The Regional Manager, Apsrtc , ... vs Md. Yousuf
2022 Latest Caselaw 314 Tel

   THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                        AND
       THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

            WRIT APPEAL Nos.273, 341 and 400 of 2006

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

       Learned Standing Counsel for the appellants is fair enough

in informing this Court that pursuant to the impugned orders

passed by the learned Single Judge, most of the workmen have

already been regularised and the writ appeals be disposed of.

       The writ appeals are disposed of accordingly. However,

liberty is granted to the workmen, who have not been regularised,

to approach the learned Single Judge, in case need so arises in

future.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.



                                                  ________________________
                                                  SATISH CHANDRA SHARMA, CJ


                                                   _______________________
                                                   ABHINAND KUMAR SHAVILI, J

28.01.2022

JSU