REGENT COMPUTRONICS PVT. LTD.

Utpal Sikdar Appellant

V/S

Assistant Commissioner, Kendriya Vidyalaya Sangathan Respondents

Referred Judgements :-

A. ANTULAY V/S. R.S. NAYAK AND ANR. [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN V/S. SM. LATIFA KHATUN [REFERRED TO]
MUNICIPAL CORONATION OF DELHI V/S. GURNAM KAUR [REFERRED TO]
P.V. ANITHA V/S. ASSISTANT DIRECTOR OF TEA DEVELOPMENT [REFERRED TO]
STATE OF MYSORE VS. S V NARAYANAPPA [REFERRED TO]
R N NANJUNDAPPA VS. T THIMMIAH [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
STATE OF ORISSA R C ROUT BINAYAK PANDA H C PRUSTY VS. SUKANTI MOHAPATRA:SUKANTI MOHAPATRA:RABINARAYAN MALL:STATE OF ORISSA [REFERRED TO]
J AND K PUBLIC SERVICE COMMISSION VS. NARINDER MOHAN [REFERRED TO]
STATE OF UTTAR PRADESH K L SHARMA R D GUPTA ARUN KUMAR MISHRA VS. U P STATE LAW OFFICERS ASSOCIATION :U P STATE LAW OFFICERS ASSOCIATION HIGH COURT ALLAHABAD :STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED TO]
V SREENIVASA REDDY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
RAVINDER SHARMA VS. STATE OF PUNJAB [REFERRED TO]
STATE OF ORISSA VS. PYARI MOHAN MISRA [REFERRED TO]

JUDGEMENT

(1.) Whether an Assistant Teacher working for some time in different schools belonging to Kendriya Vidyalaya Sangathan (hereinafter referred to for the sake of brevity as K.V. Sangathan) is entitled to be regularised in services is the central theme of this writ application.

(2.) The fact of the matter shortly stated is as follows: The writ Petitioner is a Commerce Graduate from the Calcutta University. He has also completed his B. Ed. She was appointed on ad hoc/part -time basis in different schools belonging to the K.V. Sangathan for different periods and on different salary as it would be evident from Annex. 'A' to the writ application.

(3.) The contention of the Petitioner is that keeping in view the fact that she worked for more than 240 days in different schools of the said K.V. Sangathan, she is entitled to be regularised as a permanent teacher.

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UTPAL SIKDAR Vs. ASSISTANT COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN

Referred Judgements :-

JUDGEMENT

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