VINOD Vs. STATE OF M.P.

JUDGEMENT

(1.) By this petition, the petitioners seek writ of mandamus against the respondents to regularize their services on the post of Peon from the initial date of appointment alongwith all the consequential benefits.

(2.) An advertisement (Annexure P-1) for filling up the back log of SC-ST, OBC and handicapped category of Class III and Class IV posts for newly constituted Tehsil under the Special Recruitment Drive was issued by respondent No.2. The appointment on Class IV post (Peon) was on contract basis on a fixed salary. Pursuant to whereof, petitioners were appointed vide order dtd. 14/7/2010 (Annexure P-3), initially for a period of one year.

(3.) The submission of learned counsel for the petitioners is that the petitioners are working as Peon since the year 2010 against the regular sanctioned post and therefore, entitled for regularization of their service in terms of the State Government's circular dtd. 5/6/2018. Learned counsel has placed reliance on Single Bench decision of Indore Bench of this Court passed on 19/4/2018 in a bunch of writ petitions, main being W.P. No. 1357/2016, Madanlal Kayat and others Vs. State of M.P. and others, wherein the Process Servers, who were appointed on contract basis were extended the benefit of regularization. Their further grievance is that juniors to them have been regularized but their representation in this regard have not been paid heed to.