RAMRAJ PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) In this petition filed under Article 226 of the Constitution, the petitioner has prayed for a direction to the respondents to regularize the services of the petitioner from the date of entitlement and on the basis of award of Labour Court dated 17-05-2007 (Annexure P/3). In addition, it is prayed that the petitioner may be regularized from the date his juniors have been regularized.

(3.) Briefly stated, the petitioner contended that he was initially appointed as a daily rated employee on 08-04-1988. He is still working in the said capacity. The petitioner raised an industrial dispute, which was decided by Labour Court in Case No.33/03 I.D. (Reference). By award dated 17-05-2007 (Annexure P/3) the Court declared the action of respondents in not regularizing the petitioner as illegal and unjustifiable. Resultantly, directed to create a post of 'Chowkidar' as per Circular dated 09-01-1990 within 30 days and regularize the petitioner on the said post within aforesaid time.