STATE OF C.G. Vs. JAGAT RAM

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the Water Resources Department of State of Chhattisgarh and the Executive Engineer of the said department at Chhuikhadan have assailed the legality and validity of the order passed by the Labour Court, Rajnandgaon directing the respondent workman 's regularization from 21-8-2000 along with all consequential benefits including arrears of pay and seniority.

(2.) At the outset, learned State counsel would submit that by order dated 13-8-08, passed by the Chief Engineer, Mahanadi Godavari Kachar, Water Resources Department, Raipur, Chhattisgarh, respondent workman has been regularized in the services, therefore, at present his status is that of a regular employee.

(3.) Respondent workman preferred statement of claim before the Labour Court stating that he is working as daily wage watchman from the year 1978, however, his services have not been regularized even though persons junior to him, who were subsequently engaged on daily wages have been regularized, it was thus claimed that he is entitled for regularization from 21-8-2000.