STATE OF HARYANA Vs. KAMLESH
LAWS(SC)-2010-4-101
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on April 01,2010

STATE OF HARYANA Appellant
VERSUS
KAMLESH Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Learned Counsel for the appellants submit that the impugned order of the High Court is untenable because according to Rule 3(d) it is mentioned that an employee who has served the Government for three years would be entitled to be regularized. Three years service means the regular service which is disputed by learned Counsel appearing for the respondents.;


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