LAWS(CHH)-2018-7-100

RAKESH KUMAR TANDON S/O LATE JAIRAM TANDON Vs. STATE OF CHHATTISGARH THROUGH SECRETARY, DEPARTMENT OF PANCHAYAT

Decided On July 19, 2018
Rakesh Kumar Tandon S/O Late Jairam Tandon Appellant
V/S
State Of Chhattisgarh Through Secretary, Department Of Panchayat Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has preferred this writ petition to direct the respondents to consider the case of the petitioner for regularization.

(3.) Petitioner is working as Data Entry Operator and posted at Janpad Panchayat, Baloda Bazar.