SIYARAM RAIKWAR Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.) PETITIONER claims to be working as a daily wage employee in Nagar Panchayat Chandla, District Chhatarpur since 1996 and has filed this petition seeking regularization in service. Keeping in view the principle laid down by the Supreme Court, in the case of Secretary, State of Karnataka and others Vs. Umadevi (3) and others, : (2006) 4 SCC 1, and the policy formulated by the State Government subsequent thereof, for considering the claim of employees for regularization, respondents are directed to consider the case of the petitioner for regularization in accordance to the Scheme formulated as per the directives issued by the Supreme Court, in the case of Umadevi (supra) and decide the claim of the petitioner by a speaking order within a period of three months from the date of receipt of certified copy of this order.

(2.) PETITION stands disposed of with the aforesaid. Certified copy as per rules.