HAKIM SINGH GOYAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition seeking direction to the respondents to regularize him on the post of Pump Operator or any other suitable post according to his qualification and to grant him all the benefits from the date his junior persons were granted benefit of regularization.

(2.) The facts necessary for decision of this case are that the petitioner was initially engaged as a daily wager to work as Pump Attendant on 24/04/1989. Pursuant to the order passed by the Executive Engineer of the respondent Public Health Engineering Department, Bhind on 15/06/2005 (Annexure- P/1), the petitioner was permanently classified on the post of Pump Attendant w.e.f. 24/12/1989.

(3.) The petitioner alleges that the other incumbent namely-one Prem Raj Bajeriya and Prem Prakash Rawat who were engaged on daily wages as Pump Operator with effect from 01/05/1994 and 01/04/1990 respectively have been regularized on the said post in the work-charged establishment of the respondent department vide order dtd. 27/07/2013 (Annexure-P/2). He, thus, submitted that since the petitioner was engaged prior in time, he also ought to have been regularized and is, therefore, entitled to be regularized from the said date i.e. 27/07/2013.