KAILASH Vs. STATE OF MP

JUDGEMENT

(1.) The petitioner is working as Class IV employee in Tribal Welfare Department of the State Government. After completion of five years service on contingency basis, an order dated 14.5.96 (AnnexureP/1) was issued ordering his regularization in the work charge and contingency fund service in the pay scale of Rs. 750-945 along with several other employees. THEreafer on 8.10.04 vide Annexure P/2, the order dated 14.5.96 (Annexure P/1) was cancelled.

(2.) Today when the matter came up for hearing, learned counsel appearing for the petitioner submitted that in the similar circumstances various writ petitions have been allowed by this Court and the impugned order dated 8.10.04 (Annexure P/2) has been quashed. He also submitted that the order passed by learned Singe Judge in those writ petitions have been upheld by the Division Bench of this Court in Writ Appeals.

(3.) Needless to say that petitioner would be entitled for the benefits accrued to him from the order dated 14.5.96 (Annexure P/l) till any fresh decision is taken as per the liberty aforesaid. The petition stands disposed of accordingly.