REGENT COMPUTRONICS PVT. LTD.

Bharathidasan University Backward Class And Most Backward Class Employees Association Appellant

V/S

The State Of Tamil Nadu And Ors. Respondents

Referred Judgements :-

ARUN TEWARI AND OTHERS V. ZILA MANSAVI SHIKSHAK SANGH AND OTHERS [REFERRED TO]
DELHI DEVELOPMENT HORTICULTURE EMPLOYEES UNION VS. DELHI ADMINISTRATION DELHI [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
EXCISE SUPERINTENDENT MALKAPATNAM KRISHNA DISTRICT A P VS. K B N VISWESHWARA RAO [REFERRED TO]
EXCISE SUPERINTENDENT MALKAPATNAM KRISHNA DISTRICT A P VS. K B N VISWESHWARA RAO [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. S RAGHUNATHAN:S P SINGH [REFERRED TO]
CHANCHAL GOYAL VS. STATE OF RAJASTHAN [REFERRED TO]
BINOD KUMAR GUPTA VS. RAM ASHRAY MAHOTO [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
TELECOM DISTRICT MANAGER VS. KESHAB DEB [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
STATE OF M P VS. MD ABRAHIM [REFERRED TO]

JUDGEMENT

(1.) THIS Writ Petition has been filed by the petitioner to forbear the second respondent from in any way regularizing the services or absorbing the fourth respondent and other similarly appointed Junior Assistants/Drivers/Lab Assistant appointed temporarily on a consolidated pay without following Clause IV of the Service Conditions of Establishment of Bharathidasan University Statutes.

(2.) FACTS of the case:

(3.) THE petitioner being an Association of certain employees, is not entitled to interfere with the administration of the University more particularly, in the recruitment process.

Click here to view full judgment.

BHARATHIDASAN UNIVERSITY BACKWARD CLASS AND MOST BACKWARD CLASS EMPLOYEES ASSOCIATION Vs. THE STATE OF TAMIL NADU AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address