JUGAL KISHORE Vs. JOINT DIRECTOR, EDUCATION

JUDGEMENT

(1.) COUNSEL submit that a similar order be passed as passed in M.C.C. No. 195/93, as the direction of this Court in M.P. No. 854/87 requiring the non -petitioners to consider petitioner's representation for regularisation has not been complied with.

(2.) LEARNED Government Advocate submits that the matter will be looked into and if the representation has been disposed of, a copy of the order will be transmitted to the petitioner within one month from today and if it has not been disposed of, it will be disposed of within three months from today and copy of the order will be transmitted to the petitioner. On the basis of above submissions, we close this matter. Issue a typed copy of this order to learned Govt. Advocate for taking necessary action in the matter. The petition stands disposed of.