GANENDRA KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PETITIONERS claim regularization in service on the ground that they are working for a long time on daily wages in the department. Regularization is claimed in the light of the circulars issued by the State Government and in view of the law laid -down by the Supreme Court in the case of Secretary, State of Karnataka & others vs. Uma Devi & others, : 2006(4) SCC 1.

(2.) KEEPING in view the fact that petitioners are in service for more than 15 years, respondents are directed to consider the case of the petitioners for regularization in the light of the law laid -down by the Supreme Court in the case of Uma Devi (supra) decide the case of the petitioners for regularization within a period of three months from the date of receipt of certified copy of this order.

(3.) CERTIFIED copy as per rules.