ONKAR SINGH TAMRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Writ Petition has been filed seeking for direction to the respondent No.2 to provide the benefit of regularization to the petitioner on the post of Electrician with effect from the date of his initial appointment with the respondent No.2 as an Electrician i.e. from 21/11/1985.

(2.) The factual matrix of the case is that, the petitioner was appointed with the respondent No.2 as a Daily Wage Employee and was discharging his duties as an Electrician.

(3.) The grievance of the petitioner is that, in the year 1989, few of the Daily Wage Employees who were appointed along with the petitioner have been regularized, but for some reasons, the petitioner was left out.