Shiwang Tripathi & Ors. Vs Union Of India & Ors.
.... icer (Scale I). In support of this plea, the petitioners have heavily relied on the decision of the Apex Court in Mohinder Singh Gill (supra). I am however, unable to agree. Once there was no obligation whatsoever on the respondents to absorb the petitioners, the mere fact that at one stage, the ...
Delhi High Court
Shiwang Tripathi And Ors Vs Union Of India And Ors
.... pprentices and not as regular Scale I employees. The petitioners, by relying on section 22(2) of the Act, contend that having undergone the apprenticeship, which was extended from two years to three years by the respondent company, they are entitled to be absorbed as Scale I officers, as they we ...
Delhi High Court
UTTAR PRADESH RAJKIYA NIRMAN NIGAM LUCKNOW & ANOTHER Vs SANJAY ANAND AND ANOTHER
.... 1 is receiving payment through cheque from SS Technobuild. 15.We have examined the submissions of learned Counsel for the parties and gone through the record. 16.Admittedly, two posts of Assistant Resident Engineer (Electrical) in the backlog vacancies of Scheduled Caste were advert ...
Allahabad High Court
Ex-Apprentices Association Cordite Factory Aruvankadu Branch (Regn.No.55/2014) Rep. Vs Union of India
.... are members of the 1st Applicant Association are fully qualified for the posts notified by the 3rd respondent and the notification states that Ex-trade apprentices of Ordinance Factories are also required to apply pursuant to the Advertisement. 5. In this connection, the petitioner/association s ...
MADRAS HIGH COURT
Management of Bharath Heavy Electricals Limited and Others Vs R. Govindan and Others
.... and, therefore, he was entitled to be appointed on the post of welder. The Apprentices Act was enacted in the year 1961 and as the preamble shows that it is an Act to provide for the regulation and control of training of apprentices and for matters connected therewith. Section 2(aa) defines an "app ...
Madras High Court
Nanhey Singh and Others Vs State of U.P. and Others
.... he training institute concerned would maintain a list of the persons trained year-wise. The persons trained earlier would be treated as senior to the persons trained later. In between the trained apprentices, preference shall be given to those who are senior." 6. The learned counsel appearing for ...
Allahabad High Court
Tarkeshwar Nath Rai Vs Presiding Officer Labour Court and Another
.... he Apprentices Act, 1961, which is reproduced as under; 2(aa) "apprentice" means a person who is undergoing apprenticeship training in pursuance of a contract of apprenticeship. It is also worthy to reproduce Section 4 which envisages contract of apprenticeship. 4. Contract of apprenticeshi ...
Allahabad High Court
Chairman, Railway Board, Ministry of Railways, General Manager, Southern Railway and The Chief Personnel Officer, Southern Railway Vs The Registrar, Central Administrative Tribunal and Others
.... ification dated 29.11.2004 calling for applications from the Course Completed Act Apprentices trained in the Railway Establishments is in clear violation of Rules of Indian Railway Establishment Code and that the Tribunal has rightly restrained the Railway Administration from using option of taking ...
Madras High Court
Haryana Power Generation Corporation Limited and Others Vs Harkesh Chand and Others
.... um period of 20 years, has not got more than one financial upgradation in terms of grant of pay scale higher than the functional pay scale prescribed for the post as on 31.12.1995 on which he was recruited as a direct recruited fresh entrant: (a) either as a consequence of his functional promotio ...
Supreme Court of India
Anand Vijay and Others Vs H.R.T.C.
.... rs has confined his prayer to reliefs No. (i) and (ii) in the petition which are as follows: (i) That the selection process initiated by the Respondent Corporation for filling up 153 posts of drivers, for which the interviews have already been held in the months of January and February, 2004 with ...
High Court of Himachal Pradesh
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