REGENT COMPUTRONICS PVT. LTD.

STATE OF TRIPURA Appellant

V/S

Ajit Chakraborty Respondents

Referred Judgements :-

TRUST MAI LACHHMI SIALKOTI BRADARI VS. CHAIRMAN AMRITSAR IMPROVEMENT TRUST [REFERRED TO]
MUNICIPAL COUNCIL PALAI VS. T J JOSEPH [REFERRED TO]
MAHARAJA PRATAP SINGH BABADUR VS. THAKUR MANMOHAN DEY [REFERRED TO]
NORTHERN INDIA CATERERS PRIVATE LIMITED VS. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SHIV SHANKER [REFERRED TO]
PARADIP PORT TRUST PARADIP MANAGEMENT OF KEONJHAR CENTRAL CO OPERATIVE BANK LIMITED VS. THEIR WORKMEN:THEIR WORKMEN [REFERRED TO]
LAKSHMI AMMAL VS. K M MADHAVAKRISHNAN [REFERRED TO]
JUSTINIANO AUGUSTO DE PIEDADE BARRETO NARAIN RAMCHANDRA POI DEAD VS. ANTONIO VICENTE DA FONSECA:VASSUDEVA PUNDOLICA SALCAR [REFERRED TO]
DHARANGADHRA CHEMICAL WORKS VS. DHARANGADHRA MUNICIPALITY [REFERRED TO]
YOGENDER PAL SINGH VS. UNION OF INDIA [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
A B KRISHNA VS. STATE OF KARNATAKA [REFERRED TO]
KISHOREBHAI KHEMANCHAND GOYAL VS. STATE OF GUJARAT [REFERRED TO]
COMMERCIAL TAX OFFICER, RAJASTHAN VS. M/S. BINANI CEMENTS LTD. [REFERRED TO]
SUBRAMANIAN SWAMY VS. DIRECTOR, CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SHREE BHAGWATI STEEL ROLLING MILLS VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
PEPSICO INDIA HOLDING P. LTD. VS. GROCERY MARKET & SHOPS BOARD & ORS. [REFERRED TO]

JUDGEMENT

(1.) In terms of the impugned judgment, the learned Single Judge has held the petitioners entitled to the benefit of Career Advancement Scheme (hereinafter referred to as CAS-I) to be given after completion of 8 years of service, instead of their entitlement as canvassed by the State, to the benefit of Assured Career Progression (hereinafter referred to as ACP).

(2.) Before us it is not in dispute that even though the writ petitioners claimed several reliefs, yet their petition was allowed, limited only to such prayer and no challenge for rejection/nonconsideration of other prayers is laid before us.

(3.) Pursuant to advertisement dated 16.04.1997 (Annexure-P/1 to the writ petition), vide office order dated 05.08.1997, writ petitioners were appointed as Junior Engineer (Civil) on a fixed pay of Rs.2,500/- per month. Crucially, such appointment was purely temporary in nature, on fixed pay basis and in any event, not to confer any right for appointment on regular basis.

Click here to view full judgment.

STATE OF TRIPURA Vs. AJIT CHAKRABORTY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address