RAJENDRA KUMAR SHIVDE Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

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

(3.) Learned counsel for the respondents submits that the petitioner was not possessing necessary academic qualification, therefore, petitioner was not regularized.