ASHOK KALSHA Vs. STATE OF C.G

JUDGEMENT

(1.) THE Petitioners, by this petition, seek direction from this Court to the Respondent authorities to regularize services of the Petitioners who have been working on daily wages on the post of "Safai Karmchari" and "Mali" respectively as is evident from Annexure P/1 for the last about 9 years in the Respondent No. 2-Municipal Council, Chirmiri, District Korea.

(2.) THE case of the Petitioners are that since they have been working for a long period with the Respondent No. 2-Municipal Council, Chirmiri, District Korsa, they deserve to be regularized by the employer.

(3.) THE Supreme Court in Secretary, State of Karnataka and Ors. v. Umadevi (3) and Ors. : (2006) 4 SCC 1, observed as under: