BRAJMOHAN SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner before this court an employee serving as a Cleaner on daily wages under the Rural Engineering Services has filed this present petition claiming regularisation in service.

(2.) Contention of the petitioner is that he is working as a Cleaner since 11-05-1988 and in spite of twenty two and a half years of service he has not been regularized. Learned counsel for the petitioner has at the outset stated before this court that identical Writ petitions have been allowed vide order dated 11th May, 2011, in case of Time Keepers and the respondents therein have been directed to consider their cases, keeping in view the executive instructions dated 16-05-2007 and 08-02-2008, issued by the State Government.

(3.) Learned Government Advocate has not disputed the factual position in respect of the judgments delivered in the identical case.