NARENDRA MISHRA Vs. STATE

JUDGEMENT

(1.) INSTANT petition has been filed by petitioner, who initially joined service as Junior Engineer (Civil) on 05.09.1994 in Municipal Board, Niwai, has challenged the validity of order Annex. 2 dt. 25.10.2002.

(2.) THE State Government during service tenure of petitioner took a policy decision to regularize such Junior Engineers appointed in various Municipalities under its notification dt. 22.01.1998. Through screening and their other relevant record, present petitioner was also subjected to screening which was conducted by the committee constituted by the State Government. In pursuance of screening referred to supra, order dt. 25.10.2002 was passed and applicants namely; Kailash Vyas, Anil Kumar Gupta and Shankerlal Raiger were found suitable to be regularized as Junior Engineer and the present petitioner and other similarly situated Junior Engineers were not found fit to be regularized.

(3.) IN the case of Dara Singh (supra), three persons namely; Rameshwar Lal Sharma, Ramesh Chand Sharma and Babu Lal Kandola who were also appointed on daily wages basis they stood regularized. Hence, the case of present petitioner cannot be distinguished with the above named three persons.