SANDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners in this batch of writ petitions, are aggrieved by the separate orders passed by respondent no.2 on 30/9/2022, whereby their contractual services have been dispensed with on the ground that they have completed the maximum period of five years. The petitioners have also prayed for a direction to respondent no.2 to reinstate them in service with all consequential benefits.

(2.) The facts necessary for the decision of these cases are that, pursuant to an advertisement issued by the Municipal Corporation, Morena, inviting applications for appointment to the post of Safai Sanrakshak, the petitioners applied for the said post. They were appointed vide order dtd. 18/7/2017. The appointment was on contract basis, initially for a period of two years, on a consolidated salary of Rs.5,000.00 per month. The petitioners worked for two years, and thereafter their services were extended for another one year pursuant to the MIC (Mayor-in-Council) resolution dtd. 25/2/2019 and the order dtd. 27/5/2019 issued by respondent no.2.

(3.) It is the case of the petitioners that on 30/7/2020, the MIC passed another resolution for regularizing the petitioners on the post of Safai Sanrakshak. The Commissioner of the Corporation was authorized to issue regularisation orders and ensure payment of salary. However, no further order was passed pursuant to the resolution dtd. 30/7/2020.