Madhya Pradesh High Court
Smt. Kamta Prasad Singhal vs The State Of Madhya Pradesh Thr on 8 April, 2015
W.P.2092/15
Kampta Prasad Singhal
Vs
State of M.P. & Ors.
08/04/2015
Shri Alok Katare, Advocate for the petitioner.
Shri Praveen Newaskar, Dy.G.A. for the
respondents/State.
Heard.
Petitioner has prayed for regularization. However, there is no representation/application on record to show that petitioner has prayed for such benefit from the employer. Accordingly, I am not inclined to directly entertain this petition. Petitioner is given liberty to file appropriate application for the said purpose before the employer. If such application is preferred, this Court has no doubt that it will be dealt with in accordance with law expeditiously, preferably within three months.
With the aforesaid, petition stands disposed of.
(Sujoy Paul) Judge vv