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Judgment
27 paragraphs · 153 wordsS.No
.","Name of
Petitioners
/Employees",Post,"Date of
Joining
Work
Charge
Establishm
ent","Total
service
of Work
Charge
YY/MM","Date Of
Regularizati
-on
1.,Chain Singh,Beldar,01.11.1992,18Years,2011
2.,Sohan Singh,â€,1997,14Years,2011
3.,"Bhagwati
Prasad",â€,2001,10Years,2011
4.,Kirti Singh,â€,1998,13Years,2011
Court.,,,,,
8.        In view of the above, the Writ Petition will stand allowed for the purposes of considering the period rendered in the work",,,,,
charge establishment for the grant of service benefits to the petitioners admissible to them during the continuance of their service in accordance with,,,,,
law and after the retirement consequences would follow.,,,,,
9.        Subject to the above observation, the Writ Petition stands succeeded and writ of mandamus is issued to the respondents",,,,,
commanding them to include the period of service rendered by petitioners in the work charge establishment for grant of all service benefits.,,,,,
10.      However, there would be no order as to costs.",,,,,