BALLU SINGH THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellant aggrieved by the order of the dismissal of the claim of regularization in writ petition by the learned Single Judge filed this appeal.

(2.) The facts of case in nut shell are that the Appellant was engaged as Chowkidar on daily wages on 31.12.1989 by the Executive Engineer, Water Resources Department, Raipur. On 02.08.1994 the Appellant was disengaged from his services which was challenged in Original Application before the State Administrative Tribunal at Jabalpur. The Appellant succeeded to get an interim order of stay and as per the averment of the Appellant he thereafter continued to work as Chowkidar. Subsequently on 31.01.2000 the Appellant was again disengaged from his services and retrenchment compensation was paid to him. The second order of the disengagement by the Department was also challenged by the Appellant in an Original Application and that order was stayed.

(3.) After abolition of the State Administrative Tribunal, the Original Application was transferred to High Court which came to be dismissed as withdrawn on 21.07.2009 with a liberty to file a representation in view of the circular dated 05.03.2008.