SHARDA BAI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD finally with consent.

(2.) THIS Writ Petition has been filed by the petitioner seeking modification in the order dated 1/6/2009 to the extent that instead of holding qualified for regularisation, the petitioner should be held entitled for regularisation on the post of contingency Class IV employee on completion of period of five years by calculating the five years period from the date of her initial appointment in terms of the Circular dated 17/3/1978.

(3.) LEARNED counsel for State has not opposed the said prayer.