High CourtsSingle Bench(2018) 08 CHH CK 0365

Mahesh Kumar Gupta vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 30 August 2018

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Allowed
CASE NUMBER
Writ Petition (S) No. 5611 Of 2018

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Judgment

15 paragraphs · 265 words

P. Sam Koshy, J

1.

Heard.

2.

With the consent of the parties, the matter is taken up for hearing finally.

3.

Learned counsel appearing for the petitioner submits that the petitioner was initially appointed as Sub Engineer on ad hoc basis on 09.02.1987

against a clear 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.

4.

A similarly situated employees approached the State Administrative Tribunal (for short ""SAT"") in Original Application No. 1979 of 1991 (Satish

Kumar Mandloi Vs State of M.P. And another) praying for similar relief as sought for in this petition. Learned counsel appearing for the petitioner

submits that this case may also be disposed off in the same terms and conditions.

5.

Shri Mazid Ali, 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.

6.

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.

7.

No costs.