CourtKutchehry.com
High CourtsSingle Bench

Ganendra Kumar Mishra vs The State of Madhya Pradesh

Madhya Pradesh High Court · Decided on 25 April 2014 · Citation: (2014) 04 MP CK 0006

HON’BLE JUDGES
K.K. Trivedi, J
RESULT
Disposed Off
CASE NUMBER
W.P. No. 6418/2014
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 151 words

K.K. Trivedi, J.—Petitioners claim regularization in service on the ground that they are working for a long time on daily wages in the department. Regularization is claimed in the light of the circulars issued by the State Government and in view of the law laid-down by the Supreme Court in the case of Secretary, State of Karnataka and Others Vs. Umadevi and Others, .

2.

Keeping in view the fact that petitioners are in service for more than 15 years, respondents are directed to consider the case of the petitioners for regularization in the light of the law laid-down by the Supreme Court in the case of Uma Devi (supra) decide the case of the petitioners for regularization within a period of three months from the date of receipt of certified copy of this order.

3.

With the aforesaid, the writ petition stands disposed of.

4.

Certified copy as per rules.