MUKESH KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally.

(2.) This petition under Article 226 of the Constitution of India has been filed against the order dated 1-8-2016, by which the claim of the petitioner for regularization has been rejected.

(3.) It is the case of the petitioner, that the elder brother of the Petitioner was working as Part time Waterman on daily wages in the office of District Treasury. He died in the year 1997, therefore, the petitioner was engaged as daily rated Waterman. Later on, he was discontinued in the year 2000 and thereafter, on the orders of the Collector, he was once again re-engaged as part time labourer at half of the collectorate rates.