REGENT COMPUTRONICS PVT. LTD.

Biswanath Dhar Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

SANATAN SAHOO VS. STATE OF ODISHA AND OTHERS [REFERRED TO]
UCO BANK AND OTHERS VS. SK. FAYAJUDDIN [REFERRED TO]
PADMANAVA PRADHAN AND OTHERS VS. STATE OF ODISHA AND OTHERS [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
DIVISIONAL MANAGER ARAVALI GOLF CLUB VS. CHANDER HASS [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. CASTERIBE RAJYA P KARMCHARI SANGHATANA [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
NIHAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
SHEO NARAIN NAGAR AND OTHERS VS. STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]
NARENDRA KUMAR TIWARI & ORS. VS. STATE OF JHARKHAND & ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioners have filed these writ petitions challenging the order dtd. 31/5/2019 passed by the Government of Odisha in the Department of Higher Education, Odisha in rejecting their claim for regularization in the posts of Junior Assistant in Sambalpur University from the date of their initial engagement.

(2.) The facts of these three cases are stated in short as under:-

(3.) No counter affidavit has been filed by the State Government.

Click here to view full judgment.

BISWANATH DHAR Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address