SIYARAM SINHA Vs. STATE OF CHHATTISGARH AND ORS.

JUDGEMENT

(1.) The limited prayer of the Petitioner in this petition is for grant of regularization from back date which according to Petitioner should have been from the date his so called juniors were granted regularization.

(2.) A perusal of record would show that none of the so called juniors have been made party in this petition over and above whom the Petitioner wants his case to be considered. Further, it is evidently clear from the record that on an earlier occasion, the Petitioner has filed Writ Petition (S) No. 4970 of 2012 for regularization of his services which was disposed of on 05.11.2012 directing the Respondent authorities to consider the case of the Petitioner in accordance with law on its own merits and pass appropriate orders.

(3.) In compliance of the said directions given by the Writ Court, the Respondent authorities have regularized the services of the Petitioner w.e.f. 22.11.2012.