S.LAZAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the proceedings of the second respondent dated 18.04.2013 and to direct the respondents to regularize the service of the petitioner from the date of his appointment i.e., on 20.07.1992 and thereby grant all service and monetary benefits to him.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

(3.) The learned Counsel appearing for the petitioner submitted that though the petitioner is treated as a part time employee, all along he was engaged with regular service and that in an identical case in W.P.(MD)Nos.15808 and 15809 of 2018, dated 14.02.2019, this Court passed the following orders: