SANJAY KUMAR SHRIVASTAVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioner impugns the order dated 6 -10 -2003 (Annexure P -17), whereby the representation of the petitioner for regularisation of his service on the post of Sub -Engineer in the Public Works Department has been rejected by respondent No. 2 - Engineer -in -Chief, Public Works Department, Raipur. The petitioner seeks quashing of the impugned order dated 6 -10 -2003 (Annexure P -17) and absorption and regularisation of his services on the post of Sub -Engineer in the Public Works Department from the date of his initial appointment or with effect from the date his juniors have been regularised, with all consequential benefits.

(2.) THE indisputable facts in brief are that the petitioner was serving in the Public Works Department as daily wager Sub -Engineer. He was initially appointed and posted at Jashpur by order dated 2 -5 -1990, but later on, by order dated 21 -5 -1990 (Annexure P -1), the appointment order dated 2 -5 -1990 was modified and his posting was changed from Jashpur to Ambikapur and he was permitted to join his duties till 28 -5 -1990. The petitioner served as daily wager Sub -Engineer in the Public Works Department from 22 -5 -1990 till 31 -3 -2000.

(3.) IN the year 2000, under the policy of the State Government for termination of services of the daily wager employees, the services of the petitioner was terminated with effect from 31 -3 -2000 by order dated 1 -4 -2000 (Annexure P -9).