LACHHURAM JANGHEL 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 February-1995 to November-2006 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 working as a daily wage employee as a Chowkidar with the respondents from February 1995 to November 2006. In November 2006, the services of the petitioner stood discontinued.