JAI PRAKASH GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge is against the Order passed by learned Single Judge in WPC-1851 of 2019 on 18. 06. 2019, whereby the question of regularization was sought to be considered by the appropriate authority. This, according to the appellants is not correct or sustainable insofar as such a direction could not have been given for various reasons as projected in the Writ Appeal.

(2.) The prayers in the Writ Petition were in the following terms:

(3.) The operative portion of direction as given in the Order reads as follows: