Chattisgarh High Court
Narendra Panigrahi And Others vs State Of Chhattisgarh And Others 8 ... on 21 November, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 1343 of 2009
Narendra Panigrahi & Others Versus State of Chhattisgarh & Others
21/11/2019Shri Prasun Agrawal, counsel for the petitioner.
Shri Chitendra Singh, Panel Lawyer for the State. The petitioners were working as Data Entry Operator on contract basis in different offices in the Forest Department. Upon conversion of the contractual post to regular post, they were regularized, however, subsequently regularization was cancelled on the ground that only the posts have been regularized and not the contractual appointees working against the posts.
Annexure-P/3 shows that in all 103 contractual posts of Data Entry Operator were converted into regular post, 30 of which were sanctioned in the Headquarters (Department Head Office) and the remaining 73 posts were sanctioned for field offices. The petitioners are only 6 of them. Therefore, it needs to be ascertained whether any other Data Entry Operators working in the Head office or any other field offices were also regularized and subsequently regularization was cancelled or any such regularized data entry operator(s), who was/were regularized on the basis of order dated 13.10.2008 (Annexure- P/3) is still working.
Both the parties shall obtain information. Post the matter in the week after next.
Barve Sd/-
Judge (Prashant Kumar Mishra)