GANESH KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD.

(2.) PETITIONERS have preferred this writ petition claiming the following relief:

(3.) THE relief claimed in the writ petition cannot be granted and this writ petition cannot be entertained for two specific reasons. Firstly, order of regularization takes effect from the date when it is passed and a daily wager cannot claim regularization from a retrospective date. This is because on the date when the petitioners claimed to be regularized posts may not be available and secondly, in the earlier writ petitions preferred by the association and individuals no such relief was either claimed nor this court directed for regularizing the services from a particular date.