REGENT COMPUTRONICS PVT. LTD.

STATE OF RAJASTHAN Appellant

V/S

ANIL KUMAR Respondents

Referred Judgements :-

KURUKSHETRA CENTRAL COOP. BANK LTD. VS. MEHAR CHAND [REFERRED TO]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED TO]
BHAGWATI PRASAD BHAGWATI DEVI VS. DELHI STATE MINERAL DEVELOPMENT CORPORATION:DELHI STATE MINERAL DEVELOPMENT CORPORATION [REFERRED TO]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
M RAJA VS. CEERI EDUCATIONAL SOCIETY PILANI [REFERRED TO]
S C CHANDRA VS. STATE OF JHARKHAND [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
UNION OF INDIA VS. A S PILLAI [REFERRED TO]
STATE OF RAJASTHAN VS. DAYA LAL [REFERRED TO]
STATE OF PUNJAB & ORS. VS. JAGJIT SINGH & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against order dtd. 21/10/2019 passed by the learned Single Judge, whereby, writ petition filed by Respondent No. 1, a part time Safaikarmi has been allowed with a direction to regularise his services.

(3.) Learned Additional Advocate General appearing on behalf of the appellants would argue that the direction for regularisation in service, without there being any post and without there being any process of selection in accordance with the recruitment rules through an open competitive examination and any procedure known to Articles 14 and 16 of the Constitution of India, is not permissible. He would further submit that Respondent No.1 is a part time employee, therefore, in any case, no direction for regularisation could be issued in respect of a part time employee.

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STATE OF RAJASTHAN Vs. ANIL KUMAR

Referred Judgements :-

JUDGEMENT

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