(1.) Through these Original Applications (for brevity OAs) the applicants, who were engaged for work of casual nature and who have completed more than 10 years of service as on 10.4.2006, have prayed for their regularisation in service under the respondents from the date of their initial engagement. Since the question of law and issues involved in these OAs are similar, all the matters were heard together and the same are being disposed of by this common order. Applicants in these OAs have prayed for direction to the respondents to regularise their services from the dates of their initial engagement keeping in view the judgment of the Hon'ble Supreme Court in the matters of Secretary, State of Karnataka and Others v. Uma Devi (3) and Others, 2006 AIR(SC) 1806 by quashing/setting aside/modifying the impugned orders whereby their representations have been rejected by the competent authority of the respondents.
(2.) Written arguments have also been filed on behalf of the applicants as well as the respondents, which have been taken on record.
(3.) For the purposes of this order reference is being made to the facts and documents pleaded in OA No. 1091 of 2010, unless not specifically referred to any other Original Application.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN