SATTAR KHAN Vs. CHIEF ENIGNEER

JUDGEMENT

(1.) The petitioner seeks regularization of his services w.e.f. 1994. The respondents have regularized the petitioner's services from 1.9.1994 vide Annex.R/2 annexed with the petition. The petitioner was made semi-permanent in the year 1992 w.e.f. 1/4/1987. He was tranted regular status w.e.f. 1/9/1994 in the pay scale of Rs.800-1250 vide order dated 11/1/1996.

(2.) The petitioner seeks following reliefs : -

(3.) The respondents in reply have stated that the petitioner's services have already been regularized since the year 1994. The petition, therefore, being infructuous is dismissed. However, the petitioner is at liberty to seek any other relief available to the petitioner.