ARJUN RAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India seeking regularization of service.

(2.) This petition has been filed on the ground that the petitioner was appointed on the post of Chowkidar at Fingeshwar Range Rajim Unit of respondents, Village Kuruskera as Daily-wage worker in the year 2008. He has completed 10 years of service in the department as per service records (Annexure-P/1) but no heed is being paid to the request of the petitioner for regularization of his service. Hence, this petition.

(3.) In the return, the State counsel submitted that the petitioner was never recruited as regular employee in the Department and he was engaged purely as a Daily Wage Labour under MNREGA Scheme for the work of plantation and he worked for the period 28/6/2011 till 25/6/2012. Thereafter, from March, 2013 he was engaged as a Casual Labour Chowkidar to look after the plants and till February, 2017 he was granted wages for the work rendered by him as a Casual Labour/Daily Wager worker. Therefore, the petitioner is not entitled for regularization under any policy or scheme of the Government. Hence, this petition has no merit.