Vidyanand Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 5182 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet
                             WPS No. 3879 of 2020
                 Vidyanand Yadav Versus State Of Chhattisgarh


            7-




16-8-2022

Mr. Goutam Khetrapal, counsel for the petitioner.

Mr. Ravi Bhagat, PL for the State.

Delink this case from WPS No. 2366 of 2020. At the request of learned counsel for the petitioner, list this case on 9-9-2022.

Learned counsel for the petitioner is directed to assist this court whether the reinstatement of the petitioner in pursuance of the order passed by the Labour Court deemed to be in service rendered by him for the purpose of regularization in terms of the judgment passed by Hon'ble Supreme Court in the case of Secretary, State of Karnataka vs. Uma Devi and others, reported in (2006) 4 SCC 1.

Sd/-

(Narendra Kumar Vyas) Judge

Raju