RAJENDRA SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Challenge is to an order dated 22.04.2019 passed in Writ Petition No.6363/2016.

(2.) The Writ Petition was for direction to respondent Nagar Panchayat Karera to reconsider the case of the appellant/petitioner for regularization from 2004 and for grant of backwages.

(3.) Learned Single Judge, taking stock of the fact that the appellant engaged as Moharrir was discontinued in the year 1984, and later reinstated under the order dated 21.02.2000 passed by Labour Court. That he preferred Writ Petition 3311/2004 which was disposed of on 25.11.2005 with the direction to the respondent to consider his case for regularization, which was rejected by order dated 30.10.2007 on the anvil that the initial appointment of the appellant was illegal. Accordingly, Contempt Petition No.687/2006 was dismissed on 20.07.2009. That another Writ Petition 8471/2012 for direction to respondents to consider his claim for regularization was disposed of on 10.12.2012 directing the respondents to consider the claim for regularization. Learned Single Judge taking note of the fact that the appellant in WP.8471/2012 did not disclose that earlier his representation was dismissed on merit, and that the appellant concealed this fact in Writ Petition 8471/2012, held: