LIMBU AND BICHAPPA Vs. STATE

JUDGEMENT

(1.) PETITIONERS have sought for a direction to the respondents to consider their representation vide Annexure -E dated 16.08.2012 for regularization of services in the Forest Department.

(2.) PETITIONERS are stated to be working as watchers in the Forest Department on daily wage basis since 1992 -93; according to them, they have already completed more than 20 years of service continuously as watchers, despite the same, their cases for regularization are not considered by the respondents as per law keeping in mind the views of the Apex Court on the subject.

(3.) LEARNED Additional Government Advocate appearing on behalf of the respondents submits that the respondents will take decision in accordance with law.