RAJESH KUMAR KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Grievance of the petitioner, as ventilated through this petition is that even though the petitioner is continuing as daily wage employee since long, his claim for regularization has not been decided till date. It is submitted that though the petitioner was terminated on 08.04.1990, award of reinstatement was passed in his favour by the Labour Court in the year 1996 with the legal consequence that the petitioner shall be deemed to be in service from the initial date of appointment in the year 1989.

(3.) If the case of the petitioner is considered treating his initial date of appointment as in the year 1989, he would be entitled to be considered for regularization under circular dated 05/03/2008 issued for consideration of cases of regularization pursuant to direction of the Supreme Court in the case of Secretary, State of Karnataka and others Vs. Uma Devi (3) and others , 2006 4 SCC 1 for consideration of cases of those, who have completed specified period of service.