SANTOSH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The order-sheet reveals that the Government Advocate is seeking time to file reply since 15/6/2015 and finally this writ petition was admitted on 20/4/2016 with a direction to file reply within four weeks but till today reply has not been filed, therefore, right to file reply is hereby closed. Even this application for urgent hearing was supplied in the month of March, still reply has not been filed. Hence, petition is heard and decided on the basis of the documents filed along with the writ petition. Facts of the case in short are as under:

(2.) The petitioner is having a qualification of M.Com., Hindi Typing examination passed from M.P. Board in the year 1990 and accordingly he fulfills the requisite qualification for the post of Assistant Grade-III laid down in The Madhya Pradesh Revenue (Class-III Ministerial) Service Recruitment Rules, 1985. Initially he was appointed for election work, after appearing in written test and interview, vide order dtd. 27/1/1998. He was appointed on the post of Assistant Grade-III in the pay-scale of 950/- to 1530/- (Annexure P/3). The said appointment was continued upto the year 2014.

(3.) The petitioner was declared surplus employee therefore, in view of the circular dtd. 19/9/1990, 10/9/1991 and 10/2/1994 he submitted representations seeking regularization by way of absorption. According to the petitioner, similarly placed employees appointed in Districts Jhabua, Rajgarh, Guna and Shajapur have been absorbed in the respective Revenue Districts but in the District Ujjain, no order has been passed hence, he approached this Court by way of W.P. No. 1066/2007. Vide order dtd. 24/11/2008 the aforesaid writ petition was disposed of with the direction to the competent authority to consider the representation of the petitioner and decide by a speaking order within a period of six months.