REGENT COMPUTRONICS PVT. LTD.

SUDHA DEVI Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
STATE OF PUNJAB VS. DEVINDER SINGH [REFERRED TO]
STATE OF HARYANA VS. TILAK RAJ [REFERRED TO]
GOVERNMENT OF WEST BENGAL VS. TARUN K ROY [REFERRED TO]
STATE OF HARYANA VS. CHARANJIT SINGH [REFERRED TO]
STATE OF U. P. VS. PUTTI LAL [REFERRED TO]
STATE OF PUNJAB & ORS. VS. JAGJIT SINGH & ORS. [REFERRED TO]
UNION OF INDIA VS. ILMO DEVI [REFERRED TO]

JUDGEMENT

(1.) Petitioner claims that despite having been appointed as a part time employee, she continued to discharge the duties of a whole time worker for many years. She accordingly filed a petition praying for regularization of her services either as Class-III or Class- IV employee and equivalent wages for the duties discharged by her for the period on the analogy of equal pay for equal work. Learned erstwhile Himachal Pradesh Administrative Tribunal ('Tribunal' for short) did not find favour in her claim. Her petition was dismissed.

(2.) Facts

(3.) Contentions

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SUDHA DEVI Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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