MUNNALAL BOBJE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner was appointed as Time Keeper on daily wage basis in the Public Works Department (PWD). He was regularised on the said post by an order passed on 14-2-2005 (Annexure - P/5). Petitioner claims that he should have been regularised w.e.f. 5-11-1996 when persons junior to him namely; Rajendra Singh, Laxmi Prasad Patel, Lal Ram Koushik & Arvind Singh were regularised from the said date.

(2.) Shri S.P. Kale, learned counsel appearing for the petitioner, would refer to the judgment rendered by the Division Bench of this Court in State of Chhattisgarh & Another v. Suraj Prasad Soni & Others and other connected matter i.e. Suraj Prasad Soni & Others v. State of Chhattisgarh & Another. In the said matter the Division Bench observed thus in paragraph 10 : (Emphasis supplied)

(3.) In the present writ petition, the above named persons, who were junior to the petitioner on the post of Time Keeper, have not been arrayed as respondents.