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Syed Akhtar Ali and Others vs State of MP and Others

Madhya Pradesh High Court · Decided on 5 December 2012 · Citation: (2012) 12 MP CK 0001

HON’BLE JUDGES
Rajendra Menon, J
CASE NUMBER
Appeal No. WP/20183 of 2012
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Judgment

3 paragraphs · 144 words

Rajendra Menon, Judge

1.

Petitioners'' claim to be working as daily wage employees in respondents'' department since 1992 and have filed this petition seeking regularization in service. Keeping in view the principle laid down by the Supreme Court, in the case of Secretary, State of Karnataka and Others Vs. Umadevi and Others, and the policy formulated by the State Government subsequent thereof, for considering the claim of employees for regularization, respondents are directed to consider the case of the petitioners for regularization in accordance to the Scheme formulated as per the directives issued by the Supreme Court, in the case of Umadevi (supra) and decide the claim of the petitioners by a speaking order within a period of three months from the date of receipt of certified copy of this order.

2.

Petition stands disposed of with the aforesaid. Certified copy as per rules.