LAWS(MPH)-2014-5-151

BESAHAN PRASAD Vs. STATE OF MADHYA PRADESH

Decided On May 07, 2014
Besahan Prasad Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) HEARD .

(2.) ENGAGED on piece rate as a Section Writer vide order dated 24.5.1988, 9.12.1999 and 8.6.2004 respectively and having worked for a considerable years, petitioners filed this petition seeking direction to the respondents to regularize them in service on the post of Lower Division Clerk.

(3.) IN Jan Mohammad Khan (supra) it has been held: