BALLI RAM GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BY filing this petition the petitioner has prayed for setting aside the order dated 14.1.2006, Annexure P -1. By the said order, the respondents have rejected the representation of the petitioner for grant of regular appointment.

(2.) THE petitioner earlier filed Writ Petition (S) No. 1259/2004, which was decided on 30.3.2005. In the said case it was contended that the petitioner was appointed on contract basis for election work. On different spells the petitioner was engaged in election work and, therefore, pursuant to Government Circulars and the direction of the Tribunal/Court, the petitioner is entitled to be appointed on regular basis. This Court in the said order directed the respondents to consider the case of the petitioner for absorption on priority basis. In turn, by impugned order dated 14.1.2006 the petitioner's claim was rejected. The singular reason assigned in the impugned order is that the posts in the quota of direct recruitment are not lying vacant and whenever the said posts will fall vacant, petitioner's case will be considered.

(3.) PRAYER is opposed by Ms. Sudha Shrivastava, learned Panel Lawyer for the State.