REGENT COMPUTRONICS PVT. LTD.

Himurja And Another Appellant

V/S

BIKRAM SINGH Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
S VS. TIMUDU ORAM [REFERRED TO]
AVAS VIKAS SANSTHAN VS. AVAS VIKAS SANSTHAN ENGINEERS ASSN [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
SRINIVASA BHAT VS. A SARVOTHAMA KINI [REFERRED TO]
BHAKRA BEAS MANAGEMENT BOARD VS. KRISHAN KUMAR VIJ [REFERRED TO]
DELHI ADMINISTRATION VS. KAUSHILYA THAKUR [REFERRED TO]
UNION OF INDIA VS. G.R. RAMA KRISHNA [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
NAND KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF TRIPURA VS. ARABINDA CHAKRABORTY [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. R.K. ZALPURI [REFERRED TO]

JUDGEMENT

(1.) These Letters Patent Appeals are directed against the common judgment and order, dated 5 th August, 2011, made by the learned Single Judge/Writ Court in a batch of writ petitions, CWP No. 616 of 2010, titled as Bikram Singh versus Him Urja and another, being the lead case, whereby all the writ petitions filed by the writ petitioners came to be allowed (for short "the impugned judgment").

(2.) Since common questions of facts and law are involved, we deem it proper to determine all these appeals by this common judgment. Accordingly, this judgment will govern all the eight appeals. Brief facts:

(3.) The pleadings and the documents annexed with the writ petitions do disclose that the writ petitioners respondents herein were engaged as Motivators on daily wage basis in terms of memorandum, dated 18th January, 1986 (Annexure P1). Their services came to be regularized on different dates. The details of the date of appointment and regularization, as pleaded in the writ petitions, are as under:

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HIMURJA AND ANOTHER Vs. BIKRAM SINGH

Referred Judgements :-

JUDGEMENT

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