NARAYAN GOPE Vs. ORISSA FOREST DEVELOPMENT

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner as well as the learned Counsel for the opposite parties -Corporation.

(2.) THE petitioner, who is working as a Crane Operator in the Forest Development Corporation Ltd., has filed this writ petition with a prayer to regularize his services from 15.06.1983.

(3.) ACCORDING to the petitioner, he is entitled to be regularized from 15.06.1983 as by then he had completed two years of service.