ARUN NARAYAN HIWASE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These petitions take exception to the similar impugned order dated 29.11.2013 (Annx.P/8) whereby regularization order of petitioners dated 20.7.98 was cancelled and they were de-regularized.

(2.) The facts are taken from W.P.No.821/2014. The petitioners were working as daily rated employees from the dates prior to 31.12.1988. The Commissioner Mandi Board issued instructions dated 30.5.1988 (Annx.P/1) and 15.4.1993 (Annx.P/2) for the purpose of regularization of workers who were engaged prior to 31.12.1988. In furtherance of said instructions, Screening Committee was constituted which considered the cases of petitioners for regularization on 16.7.1998. It resulted with issuance of order dated 20.7.1998 (Annx.P/6) whereby petitioners were regularized on the post of Nakedar (Redesignated as Asst. Sub Inspector later on).

(3.) It is pointed out that one Shankar Lonare was promoted as Assistant Sub Inspector (ASI) at Mandi Samiti Sounsar (Chindwara) by order dated 27.7.98. Later on, he was reverted from the post of ASI which order was assailed by him by filing W.P.No.5670/2020. The present petitioners were also impleaded by him as party respondents. The aforesaid petition was allowed by this court by order dated 14.10.2020 (Annx.P/7) and order of reversion was quashed. The said order of learned Single Judge was unsuccessfully challenged by the employer in W.A.No.52/2012 and before the Supreme Court.