REGENT COMPUTRONICS PVT. LTD.

ROOP LAL Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

RAJESH KUMAR PANDEY AND ORS. VS. UNION OF INDIA [REFERRED TO]
DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
HARYANA STATE ADHYAPAK SANGH RAJ SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. H P STATE RECOGNISED AND AIDED SCHOOLS MANAGING COMMITTEES [REFERRED TO]
SNEH PRABHA VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAI DEV GUPTA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
YOGESH KUMAR VS. GOVERNMENT OF NTC DELHI [REFERRED TO]
STATE OF WEST BENGAL VS. DEBASISH MUKHERJEE [REFERRED TO]
PRIYA GUPTA VS. STATE OF CHHATISHGARH [REFERRED TO]
BHUPENDRA NATH HAZARIKA VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Since, common questions of law and facts arise for consideration in all these petitions, therefore, they were taken up together for hearing and are being disposed of by a common judgment.

(2.) Broadly, the prayers made in all these petitions are:

(3.) The petitioner(s) is/are/were the employees of an institute of the School/Home for speech and hearing impaired children, Dhalli, Shimla, H.P. duly run by the H.P. State Council for Child Welfare and Education ( for short "Council"). Their claim is that even though they were appointed on contractual basis and were thereafter discharging their duties and responsibilities at par with that of their counter-parts employed in the Government schools for the visually and impaired hearing children, yet they were being discriminated against qua their counter-parts at every step, be it grant of pay, regularization and pension etc. etc.

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ROOP LAL Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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