Chattisgarh High Court
Yogendra Chandrakar vs State Of Chhattisgarh 48 Wps/7842/2018 ... on 30 November, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 7843 of 2018
Yogendra Chandrakar S/o Shri Goverdhan Chandrakar, Aged About 48
Years, R/o Village Badha, Post Beldarseoni, Tahsil Tilda, District
Raipur, Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh, Through The Secretary, Department Of Water
Resources, Capital Complex, New Raipur, Raipur, Chhattisgarh.
2. Water Resources Department, Through Director, Jal Mausam Vigyan,
Sinchai Bhawan, Raipur, District Raipur, Chhattisgarh.
3. Deputy Director, Jal Mausam Vigyan, Division No. 4, Sinchai Colony,
Shanti Nagar, Raipur, District Raipur, Chhattisgarh.
---Respondents
For petitioner : Shri J.K.Gupta, Advocate.
For State : Ms. Sunita Jain, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 30/11/2018
1. With the consent of the parties, the matter is heard and is being finally disposed off at the motion stage.
2. The limited prayer which the petitioner has made through the instant Writ Petition is for issuance of direction to the respondents to consider the case of the petitioner for regularization in accordance with the circulars of the State Government dated 05/03/2008 and 16/08/2012.
3. The contention of the counsel for the petitioner is that, the petitioner has been working with the respondents as a Daily Wage Employee since 1989 2 onwards and he fulfills all the requisite criteria which has been laid down by the Government in its circular dated 05/03/2008.
4. Given the said facts, let the respondents take an appropriate decision so far as the claim of the petitioner for regularization is concerned keeping in view the aforementioned two circulars dated 05/03/2008 and 16/08/2012 at the earliest preferably within a period of 90 days from today.
5. The Writ Petition accordingly stands disposed off.
Sd/-
(P. Sam Koshy)
Sumit JUDGE