REGENT COMPUTRONICS PVT. LTD.

DURVIJAY SINGH, AHIVARAN SINGH(METH), HAMEED KHAN, MUSAB KHAN Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

KHAGESH KUMAR AND ORS. V. I.G. REGISTRATION AND ORS [REFERRED TO]
STATE OF HARYANA AND ORS. V. CHARANJIT SINGH AND ORS [REFERRED TO]
ASHWANI KUMAR V. STATE OF BIHAR [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED TO]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF PUNJAB VS. SARDARA SINGH [REFERRED TO]
COMMITTEE OF MANAGEMENT JANTA INTER COLLEGE VS. DY DIRECTOR OF EDUCATION [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJENDRA PRASAD [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) The petitioners were employed on daily wages in the U.P. Awas Evam Vikas Parishad Later on they were placed on its muster roll by the respondent-Parishad as such. They claim that they are continously working as Mates and Malis and as such they are entitled to be paid the salary admissible to their posts. It is prayed that respondents may be commanded to regularize the services of the petitioner and pay them scale admissible to the post held by them.

(3.) Admittedly the petitioners are daily wagers. There is no evidence on record that they have been appointed en or against a substantive vacancy or are holding any post,

Click here to view full judgment.

DURVIJAY SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address