Pawan Shandilya vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

The limited relief sought by the petitioner in the instant case is that, direction to the respondent No.2 to consider the case of the petitioner for

granting regularization.

The contention of the counsel for the petitioner is that, the petitioner has been working with the respondents since 1992 and as such he has worked

with the department for more than 25 years. He further submits that, the case of the petitioner squarely falls within the condition stipulated in the

policy of the State Government dated 05/03/2008 which was issued in the light of the judgment passed by the Hon'ble Supreme Court in the case of

Secretary, State of Karnataka & Ors. v. Uma Devi (3) & Ors, 2006 (4) SCC 1. He further submits that, the case of the petitioner was put before the

scrutiny committee and who have also found the petitioner suitable and recommended the case of the petitioner for regularization.

The contents of the petition are not disputed by the counsel for the State except for the requirement of verification of the facts from the official

record.

Given the aforesaid facts and circumstances of the case, this Court is of the opinion that no fruitful purpose would be served in keeping the Writ

Petition pending.

Therefore, the Writ Petition stands disposed off with a direction to the respondent No.2 to consider the case of the petitioner in the light of the

circular of the State Government dated 05/03/2008.

It is made clear that, this Court has not expressed any opinion so far as entitlement of the petitioner is concerned. The authorities concerned would

consider the case of the petitioner strictly in accordance with the policy framed by the State Government in this regard.

Let appropriate decision be taken by the concerned authorities within a period of 90 days from today.

The Writ Petition stands disposed off.