MOHAMMAD ASHRAF KHAN Vs. K. RAJINDER

JUDGEMENT

(1.) The order passed on 15.05.2019 being relevant and is extracted hereunder:

(2.) The respondents in compliance to the above said order/judgment, have on consideration, rejected the claim of the petitioner in the form of order No. 2124 of 2012 dated 07.06.2012.

(3.) Feeling aggrieved of above said order bearing No. 2124 of 2012 dated 07.06.2012, the petitioner challenged the same by virtue of writ petition bearing SWP No. 654/2014 and this Court on consideration of the matter, in terms of order dated 17.05.2016, while allowing the writ petition, had quashed the order dated 07.06.2012 and directed the respondents to consider petitioner's claim for regularization within a period of three months from the date copy of the order is served upon them.