JAGDISH PRASAD KUSHWAHA Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution challenges the order dated 31.03.2013 (Annexure P/1) whereby petitioner's claim for regularization is turned down.

(2.) ASSAILING this order on a singular ground, Shri Devendra Sharma submits that petitioner earlier filed WP No. 4473/2009 before this Court, which was decided on 31.01.2011. This Court directed to constitute a Committee afresh in view of judgment of Supreme Court in State of Karnataka and Ors. Vs. Umadevi and Ors, 2006 4 SCC 1) and in accordance with circulars of the State Govt. Respondents have erred in rejecting the claim on the basis of decision of earlier committee which decided his fate. The said committee was constituted on 08.07.2009.

(3.) I have heard learned counsel for the parties and perused the record.