REGENT COMPUTRONICS PVT. LTD.

PUNJAB STATE ELECTRICITY BOARD Appellant

V/S

BIMAL KUMAR Respondents

Referred Judgements :-

JATINDER KUMAR AND OTHERS V. STATE OF HARYANA AND OTHERS [REFERRED TO]
B.P. CHUDASAMA V. STATE OF GUJARAT AND OTHERS [REFERRED TO]
DAVINDER BATHIA AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
MUNICIPAL CORPORATION V. SURENDER KUMAR ARORA [REFERRED TO]
JASWINDER SINGH PASSI V. THE REGISTRAR,COOPERATIVE SOCIETIES,PUNJAB AND OTHERS [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
V P SHRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ANURADHA BODI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
DAVINDERBATHIA VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
CHAMBEL SINGH INSPECTOR FOOD AND SUPPLIES DEPARTMENT VS. STATE OF HARYANA [REFERRED TO]
RAKESH KUMAR SINGLA VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) THE Punjab State Electricity Board has preferred this Regular Second Appeal against the judgment and decree passed by the learned Additional District Judge, Amritsar dated 7th May, 1992.

(2.) THE learned Courts below have arrived at a concurrent view that the plaintiffs in these suits were entitled to take benefits of their ad hoc appointment (temporary service) with effect from 15.12.1973 to 1.10.1980 and 2.9.1977 to 4.10.1978 as service rendered on regular basis. This concurrent view of the courts below have been challenged by the appellant before this Court on the grounds that : -

(3.) THE plaintiff has not challenged the circular dated 14.12.1981 even till date, vide which the seniority of the plaintiffs cadre was fixed and promotion granted.

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PUNJAB STATE ELECTRICITY BOARD Vs. BIMAL KUMAR

Referred Judgements :-

JUDGEMENT

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