LAXMIKANT KOKA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Writ Petition has been filed seeking for direction to the respondents for regularization of the services of the petitioner working under the respondent No.2.

(2.) The brief facts of the case is that, according to the petitioner, he was initially engaged as a daily wage worker under the respondent No.2 in the year 1989 and he continued to work on the said post as a daily wage worker till the year 2000. In the year 2000, the services of the petitioner was discontinued. The petitioner thereafter preferred the Writ Petition before the High Court which was registered as the Writ Petition No.553/2002. The said Writ Petition got decided on 17/07/2006 wherein the High Court while disposing the Writ Petition has held as under :

(3.) Subsequently, the petitioner kept on approaching the respondents and finally vide order dated 05/09/2008, the petitioner along with few other person have been granted a fresh employment under the respondent No.2 with effect from 05/09/2008 onwards and on which post the petitioner is still continuing in employment.