SURENDRA SAHU Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners, the drivers working in respondent No.3 organization have filed this petition for following reliefs:-

(2.) Learned counsel for the petitioner submits that all the petitioners were engaged on contract basis at collectorate rate before commencement of the Rules of 2011 (Annexure P/3. As per rule 39 of the said rules, since petitioners were engaged before commencement of the rules on contract basis at collectorate rate, they are entitled to be considered for regularization if other conditions of rule 39 are satisfied.

(3.) Per contra, Shri G.P.Singh, GA submits that the answering respondent is respondent No.3.