JAGGU RAM YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P/1 dated 05.10.2008, whereby the claim of the petitioner for regularization has been rejected.

(2.) The rejection was on the ground that the petitioner has not worked continuously between the period 1995 to 2011 and there was a very short period of employment rendered by the petitioner as a daily wage employee and therefore he would not be entitled for the benefits arising out of the circular dated 05.03.2008.

(3.) Perusal of the record would show that the petitioner had been initially appointed as a daily wage employee as a Chowkidar on 01/01/1995. On 20/09/2011, the services of the petitioner stood discontinued.