DISTRICT AGRICULTURE WORKERS UNION Vs. STATE OF HARYANA
LAWS(SC)-1988-4-5
SUPREME COURT OF INDIA
Decided on April 04,1988

DISTRICT AGRICULTURE WORKERS UNION Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) In view of the statements made in the counter affidavit filed on behalf of the Union of India the deponent of which Mr. S. P. Verma, Under secretary to the government or India, we direct. the Union of India to take steps to regularise the services of the petitioners within three months from today. The Writ Petition is disposed of ac cordingly. No costs.;


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