LAXMI PRASAD KHANDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by entry made in the service record of the petitioner vide Annexure P-1, the present writ petition has been filed.

(2.) Vide the impugned action on the part of the respondents, they have taken a decision for canceling the benefit of regular pay scale extended to the petitioner from the initial date of appointment on the post of Salesman till the date they were regularized in service of the respondent Department in the year 2008.

(3.) Contention of the petitioner is that as per the service record itself the petitioner was initially appointed as a Contingency Paid Employee/Daily wage Employee in the Excise Department discharging the duties of a Salesman. Having discharged the duties for a considerable period of time, they were considered for regularization and finally the petitioner was regularized in the year 2008. However, when the regularization was done the petitioner was granted the benefit of regular pay scale from the initial date of appointment i.e. in the year 1993 that is the initial date of engagement on the post of Salesman.