RAJEEV DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The writ petition was filed seeking for a direction to consider the claim of the petitioner for regularization.

(2.) Today when the matter is taken up for hearing, the counsel for the petitioners submits that pending the writ petition, the petitioner No.1 has already been regularized vide order dated 10.10.2019, however the petitioner No.2 has not been regularized.

(3.) The contention of the petitioners is that the petitioner No.2 is identically placed like that of the petitioner No.1 and there was no reason why the case of the petitioner should had been left out.