IQBAL AHMAD Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER vide present petition seeks direction to respondents to declare the petitioner as permanent work charge contingency paid employee w.e.f 18.8.1984 and direct respondents to pay the pay scale of permanent work charge contingency paid employee w.e.f 18.8.1984.

(2.) INITIALLY engaged on daily wages w.e.f 19.8.1969 the petitioner was made full time Carpenter and was paid wages on monthly basis. That the services of the petitioner was terminated vide order dated 31.12.2001. The order was however, reversed in a reference under Industrial Dispute Act, 1947 vide award dated 5.7.2004 whereby, the petitioner was directed to be reinstated. Consequently the petitioner was reinstated vide order dated 22.12.2004.

(3.) CONTENDING interalia that having continuously worked for 25 years, right accrues in favour of the petitioner for being appointed as a permanent work charged and contingency paid employee under the M.P. (Work Charged and Contingency Paid Employee) Pension Rules, 1976.Petitioner thus claims for relief for declaring him as permanent work charged and contingency paid employee under the Rules of 1976.