Manoj Choube vs State Of Chhattisgarh

The limited relief which the petitioners have sought is for a direction to the respondents to consider the case of the petitioners for regularization in the department.

According to the petitioners they are serving under the respondents for the last more than 21 years and in the light of the judgment of the Hon’ble Supreme Court in the case of “State of Karnataka and Others Vs. Umadevi (3) & Others, 2006(4) SCC 1, as a onetime major, the authorities should consider the case for regularization of such employees, whose appointment otherwise is not illegal.

Given the facts, which is not disputed by the State counsel, this Court is of the opinion that ends of justice would meet if writ petition stands disposed off with a direction to the respondent No.2 to consider the case of the petitioners for regularization keeping in view the observations of the Hon’ble Supreme Court in the case of “Uma Devi” (supra). Let the respondent No.2 take a decision on the claim of the petitioner for regularization within a period of 4 months from the date of receipt of certified copy of this order.

With the aforesaid observations, the present writ petition stands disposed off.