RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner seeks to quash Order No. 3311 -14/Estt -5 -SF/Rb dated 6. 9. 2002 passed by the Divisional Forest Officer, Social Forestry, Ramban, respondent No. 4 rejecting the case of the petitioner for regularization of the service on the strength of having worked as casual labourer.

(2.) THE petitioner admittedly was engaged on 1. 5. 1994 as casual labourer which is evident from the Annexure A enclosed with the petition, a list maintained by respondents in respect of the casual labourers. The petitioner has been shown as engaged on 1. 5. 1994. The petitioner applied for regularization of service. His case was considered and has been rejected vide impugned order on the ground that the appointment of the petitioner is de hors the instructions contained in Govt. Order No. 26 -F of 1994 dated 31. 1. 1994 and SRO 64 of 1994.

(3.) THE claim of the petitioner is that since he has completed seven years as casual labourer, therefore, is entitled to seek regularization of service.