REGENT COMPUTRONICS PVT. LTD.

N.SANJEEVAIAH Appellant

V/S

ANDHRA PRADESH AGRICULTURAL UNIVERSITY Respondents

Referred Judgements :-

KISHORI MOHANLAL BAKSHI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. JASHODHA NANDAN GUPTA [REFERRED TO]
RANDHIR SINGH VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURINDER SINGH VS. ENGINEER IN CHIEF C P W D [REFERRED TO]
BHAGWAN DASS VS. STATE OF HARYANA [REFERRED TO]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED TO]
U P INCOME TAX DEPARTMENT CONTINGENT PAID STAFF WELFARE ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
JAIPAL NIAZ MOHAMMED PREM LATA HAZARI LAL VS. STATUE OF HARYANA [REFERRED TO]
HARBANS LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION VS. DELHI ADMINISTRATION DELHI [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRAMOD BHARTIYA [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. VIKRAMCHAUDHARY [REFERRED TO]
STATE OF UTTAR PRADESH VS. U P MADHYAMIK SHIKSHA PARISHAD SHRAMIK SANGH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SURESH KUMAR VERMA [REFERRED TO]
STATE OF WEST BENGAL VS. MONIRUJJAMAN MULLICK [REFERRED TO]
STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
ASHWANI KUMAR VS. STATE OF BIHAR [REFERRED TO]
H M T LIMITED VS. M CHANDRASEKHAR [REFERRED TO]

JUDGEMENT

(1.) The petitioners who are casual labour engaged in Agricultural and Fruit Research Stations under the Control of A.P.Agricultural University have filed these Writ Petitions seeking for a direction to regularise their services. Though in Writ Petition No.3780 of 1988, the petitioners seek a further relief to promote them as Field Supervisors, this part of the prayer is not pressed before us.

(2.) In each of the cases, the respondents have furnished particulars regarding the number of days they worked during the period 1983 to 1995.

(3.) There are four petitioners in Writ Petition No.3780 of 1988. They were engaged as casual labour during the years 1983 and 1984 in Fruit Research Station at Sangareddy. They have the qualification of SSC. On the date of filing the Writ Petition, they were working as skilled farm-labour and they continue to work in that capacity till now. Except in the first year, right from 1984, petitioners 1, 2 and 4 worked for not less than 278 days in a year. On the average, these petitioners worked for about 300 days in a year. The third petitioner put in service of not less than 250 days, except during the years 1990 and 1994 when he worked for 211 days and 197 days respectively. They are getting wages at the rate of Rs.60.00 per day.

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N SANJEEVAIAH Vs. ANDHRA PRADESH AGRICULTURAL UNIVERSITY

Referred Judgements :-

JUDGEMENT

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