HANIF KHAN Vs. CENTRAL CIVIL SERVICES BOARD

JUDGEMENT

(1.) Creation of post of Mali and regularization of petitioner's service as Mali, is sought in this petition while claiming parity with Krishna Mohan Kumar Singh. Grant of same pay scale is also sought by petitioner, who claims that he is working as Mali with respondent since 6th October, 1995.

(2.) At the outset, petitioner's counsel places reliance upon a decision of 28th August, 2006, of a Coordinate Bench of this Court in W.P.(C) 782/1996 Raj Kishore Singh & Ors. v. The Central Civil Services Board (Annexure P-2) to seek the relief claimed in this petition.

(3.) Vide aforesaid order of 28th August, 2006 (Annexure P-2), Krishna Mohan Kumar Singh was granted the relief of regularization of his service whereas remaining petitioners were denied the relief. To seek a mandamus to respondent to create the posts, reliance is placed by petitioner's counsel upon Supreme Court's decision in Nihal Singh & Ors. v. State of Punjab & Ors. (2013) 14 SCC 65. Learned counsel for petitioner submits that petitioner is entitled to the relief prayed for, as his case is at par with the case of Krishna Mohan Kumar Singh.