(1.) The petitioner in the leading writ petition No. 2095 of 2002 was appointed as daily wage worker in 1984 and continued upto September, 1999 when his service was terminated and since then he has not been working. The writ petition was filed in the year 2002 claiming that he should be continued as daily wage worker and should be considered for regularisation.
(2.) The petitioner has placed reliance upon a judgment dated 07.6.2001 passed in C.W.J.C. No. 3031 of 1999(R), a copy of which has been enclosed as annexure-5 to the leading writ petition. By that judgment a learned Single Judge directed the respondent authority to absorb/regularise the services of that writ-petitioner provided he was still working in terms of his appointment letter. (emphasis mine)
(3.) The learned Single Judge in the said Judgment dated 07.6.2001 has recorded at two places that the petitioner of that case was still working on Class-Ill post, having been appointed on daily wage basis with effect from 15.5.1982.