CHAITRAM KANWAR ITWARI MANDAVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner was appointed on the post of Forest Guard as daily wage employee in the year 1996 in the Forest Division, Rajnandgaon and posted at Bag River Plantation Forest Circle. He was retrenched from service on 04.02000 which was challenged by filing an application before the Labour Court. Vide order dated 007.2008 an award of reinstatement without back wages was passed in favour of the petitioner. The petitioner was reinstated in service.

(3.) The grievance of the petitioner is that his case for regularization has not been considered, till date in the light of circular dated 05.02008 passed by the State Government, taking into consideration the entire period during which he remained out of employment.