Chattisgarh High Court
Prafull Kumar Chawda vs State Of Chhattisgarh 61 Wps/502/2019 ... on 24 January, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 494 of 2019
Prafull Kumar Chawda S/o Shri Narayan Chawda Aged About 56 Years
Assistant Engineer Presently Working At Office Of Engineer In Chief
Public Works Department, Sector-19, Atal Nagar, New Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Public Works Department
Mahanadi Bhawan, Atal Nagar, New Raipur, Chhattisgarh., District :
Raipur, Chhattisgarh
2. Engineer In Chief Public Works Department Sector-19, Nirmad Bhawan,
New Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
---- Respondents
For Petitioner : Mr. Somkant Verma, Advocate For State : Mr. Salim Kazi, Dy. AG Hon'ble Shri Justice P. Sam Koshy Order on Board 24/01/2019
1. With the consent of the parties, the matter is taken up for hearing finally.
2. Learned counsel appearing for the petitioner submits that the petitioner was initially appointed as Sub Engineer on ad hoc daily wage basis on 21.09.1984 against the vacant post. The services of the petitioner were continued with artificial break of two or three days in service and worked continuously till the date of his regularization. The petitioner was given the benefits of annual increments.
3. The similarly situated employees have approached the State Administrative Tribunal (for short ("SAT") in Original Application No. 1979/91 (Satish Kumar Mandloi Vs. State of M.P. And another) praying for similar relief as sought for in this petition. Learned 2 counsel appearing for the petitioner submits that this case may also be disposed off in the same terms and conditions.
4. Learned counsel for the State in the light of the order of the SAT as aforestated, submits that after verifying the facts of the case, petitioner's case shall be considered.
5. In view of the foregoing and categorical statement made by the learned counsel appearing for the State, this petition is allowed in the same terms i.e. if the Committee finds the petitioner suitable for the post in all respect, he shall be regularized on the post held by him and shall also pay him salary on regular scale. He shall be entitled to salary for the dates on break in service. His seniority shall be counted from the date of his initial appointment.
6. No costs.
Sd/-
(P. Sam Koshy) Judge Rohit