PRASHANT SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner claims to have been appointed in the establishment of the respondents prior to the year 1996 and having completed more than ten years of service, seeks benefit of Circular dated 24.5.2008 (Annexure P/6), issued by the State Government.

(2.) It is pointed out by P.C. Tomar, learned counsel for the petitioner, that in pursuance to certain orders passed by the Supreme Court in the case of Secretary, State of Karnataka v. Umadevi and Others - Appeal (Civil) No. 3595 -3612/1999, State Government has formulated a policy for considering the claim of all daily wage employees who have completed ten years of service prior to 10.4.2006, for regularization.

(3.) Considering the aforesaid grievance made by the petitioner, it is thought appropriate to dispose of this petition with the following directions: