ANJAY KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition has been filed by the Part-Time Sweeper working in school in district - Surajpur whose services have been discontinued in the year 2012.

(2.) At the outset, learned counsel for the petitioner submits that large number of similarly situated Part-Time Sweepers were discontinued from service and they had filed petitions before this Court. All those petitions were disposed off by a common order dated 9.9.2015. It is submitted that the petitioner herein is identically situated as the petitioners in those petitions, because the petitioners were also Part-Time Sweeper appointed in school in district Surajpur and on similar consideration which weighed at the time of termination of petitioners in above referred petitions, the petitioners were also discontinued from service. Learned counsel for the petitioner submits that the Part Time Sweeper is low rank of employee and very meagerly paid. Therefore, in these circumstances, this petition may be finally disposed off with a direction to respondents to examine his case and on parity, similar relief may be granted in case of the petitioner.

(3.) Learned State counsel submits that at this stage, it cannot be said that the case of the petitioners are also identically situated, as it requires verification of facts.