C. VENKATESWARLU Vs. A.P. WOMENS CO

JUDGEMENT

(1.) There is no gainsaying that the appellant worked with the respondent-Corporation for over a decade which gives rise to just expectation in the mind of the employee that his case will be considered for regularisation in accordance with the rules as established on the equitable principle laid down in Piara Singh Vs. State of Haryana, (1992) 4 SCC 118.

(2.) In the circumstances the respondent-Corporation is directed to regularise the services of the appellant in accordance with rules. The learned single Judge has granted payment of time-scale to the appellant. It shall be paid as directed.

(3.) The appeal is disposed of with the above observations. No order as to costs.