NANDKESHWAR S/O SHIVNANDANRAM Vs. COLLECTOR, DISTRICT- SURAJPUR

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner would submit that the petitioner has filed this petition seeking direction for consideration of his case on the same terms as in case of petitioners in W.P. (S) No.1888/2017 in whose favour order dated 26.04.2017 has been passed, which has been placed on record as Annexure P-5.

(2.) Learned State counsel submits in order to apply the aforesaid verdict in the present case, it will require verification with regard to extending the same benefit to the present petitioner.

(3.) It is found that the petitioner is also the Part-Time Sweeper working in the Govt. Primary/Middle School of District Surajpur and his services have been discontinued in the year 2018.