Sushil Kumar Rathore Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 27 Jul 2018 Writ Petition (S) No. 4829 Of 2018 (2018) 07 CHH CK 0343
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 4829 Of 2018

Hon'ble Bench

Sharad Kumar Gupta, J

Advocates

R.S. Baghel, Sunita Jain

Final Decision

Disposed Of

Judgement Text

Translate:

Sharad Kumar Gupta, J

1. Heard counsel for the parties.

2. The petitioner was employee of Nagar Panchayat, Gourela seeking a direction to the respondents to consider the case of the petitioner for

regularization according to the policy of the Government.

3. Learned State counsel submits that regularization can be claimed only in accordance with the policy of regularization in force and the judgment of

the Supreme Court in the case of Secretary, State of Karnataka and others V. Uma Devi (3) and others, (2006) 4 SCC 1.

4. Considering the submission and after going through the pleadings and document on record. It would be expedient in the interest of justice to dispose

off this petition with a direction to respondent No. 4 to take appropriate decision to consider the claim of the petitioner and take final decision thereon

within a period of four months from the date of receipt of copy of this order. In case, the matter is required for approval or sanction of the higher

authority, the same shall also be expedited.

5. This Court has not touched the merits of the case.

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