REGENT COMPUTRONICS PVT. LTD.

NAGAR PANCHAYAT KHAMANON Appellant

V/S

PARDEEP KUMAR Respondents

Referred Judgements :-

DHIRENDRA CHAMOLI V. STATE OF U.P. [REFERRED TO]
UNION OF INDIA V. K.V.BABY [REFERRED TO]
U.P. STATE ELECTRICITY BOARD VS. POORAN CHANDRA PANDEY [REFERRED TO]
RANDHIR SINGH VS. UNION OF INDIA [REFERRED TO]
SURINDER SINGH VS. ENGINEER IN CHIEF C P W D [REFERRED TO]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED TO]
FEDERATION OF ALL INDIA CUSTOMS AND CENTRAL EXCISE STENOGRAPHERS RECOGNISED VS. UNION OF INDIA [REFERRED TO]
JAIPAL NIAZ MOHAMMED PREM LATA HAZARI LAL VS. STATUE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. J P CHAURASIA [REFERRED TO]
MEWA RAM KANOJIA VS. ALL INDIA INSTITUTE OF MEDICAL SCIENCES [REFERRED TO]
V MARKENDEYA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HARBANS LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
GRIH KALYAN KENDRA WORKERS UNION VS. UNION OF INDIA [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. VIKRAMCHAUDHARY [REFERRED TO]
STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
STATE OF HARYANA VS. SURINDER KUMAR [REFERRED TO]
STATE OF ORISSA VS. BALARAM SAHU [REFERRED TO]
UTKAL UNIVERSITY VS. JYOTIRMAYEE NAYAK [REFERRED TO]
STATE OF HARYANA VS. TILAK RAJ [REFERRED TO]
UNION OF INDIA VS. TARIT RANJAN DAS [REFERRED TO]
APANGSHU MOHAN LODH VS. STATE OF TRIPURA [REFERRED TO]
STATE OF HARYANA VS. CHARANJIT SINGH [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
HINDUSTAN AERONAUTICS LTD VS. DAN BAHADUR SINGH [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. L V SUBRAMANYESWARA [REFERRED TO]
CANTEEN MAZDOOR SABHA VS. METALLURGICAL ENGG CONSULTANTS INDIA LTD [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]

JUDGEMENT

(1.) By way of present appeal, appellant/respondent No.2 in the writ petition challenging the order dated 18.12.2008 passed by learned Single Judge thereby directing the respondents to place the writ petitioners at the start of the basic pay scale of the regular employees performing the same duties like the writ petitioners for as long as they work or have worked as contractual employees and further directed to grant all benefits flowing from the order passed by learned Single Judge.

(2.) The brief facts of the present case are that writ petitioners were appointed on contractual basis. By way of the writ petition, writ petitioners sought direction to regularize the services of the petitioners and to release salary to the petitioners at the minimum of the regular pay scale plus all allowances, arrears of salary.

(3.) Learned Single Judge placing reliance on the judgment passed by the Hon'ble Apex Court in the matter of U.P. State Electricity Board vs. Pooran Chandra Pandey, (SC), 2007(4) 179, passed the impugned order.

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NAGAR PANCHAYAT KHAMANON Vs. PARDEEP KUMAR

Referred Judgements :-

JUDGEMENT

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