RAGHUVEER PRASAD SEN v. THE STATE OF MADHYA PRADESH

raghuveer prasad sen vs. state

W.P. No.13645/2012 3/9/2012 :

Shri R. B. Tiwari, learned counsel for the petitioner.

Shri Rajesh Tiwari, learned Govt. Adv. for the respondents.

Petitioner is working as a daily wages employee and

regularization is claimed on the ground that he has worked

continuously for more than 20 years since 1.6.1982 on the basis of

the Circulars issued by the State Government on 16.5.2007 and

6.9.2008 and the law laid down by the Supreme Court in the case of

Secretary, State of Karnataka & ors. Vs. Uma Devi & ors. –

(2006)4 SCC 1 for considering the claim of employees for

regularization.

Keeping in view the aforesaid and taking note of the law laid

down by the Supreme Court in the case of Secretary, State of

Karnataka & ors. Vs. Uma Devi & ors. – (2006)4 SCC 1 for

considering the claim of employees for regularization, respondents

are directed to consider the case of the petitioner for regularization

in the light of law laid down by the Supreme Court in the case of

Uma Devi (supra) and decide the claim of the petitioner by a

speaking order within a period of three months from the date of

receipt of certified copy of this order.

Petition stands disposed of with the aforesaid.

c.c. as per rules.

(Rajendra Menon) Judge

Mrs mishra