SHITAL SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following relief:-

(2.) It is the case of the petitioner that he is aggrieved by order dtd. 22/4/2015 passed by the Collector, Dhar, by which the order of regularization dtd. 29/4/2013 was cancelled.

(3.) It is the case of the petitioner that in the year 2005 he was appointed as daily wages employee in Municipal Council, Morena, where he worked till 2009. Thereafter, in the month of March, 2010, the petitioner was engaged as a daily wager in Municipal Council, Dhar. Since the post of peon was lying vacant in the Municipal Council, Dhar, therefore, by resolution No. 194 dt. 27/4/2013, PIC took a decision to regularize the services of the petitioner as well as other employees. Since the post meant for reserved category of handicapped quota, was also lying vacant and he was the only candidate to be regularized under the handicapped category therefore his regularization was proper. After the resolution dtd. 27/4/2013 was passed, an order dtd. 29/4/2013 was issued. After the services of the petitioner were regularized, he was transferred by the State Government by order dtd. 20/10/2014 from Municipal Council, Dhar to Municipal Council, Morena. However, by the impugned order dtd. 22/4/2015, his regularization order has been cancelled.