VASUDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners before this Court have filed this present petition being aggrieved by the order dated 12.12.2018 passed by the respondent No.3- Chief Engineer, Public Health Engineering Department, Indore.

(2.) Contention of the petitioners is that they were appointed as daily wagers and after completion about 20 years of service, they were classified as permanent vide order dated 13.08.2004 and they were also regularized vide order dated 07.02.2013 against the vacant posts available in the department. The orde of regularisation dated 07.02.2013 is on record. Same reveals that the backlog vacancies were available in the department and by applying the roster and based upon the recommendation of the screending committee the petitioners were regularized by the respondents.

(3.) Another importent aspect of the case is that the petitioners were also classified as permanent vide order dated 13.08.2004 and they were claiming minimum of the pay- scale from the date of classifaction as permanent till their regularazation. The petitioners have approached this Court and the matter has travelled to the Division Bench of this Court and the Division Bench of this Court while deciding