HARISH SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioner has preferred this writ petition to direct the respondent No.2 to complete the proceeding for regularization of the service of the petitioner.

(3.) The petitioner is a driver and posted in the office of the Woman and Child Development Project, Chhindgarh District - Sukma, C.G.