PRAMOD KUMAR NIRMALKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The relief sought for by the Petitioner in the present writ petition is for an appropriate direction to the Respondents to consider the case of the Petitioner for regularization.

(3.) According to the Petitioner, he has been working with the Respondents as a daily wage employee since 2000 onwards, as such he has put in about more than 20 years of service as a daily wage employee.