MANAK CHAND AND ORS. Vs. MUNICIPAL BOARD

JUDGEMENT

(1.) HEARD learned Counsel for the respondents as counsel for the petitioner is absent.

(2.) PETITIONER by this writ petition has prayed that the respondents may be directed not to send back the petitioners to the post of Safai Karamchari and the orders Annexs. 1 to 5 be quashed. Petitioners were initially appointed as class 4 employees in the respondent Municipal Board i.e. Safai Karamcharees. Thereafter they were asked to discharge the duties of Naka Guard. The respondent in his reply has submitted that initial appointment of the petitioner was as Safai Karamcharees only and they were posted as Naka Guards. But since the condition of maintenance of the town is deteriorating, therefore, these persons were sent back to work on the post of Safai Karamcharees by withdrawing them and they were asked to discharge the duties of Safai Karamcharees. Since the appointment of these persons was initially as Safai Karamcharees, therefore, there is nothing illegal to send them back to work as Safai Karamcharees and they cannot claim regularisation on the post of Naka Guard