REGENT COMPUTRONICS PVT. LTD.

Sh. Lallawmawma Appellant

V/S

Sh. Joseph Lalthakima Respondents

Referred Judgements :-

SHITLA PRASAD SHUKLA VS. STATE OF U.P AND ORS. [REFERRED TO]
DEV DUTTA AND ORS. VS. STATE OF M.P AND ORS. AND DEVDUTTA AND ORS. [REFERRED TO]
S B PATWARDHAN K V RAMKRISHNA VS. STATE OF MAHARASHTRA:STATE OF GUJARAT [REFERRED TO]
BALESHWAR DASS ARHANT PRASAD JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
I K SUKHIJA VS. UNION OF INDIA [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
UTTARANCHAL FOREST RANGERS ASSON VS. STATE OF U P [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. JAGIWAN RAM [REFERRED TO]
STATE OF RAJASTHAN VS. JAGDISH NARAIN CHATURVEDI [REFERRED TO]
S SUMNYAN VS. LIMI NIRI [REFERRED TO]
T.WATI VS. STATE OF NAGALAND [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Joseph L. Renthlei, counsel for the petitioner. Also heard Mrs. Linda L. Fambawl, counsel for the State respondents, Mr. J. C. Lalnunsanga for the respondent No. 5 and Mr. C. Lalfakzuala for the respondent Nos. 6 to 28.

(2.) The petitioner s case in brief is that the petitioner Nos. 1 and 2 were appointed as Assistant Divisional Accountants (ADA) on contract basis on 20.10.2009 and 16.10.09. The private respondent Nos. 6 to 28 on the other hand, were directly recruited as ADA between the year 2012 and 17.03.2015.

(3.) The services of the petitioners on contract basis were regularized by the State respondents under the "Government of Mizoram Regularization of Contract Employees Scheme, 2008", (herein after referred to as the 2008 Scheme) w.e.f. 28.05.2015 vide Office Order No. 13 of 2015 - 2016 dated 03.06.2015.

Click here to view full judgment.

SH. LALLAWMAWMA Vs. SH. JOSEPH LALTHAKIMA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address