated 26.3.2004.

(2.) We have heard learned counsel for the parties and have carefully perused the impugned judgment.

(3.) The petitioners were appointed as assistant clerks in Industrial Training Institute, Bulandshahr on 7.12.1988 on leave vacancy on a purely stop gap arrangement. Their services were dispensed with on 3.2.1990 against which they filed a writ petition in this Court and obtained an interim order. On the strength of that interim order, they continued in service for about 15 years.

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MANOJ KUMAR Vs. PRINCIPAL INDUSTRIAL TRAINING INSTITUTE

Referred Judgements :-

JUDGEMENT

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