DARBAR SINGH PORTE Vs. STATE OF C.G

JUDGEMENT

(1.) WITH the consent of learned Counsel appearing for the parties, the petition is heard finally.

(2.) BY this petition, the Petitioners seek a direction to the Respondent-authorities to consider the case of the Petitioners regarding regularization of the services of the Petitioners within a period of 30 days.

(3.) PER contra, learned Counsel appearing for the State submits that the Petitioners were not appointed in accordance with the constitutional scheme of employment.