LAWS(CHH)-2017-9-109

AATMA RAM YADAV Vs. STATE OF CHHATTISGARH

Decided On September 11, 2017
Aatma Ram Yadav Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) These are the two writ petitions pertaining to three petitioners who are claiming regularization from the date of which their immediate junior or the person who were appointed along with them had been regularized in service.

(2.) The facts in brief in the instant case is that, the petitioners were initially appointed as a daily wage worker on the post of Timekeeper in Special Area Development Authority, Korba (SADA) in the year 1985 and 1986. Subsequently, SADA got merged with the Municipal Corporation and the petitioners came under the employment of the Municipal Corporation.

(3.) In the year 1990, the services of the petitioners were discontinued by the respondents on the instructions of the State Government where there was a direction to discontinue the services of all daily wage workers of the State Government and the local bodies under the State Government.