Chattisgarh High Court
Shiv Gupta And Ors vs State Of Chhattisgarh And Anr. 15 ... on 28 February, 2019
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 4182 of 2014
1. Shiv Gupta S/o Shri Sharvan Prasad Aged About 45 Years Presently Working
As Pump Operator Municipal Corporation Bilaspur R/o Gondpara Bilaspur Distt.
Bilaspur Chhattisgarh
2. Dilip Yadav S/o Lae Sadhu Ram Yadav Aged About 40 Years Presently Working
As Pump Operator, Municipal Corporation Bilaspur R/o Nutan Colony Sarkanda
Bilaspur, District : Bilaspur, Chhattisgarh
3. Prem Sonwani S/o Late Lallu Sonwani Aged About 40 Years Presently Working
As Pump Operator, Municipal Corporation Bilaspur R/o Rajendra Nagar Bilaspur,
District : Bilaspur, Chhattisgarh
4. Mahboob Khan S/o Late Amir Khan Aged About 53 Years Presently Working As
Pump Operator, Municipal Corporation Bilaspur R/omarimayee, Talapara,
Bilaspur, District : Bilaspur, Chhattisgarh
---- Petitioners
Versus
1. State of Chhattisgarh, Through The Secretary, General Administration
Department Mantralaya D.K.S. Bhawan, Raipur, Chhattisgarh
2. Municipal Corporation, Bilaspur Through Its Commissioner Municipal
Corporation Bilaspur, District : Bilaspur, Chhattisgarh
---- Respondents
_____________________________________________________________________ For Petitioner : Shri Vinod Deshmukh, Advocate For Respondent No.1/State : Shri Rajnish Singh Baghel, Deputy Advocate General For Respondent No.2 : Shri A. S. Kachhawaha and Shri B.L. Sahu Advocates _____________________________________________________________________ Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Order on Board 28.02.2019
1. Attention of the Court has been drawn to a communication dated 28.09.2018, wherein the names of the employees working on daily wages for a very long period of time have been recommended for regularization against the vacant posts available.
2. With this development, keeping in mind that most of these Petitioners have been admittedly working under the Corporation for more than two decades and are still serving the organization, it is high time that the State authorities show sense and order regularization of such persons so recommended. The Court gets a feeling that in the manner in which the Petitioners are being exploited for years, slavery 2 which had been abolished in the 18 th Century has again manifested itself in modern form and that too by a democratically elected government under the Indian Constitution.
3. The Respondent authorities, especially, the Joint Director, Urban Administration and Development Department, Government of Chhattisgarh will be well advised to accept the recommendation made by the Chief Municipal Commissioner, Nagar Nigam, Bilaspur vide his letter No.1680 dated 28.09.2018 preferably within a period of 8 weeks and take a decision of directing and permitting the Municipal authorities to appoint the Petitioners on substantive basis since they have given the best part of their life working as daily wager and sanctioned posts are available.
4. Writ application is disposed off with the above direction.
Sd/-
(Ajay Kumar Tripathi) Chief Justice Chandra