Madhya Pradesh High Court
Lalit Kishor Sen vs The State Of Madhya Pradesh on 2 December, 2019
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-25539-2019
The High Court Of Madhya Pradesh
WP-25539-2019
(LALIT KISHOR SEN Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 02-12-2019
Shri Hakim Khan Qureshi, learned counsel for the petitioner.
Shri S. S. Baghel, learned Govt. Advocate for the respondents/State.
Heard on the question of admission.
By the instant petition, the petitioner is asking for regularization claiming that he has been working with the department since last 13 years and he has been granted the benefit of minimum of the pay scale. He relied upon Division Bench Judgment date 07.05.2011 passed in Writ Appeal No. 481/2011 in which, the Authorities had been directed to consider the claim of the appellant in light of the directions issued by the Supreme Court in the case of the Secretary State of Karnatka and others Vs. Uma Devi and others reported in (2006) 4 SCC 1.
In view of the above, respondent No.2 is directed to consider and decide the pending representation/claim of regularization of the petitioner (Annexure-P/5) in accordance with law within a period of three months from the date of submitting the certified copy of the order.
Without expressing any opinion on the merits of the case, the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(SANJAY DWIVEDI) JUDGE mms Digitally signed by MONSI M SIMON Date: 06/12/2019 02:48:36