RAKESH SHARMA Vs. RSRTC AND ORS.

JUDGEMENT

(1.) This intra court Appeal is directed against the order dated 09.07.2015 passed by the learned Single Judge, whereby the writ petition filed by the petitioner has been dismissed.

(2.) The petitioner filed the petition, inter alia, seeking direction to the respondents to extend the benefit of regular appointment from the date of initial entry in the service i.e. 22.12.1994 and to extend all benefits admissible to the petitioner from the said date. The said relief was sought on the basis that the petitioner's father died while in service of the respondents on 31.03.1994. The respondents appointed the petitioner on compassionate basis on the post of Conductor on daily wages, which the petitioner joined on 22.12.1994. Whereafter, the petitioner was posted as LDC again on daily wages basis w.e.f. 30.05.1995. Whereafter, the appellant was regularized on the post of LDC w.e.f. 01.06.1996 vide order dated 26.07.1996. The petitioner continued to pursue with the respondents for granting regularization form the date, he was initially appointed. Whereafter, a writ petition was filed by one Dharamveer Sen, who was similarly situated, which was decided by this Court on 24.07.2003 and he was granted the relief i.e. regularisation from the date of entry into the job with all consequential benefits; whereafter, the present writ petition was filed by the petitioner.

(3.) The respondents filed their response and contested the writ petition.