IMRAN KHAN Vs. ENERGY DEPARTMENT

JUDGEMENT

(1.) Heard finally with consent. This writ petition has been filed by the petitioner seeking a direction to the respondents to regularise the petitioner's services with consequential benefits. The case of the petitioner is that he was appointed in 2010 on contractual basis for two years, thereafter his contract period was extended from time to time and finally it was extended till 19/12/2015, but in terms of the applicable circular the petitioner is entitled for regularisation. Counsel for respondents has pointed out that other identically placed persons had approached this court with the same facts and similar relief in WP No.4195/2015 in the matter of Vimal Kumar and others Vs. State of MP and others and this court by order dated 14 th October, 2015 has dismissed the writ petition and the order has been affirmed by the division bench.

(2.) This aspect is not disputed by the learned counsel for petitioner. This court in the matter of Vimal Kumar (supra) had passed the following order: -

(3.) In view of the aforesaid and for the detailed reasons which have been assigned in the matter of Vimal Kumar (supra), no case for interference in the present writ petition is made out.