ANGAD Vs. PRABHAGIYA NIDESHAK SAMAJIK BANKI BAN PRABHAG

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned standing counsel for State.

(2.) Present writ petition is filed by the petitioner claiming that he is working with the respondent department since the year 1984 and is entitled for regularization.

(3.) Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.