KALICHARAN SURYAWANSHI Vs. STATE OF C G

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the Petitioner challenges the legality and validity of the order dated 15.1.2007 (Annexure P/5), passed by the Chief Engineer, Water Resources Department, Hasdeo Kachhar, Bilaspur (Respondent No. 2), whereby the Petitioner was removed from services.

(2.) THE Petitioner was appointed as daily wages Labour in Irrigation Department, Kharang Sub Division, Bilaspur. Vide order dated 22.5.2004 (Annexure P/l) passed in Case No. 16/I.D.A./K-111-A/03 (Ref.), on an application field by the Divisional Daily Workcharged Labour Union, the Labour Court directed regularization of the services of the Petitioner along with others, after six months of the date of thek joining, with consequential wages and benefits.

(3.) THE Petitioner received the removal order dated 15.1.2007 (Annexure P/5) stating therein that the Petitioner was not found suitable on the basis of the enquiry report to continue in service.