PATIRAM SAHU Vs. STATE OF C G

JUDGEMENT

(1.) THE petitioner was appointed on daily wages basis as Coolee in the Water Resources Department, allegedly in the year 1971. According to the petitioner, he has been continuously working for the last 25 years. Admittedly, the petitioner was not appointed after proper competition among qualified persons pursuant to any open advertisement. The petitioner has filed this petition seeking regularization of his appointment on daily wages basis on the ground that the juniors have been regularized and the petitioner is not being regularized despite there being vacancy available.

(2.) THE respondents have categorically denied the allegation of regularization of juniors in their affidavit in the following term :

(3.) THE Constitution Bench of the Supreme Court in the case of Secretary, State of Karnataka & Others Vs. Umadevi & Others1 held as under :