ASHOK KUMAR Vs. P.C. MEENA AND ORS.

JUDGEMENT

(1.) THIS Conc. No. 81 of 2014 arises out of the order passed by this Court in Writ Petition No. 8971 of 2009 (S) on 19.03.2012.

(2.) IN brief, the petitioner had filed Writ Petition No. 8971 of 2009 seeking regularization on completion of 5 years service on the post of Chowkidar -cum -Waterman. The said writ petition was disposed of vide order dated 19.03.2012 on the same terms as contained in the order dated 19.03.2012 in Writ Petition No. 8968 of 2009 (s). The directions issued by the order dated 19.03.2012 was not complied with, therefore, present contempt petition was filed.

(3.) LEARNED counsel for the petitioner submits that the petitioner has been appointed as Chowkidar -cum -Waterman on contingency basis and not as a daily wager, therefore, as per the Finance Department's Circular dated 17.03.1978 on completion of 5 years of service as contingency service, he was required to be regularized on the post. It is further submitted that other employee Rewaram for whom the similar directions in Writ Petition No. 4302 of 2009 were issued and the Single Bench of this Court in contempt proceedings directed the respondents to recall the order and fully comply with the orders passed in the writ petition. Thereafter, the order of Single Bench has been affirmed by the Division Bench in Writ Appeal and S.L.P. preferred has also been dismissed. The petitioner having identical orders in his favour is entitled for the same relief.