RAJENDRA KUMAR SHIVDE Vs. STATE OF M.P

JUDGEMENT

(1.) Heard.

(2.) Prayer in the petition is to direct the respondents to regularise the service of the petitioner from the date, daily wage employees similarly situated, have been regularised in wok charged establishment in compliance with the Circular dated 6/04/1992.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed as daily rated employee on 1/05/1986 while the junior of the petitioner was regularised on 27/11/98. It is submitted that petition be allowed and the respondent be directed to regularise the petitioner.