AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 171 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayers:
(i) Directions may kindly be issued to the Respondent Corporation to count the service of the Petitioner w.e.f. 5.4.1993 upto till date for the purpose of pay fixation and seniority etc. with all consequential benefits.
(ii) Directions may kindly be issued to the Respondents to treat the Petitioner as regular employee w.e.f. 5.4.1993.
(iii) Respondents may further be directed to decide the representation of the Petitioner dated 14.1.2005, Annexure P-6.
In case no orders have been passed on Annexure P-6, representation, appropriate orders in accordance with law in the matter shall be passed by the Respondent within three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner. In case the representation has already been 2 decided, the result thereof shall be communicated to the Petitioner within a period of one month.
The writ petition is disposed of, so also the pending applications, if any.