ATAULA Vs. N K JAIN, IAS

JUDGEMENT

(1.) Short affidavit of Satya Bhan IFS, Divisional Forest Officer, Nuh, District Mewat, Haryana, filed on behalf of respondent No. 3, is taken on record.

(2.) The petitioner filed CWP No. 1961 of 2003 which was disposed of by this Court on 1.9.2005 with a direction to the respondents to reconsider his case (for regularization of services) in the light of the Govt. policy as also the Full Bench judgment of this Court in Tek Chand and Ors. v. State of Haryana and Ors. 2001(3) RSJ 604. The case was required to be considered within a period of four months.

(3.) In purported compliance of the aforesaid order, the Deputy Conservator of Forest, passed an order dated 14.2.2006 (Annexure P-2) whereby the petitioner's claim for regularization of services has been again turned down.