REGENT COMPUTRONICS PVT. LTD.

G. Srinivasa Chary Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

HUSSAINBHAI CALICUT VS. ALATH FACTORY THEZHILALI UNION KOZHIKODE [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]
NIHAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
ONGC LTD. VS. PETROLEUM COAL LABOUR UNION AND ORS. [REFERRED TO]
STATE OF PUNJAB & ORS. VS. JAGJIT SINGH & ORS. [REFERRED TO]
U V S R PRASAD AND OTHERS VS. STATE OF ANDHRA PRADESH REP BY ITS PRINCIPAL SECRETARY MUNICIPAL ADMINISTRATION & URBAN DEVELOPMENT [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition raises issues as to legality of :

(2.) There is no dispute that all the petitioners are engaged by GHMC on outsourcing basis since 2008, 2010 and 2011 and their wages were being paid through various outsourcing agencies.

(3.) The petitioners have arrayed in this Writ Petition, the State of Telangana represented by Principal Secretary, Municipal Administration as the 1st respondent, and the GHMC as 2nd respondent. The contentions of the petitioners

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G. SRINIVASA CHARY Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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