SANJAY CHAKRAVARTI Vs. STATE OF MP AND ORS

JUDGEMENT

(1.) Heard Shri Santosh Meshram, learned counsel for the petitioner on the question of admission and interim relief. The petitioner has filed this petition praying for a relief of regularization on the post of the Peon in the regular establishment.

(2.) It is submitted that the petitioner was appointed on compassionate ground on 23.10.2007 in contingency establishment and has been working as such since then but the respondents inspite of representation are not regularizing him in the regular establishment, while the case of another employee Shri Sheikh Mumtaz has been considered and he has been posted in the regular establishment by order date 10.12.2010 Annexure P/4. The learned counsel for the petitioner prays that similar relief be also granted to the petitioner.

(3.) Having heard the learned counsel for the petitioner it is observed that the order Annexure P/4 on which the petitioner is relying in fact relates to the year 2007 and not 2010.