KEDAR PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Petitioners initially engaged as Supervisors on daily wages under Executive Engineer, Water Resources Department, Mandla have filed this petition seeking direction to respondents to regularize them on the post on which they are working since 11.05.1986 and 06.12.1985 respectively and grant minimum wages.

(2.) In absence of cogent material establishing that the petitioners were engaged in a service after following due procedure of recruitment and that they were engaged against the vacant post, no direction can be given either to regularize them in service or to grant the minimum of the scale.

(3.) In Secretary, State of Karnataka v. Umadevi, 2006 4 SCC 1, it has been held by their Lordships:--