UMRAO SINGH CHOUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 4.4.2019, passed by the learned Single Judge in W.P. No.1264/2009 (Umrao Singh Chouhan v/s. State of M.P. & Ors.).

(2.) The facts of the case reveal that the present appellant before this court was working as a daily wager, his juniors were regularized and he was not granted benefit of regularization. In those circumstances, he came up before this court by filing a writ petition and the same was registered as W.P.No.8164/2003. The aforesaid writ petition was allowed on 27.4.2005, directing the respondents to consider the case of the petitioner / appellant taking in to account the regularization of the junior persons. The order passed in W.P.No.8164/2003 dated 27.4.2005 reads as under :-

(3.) The case of the petitioner was considered for regularization by the respondents and the respondents have passed the detailed and exhaustive order regularizing the petitioner in service. The order regularizing the petitioner is on record and the same reads as under :-