DALVEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution of India, the petitioner has called in question the legality, validity and propriety of the order dtd. 28/5/2021 (Annexure-P/1) passed by respondent No. 3 whereby the application of the petitioner for appointment on the post of Peon (Class-IV) has been rejected.

(2.) Brief facts leading to filing of the case are that the petitioner has been working on the post of Chowkidar (Kotwar) since 4/6/1990 in Patwari Halka Lalitpur, Tehsil Amarpatan, District Satna. Looking to his continuous long service, the respondents have assured him on various occasions that he shall be considered for regularization, but no orders what so ever was passed till date. Since, the petitioner was not regularized for a long period, the petitioner has approached this Court by filing W.P. No. 21057/2018 which was disposed of vide order dtd. 10/9/2018 by passing the following order:-

(3.) In compliance, the respondent No. 3- Collector decided the representation by passing a reasoned and speaking order dtd. 28/5/2021 and rejected the claim of the petitioner. Being aggrieved, the petitioner has approached this Court seeking regularization of his service.