MOHD.SHAKEEL Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this petition praying for setting aside order dated 18.4.2013 and to direct the respondents to retain the petitioner in service with all consequential benefits.

(2.) It is submitted by the learned counsel for the petitioner that the petitioner was initially engaged as a Sub Engineer (Civil) for 89 days by order dated 20.9.1994 which period was extended from time to time. Subsequently, by order dated 18.4.1995 the petitioner was disengaged and removed from service being aggrieved by which he had approached the Labour Court by filing Case No.41/M.P.I.R/96 and by order dated 29.7.1997 passed by the Labour Court, Shahdol, the petitioner was directed to be reinstated.

(3.) It is submitted that thereafter the case of the petitioner for regularization was favourably forwarded by the respondent Council with a request to create a post of Sub Engineer in Nagar Panchayat Chandiya so that the petitioner could be regularized on the said post. However, during the pendency of the matter before the State, the Council passed a resolution on 5.8.2006 removing the petitioner on the insistence of Ward Member of Ward No.15.