LEELADHAR BALMUKUND JAIN Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned Government Advocate representing respondent No. 1.

(2.) PERUSED the record.

(3.) THE petitioner claims to have been engaged by the Krishi Upaj Mandi Samiti/respondent No. 3 to perform the duties of Udghoshak (Announcer) on daily wage basis and working as such since April 17, 1989. Vide an order dated January 12, 2000, implementing the decision of the State Government, the Krishi Upaj Mandi Samiti, the employer, dispensed with the services of all those employees who had been engaged on daily wage basis subsequent to December 31, 1988. The petitioner's services were also dispensed with under the aforesaid order.