SHYAM BABU MUNDHRA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) PERUSED the record.

(3.) THE petitioner feels aggrieved by the order passed by the respondent-Tribunal whereunder dismissing his claim it has been held that he was entitled to the seniority from the date of the regularisation of his service and not from the date of his initial appointment.