DILEEP KUMAR CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking for a direction to the respondents to consider the claim of the petitioner for regularization.

(2.) The facts of the case is that the petitioner was engaged as a daily wage employee by the respondents on 02.04.2007. He continued to work till 30.11.2010, when she was discontinued from service.

(3.) The discontinuance of service was immediately challenged before the Labour Court vide case No. 109/IDA//2013 (Reference). The Labour Court passed an order in favour of the petitioner on 11.07.2013 ordering reinstatement without back wages.