Smt. Kishori Sahu vs The State Of Madhya Pradesh
2024 Latest Caselaw 21041 MP

Madhya Pradesh High Court

Smt. Kishori Sahu vs The State Of Madhya Pradesh on 2 August, 2024

                                                  1                           WP-19359-2024
               IN          THE   HIGH COURT OF MADHYA PRADESH
                                       AT JABALPUR
                                            BEFORE
                                 HON'BLE SHRI JUSTICE VIVEK JAIN
                                     ON THE 2 nd OF AUGUST, 2024
                                   WRIT PETITION No. 19359 of 2024
                                       SMT. KISHORI SAHU
                                             Versus
                           THE STATE OF MADHYA PRADESH AND OTHERS
          Appearance:
               Shri V.D.S. Chouhan - Advocate for the Petitioner.

               Shri Anshuman Swami - Panel Lawyer for the Respondent/State.

                                                   ORDER

The present petitioner seeks regularization in terms of judgment of Hon'ble Apex Court in the case of State of Karnataka Vs Uma Devi (2006) 4 SCC 1 so also the Circular dated 16.05.2007 issued by the State Govt. in this regard and the subsequent Circulars clarifying and modifying the said Circular.

2. Learned counsel for the petitioner further submits that his juniors and counter parts have already been regularized in terms of the aforesaid

policy of the State Govt. but the case of the petitioner has been left out for consideration. Some of the orders have been placed on record as Annexure P-3.

3. Considering the aforesaid, this petition is disposed of directing the respondent No.2 and 4 shall take into account, the case of the petitioner

SignatureAnnexure Not Verified - P-4 and take a decision there on as per the policy dated Signed by: KRISHNA SINGH 16.05.2007 and the clarification and modification issued thereto. Signing time: 07-08-2024 6.17.36 PM 2 WP-19359-2024

4. Let an appropriate decision on the representation of the petitioner be taken within a period of two months from the date of production of certified copy of this order in accordance with law.

5. It is made clear that this Court has not expressed any opinion on merits of the case.

(VIVEK JAIN) JUDGE

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