NARAYAN SHUKLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Ms. Diksha Gouraha, learned counsel for the appellants. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for respondent No. 1/State and Mr. Shayon Kar, learned counsel holding the brief of Mr. Prakash Tiwari, learned counsel, appearing for respondents No. 2 and 3.

(2.) The present intra Court appeal has been filed by the appellants/petitioners against the order dtd. 9/5/2023 passed by the learned Single Judge in WPS No. 2645 of 2013 (Narayan Shukla & Others Vs. State of Chhattisgarh & Others), whereby the learned Single Judge has disposed off the writ petition filed by the appellants/petitioners.

(3.) Learned counsel for the appellants submits that the appellants were daily wage employees in Madhya Pradesh Beej Avam Krishi Vikas Nigam (for short, 'Nigam'), on the post of trained Labour right from the year 1988 and thereby performing the duties allotted to the appellants as Store Keeper, Cleark etc. The appellants inter-alias had filed a writ petition, being WP No. 1935 of 2002 before this Court against the order dtd. 23/4/2022 issued by the Regional Manager, M.P. Rajya Beej Avam Farm Vikas Nigam, Raipur, whereby the appellants instead of their being continued in the services either under the Chhattisgarh Government or its Mandi Board, they were being unceremoniously shunted down. She further submits that a list of employees was issued by the Nigam, Bhopal to the Managing Director, C.G. Rajya Krishi Mandi Board, Raipur (C.G.) to facilitate the Hon'ble Court in above said petition filed by the appellants, wherein the name of the appellant No. 1 is mentioned at Sl. No. 9, appellant No. 2 at Sl. No. 11 and appellant No. 3 at Sl. No. 13.