RAM KALESH SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) INITIALLY engaged on daily wages, in the Public Health Engineering Department, petitioner raised an Industrial dispute seeking regularization. The dispute referred for adjudication was <IMG>JUDGEMENT_127_LAWS(MPH)11_20131.jpg</IMG>

(3.) THE permanent classification was sought by the petitioner on the basis of the provisions contained in the Standard Standing Orders under M.P. Industrial Employment (Standing Orders) Act, 1961 (referred to as SSO).