TARIQ AHMAD SHAWL Vs. STATE

JUDGEMENT

(1.) IN the instant petition, petitioner prayed for the following reliefs:

(2.) THAT the petitioner has been working in the respondent -Board right from the date of his initial engagement; that inaction of respondents for not allowing the petitioner to continue on the basis of administrative orders issued from time to time forced him to approach the court; that the trite law on the subject is that once a worker casual, consolidated, seasonal or otherwise worked for a longer period of time even if there are breaks, authorities are obliged and bound to regularize services of those workers; that in the present case the petitioner has been put in the position of Dak Runner, from casual labourer on the basis of hard work and dedication; that the respondents are adamant to discontinue the petitioner when the petitioner has put his precious time in the Board with honesty and dedication, therefore, seeks consideration for regularisation as Dak Runner.

(3.) LEARNED counsel for the petitioner submitted that, petitioner is continuously performing the duties as daily rated worker since 2010 and claims consideration for regularization of his services on the strength of Policy of the Government.