Chattisgarh High Court
Sujit Banjare vs State Of Chhattisgarh & Ors on 27 April, 2015
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1085 of 2015
1. Sujit Banjare S/O Late Reshamlal Banjare Aged About 42 years R/O
Village- Devari, Post Office Katnai, Police Station & Tahsil- Akaltara, Civil
And Revenue District Janjgir Champa, (Chhattisgarh)
---- Petitioner
Versus
1. State Of Chhattisgarh, Through Secretary Municipal Administration And
Development Department Mahanadi Bhawan, Naya Raipur, Police Station
Rakhi, District Raipur, (Chhattisgarh)
2. Secretary, Department Of General Administration, Government Of
Chhattisgarh, Mahanadi Bhawan, Naya Raipur, Police Station Rakhi, Distt
Raipur, (Chhattisgarh)
3. Municipal Corporation, Korba, Acting Through Commissioner, Korba,
(Chhattisgarh)
4. Collector, Korba, Tahsil & District Korba, (Chhattisgarh)
---- Respondent
For Petitioner Shri Devesh Kela, Advocate For Respondent/State Shri P.K. Bhaduri, Govt. Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 27/04/2015 Heard learned counsel for the parties.
1. Grievance of the petitioner is that though the petitioner is working as daily wager since 1990, but the petitioner's case is not being considered for his regularization in accordance with the circular of the State Government dated 5-3-2008.
2. In reply to above, State counsel submits that if the petitioner files fresh representation along with copy of the petition, the same shall be considered in accordance with law.
3. In view of the above, the petition stands disposed of. If the petitioner files fresh representation along with copy of the petition, then competent authority of the respondent authorities are directed to consider and decide the petitioner's case for regularization strictly in accordance with State Government's circular dated 5-3-2008 issued in compliance of the decision of the Supreme Court in Secretary, State of Karnataka and Others v. Umadevi (3) and Others1, on its own merits and in accordance with law, as early as possible, preferably, within a period of six months from the date of receipt of representations.
4. It is made clear that this Court has not expressed any opinion on the merits of the case and the respondent authorities shall decide the representation, on its own merits, strictly in accordance with law, without treating any observation made in this order, as opinion on the merits of the case.
Judge Gowri 1 (2006) 4 SCC 1