BHAGCHAND KURRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 17.05.2019 whereby the claim for regularization of the petitioner has been rejected by the respondents.

(2.) The rejection was on the ground that the petitioner do not fulfill the requirements under the circular dated 5.3.2008 and moreover the said benefit was extended as a one time measure for those persons eligible when the circular was published.

(3.) Learned counsel for the petitioner submits that so far as the service of the petitioner is concerned, there is an order in his favour by the Labour Court, Rajnandgaon, dated 07.02.2014, wherein it has been categorically held that the petitioner was working as Chowkidar from 1994 to 2000 when he was abruptly discontinued. The discontinuance was subjected to challenge before the Labour Court and the Labour Court vide its award dated 07.02.2014 held that the discontinuance is bad in law and thus ordered for reinstatement of the petitionerin service on his previous post. Pursuant to the award dated 07.02.2014, the petitioner has been reinstated in service in January, 2014 and since then he is in continuous employment.