RAGHUVEER PRASAD SEN Vs. STATE

JUDGEMENT

(1.) PETITIONER is working as a daily wages employee and regularization is claimed on the ground that he has worked continuously for more than 20 years since 1.6.1982 on the basis of the Circulars issued by the State Government on 16.5.2007 and 6.9.2008 and the law laid down by the Supreme Court in the case of Secretary, State of Karnataka & ors. Vs. Uma Devi & ors. - : (2006) 4 SCC 1 for considering the claim of employees for regularization.

(2.) Keeping in view the aforesaid and taking note of the law laid down by the Supreme Court in the case of Secretary, State of Karnataka & ors. Vs. Uma Devi & ors. - : (2006) 4 SCC 1 for considering the claim of employees for regularization, respondents are directed to consider the case of the petitioner for regularization in the light of law laid down by the Supreme Court in the case of Uma Devi (supra) and decide the claim of the petitioner by a speaking order within a period of three months from the date of receipt of certified copy of this order.