KARLU RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the instant Writ Petition is to the order Annexure-P/1 dated 29/05/2018 which has been passed by the respondents.

(2.) Vide the said impugned order, the claim for regularization of the petitioners has been rejected. The claim has been rejected only on the ground that, the petitioners were not in employment till 30/04/2000 to 10/02/2005.

(3.) According to the counsel for the petitioners, all the petitioners had worked with the respondents as a Daily Wage Employees between 1996 to 2000. Thereafter, the services of the petitioners were abruptly discontinued.