RAM KRISHAN GORHA Vs. RAJ KUMAR SINGH THAKUR

JUDGEMENT

(1.) THE petitioner, by this petition, seeks a writ/direction to give effect to the resolution dated 16th march 1990 (Annexure P/4) whereby the Board of Director of krishi Upaj Mandi Samiti, Champa, District Bilaspur, recommended the name of the petitioner for regularization in service, and for quashing the termination order dated 20. 01. 2000 (Annexure P/6) which was passed pursuant to the order dated 13. 01. 2000 issued by the Madhya Pradesh Rajya krishi Vipnan Board, Bilaspur, with consequential reliefs.

(2.) THE case of the petitioner is that the petitioner was appointed on 21. 12. 1987 (Annexure P/1) as seasonal employee for a period of 89 days on daily wages basis. The petitioner, thereafter continued till his services were terminated by order dated 31. 03. 2000 (Annexure R/1) with effect from 01. 04. 2000 passed by the respondent No. 1. Before termination of his services, the petitioner was regularized vide resolution dated 16. 03. 1990 (Annexure p/4) passed by the Board of Directors, Krishi Upaj Mandi, Champa.

(3.) THE petitioner preferred a writ petition before the high Court of Madhya Pradesh being W. P. No. 677 of 2000, which was disposed of on 09. 03. 2000 with the following directions: