REGENT COMPUTRONICS PVT. LTD.

Manjeet Sharma And Ors. Appellant

V/S

Union Of India Through The Secretary, The Director, Directorate Of Printing, Shri Surendra Singh And Manager, Govt. Of Indias Press Respondents

Referred Judgements :-

STATE OF BIHAR AND ORS. VS. KAMESHWAR PRASAD SINGH AND ORS [REFERRED TO]
S SUKHBANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. AKBAR ALL KHAN [REFERRED TO]
STATE OF PUNJAB VS. DHARAM SINGH [REFERRED TO]
KEDAR NATH BAHL VS. STATE OF PUNJAB [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
B RAMA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KRISHAN YADAV VS. STATE OF HARYANA [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. PANDEY MADAN MOHAN PRASAD SINHA [REFERRED TO]
H F SANGATI VS. R G HIGH COURT OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. O CHAKRADHAR [REFERRED TO]
UNION OF INDIA VS. RAJESH P U PUTHUVALNIKATHU [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
KHAZIA MOHAMMED MUZAMMIL VS. STATE OF KARNATAKA [REFERRED TO]
RAJESH KUMAR SRIVASTAVA VS. STATE OF JHARKHAND [REFERRED TO]
MOHD SALMAN VS. COMMITTEE OF MANAGEMENT [REFERRED TO]
HEAD MASTER LAWRENCE SCHOOL LOVEDALE VS. JAYANTHI RAGHU [REFERRED TO]

JUDGEMENT

(1.) IN the interest of justice and to avoid multiplicity of litigation, MA for joining together in one application is allowed.

(2.) SINCE the issue involved in all these OAs is the same we are disposing of all of them by means of this common order. Certain additional facts and issues involved in OA -579/2013 (Yogesh Kumar Vs. UOI & Ors.) are being separately discussed. For the sake of convenience facts of OA -1848/2012 are being discussed. Following relief has been sought in this O.A.: -

(3.) IN their reply the respondents have stated that as per the report of inquiry conducted by Additional Secretary and CVO in the recruitment process in Government of India Presses Mayapuri, New Delhi, Minto Road, New Delhi, Aligarh U.P. and Nilokheri (Haryana) a large number of irregularities were found to have been committed. It was, therefore, decided by the competent authority to terminate the appointment in respect of all the candidates including those who had already joined service. Accordingly, all employees selected through this recruitment process were terminated and offer of appointment to those who had not joined was cancelled. Respondents stated that it is a settled law that entry to service has to be lawful entry. If any irregularity has been committed in the selection process, no vested right is created in favour of the employees illegally appointed.

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MANJEET SHARMA AND ORS. Vs. UNION OF INDIA THROUGH THE SECRETARY, THE DIRECTOR, DIRECTORATE OF PRINTING, SHRI SURENDRA SINGH AND MANAGER, GOVT. OF INDIAS PRESS

Referred Judgements :-

JUDGEMENT

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