DURGA SHANKER Vs. STATE & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been filed by the petitioner for seeking direction to consider his case for appointment on the post of LDC as per the notification dated 21.12.1989 issued by the Government for absorption of work charged employee on the post of LDC against 50% existing vacancies as on 1.4.1988.

(3.) Learned counsel for the petitioner submits that initially the petitioner was appointed in the year 1980, thereafter, his services were terminated but upon raising industrial dispute, a compromise was arrived between the parties and the petitioner was reinstated in service vide compromise dated 1.1.1983 submitted before the Labour Commissioner.