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Judgment
Goutam Bhaduri, J
Heard.
The grievance of the petitioner is that the petitioner was initially appointed as Shiksha Karmi Grade-III on probation on 28.06.2005. Subsequently,
the services of the petitioner was suspended in the year 2011 as criminal case was registered against him. Eventually after the conclusion of the
criminal trial, the petitioner was acquitted on 30.06.2018. Subsequently, the suspension order of the petitioner was revoked on 18.08.2018 and the
petitioner was reinstated in the services.
It is contended that since the petitioner was acquitted in the criminal case, as such the application was filed for regularization, however, the request
for regularization has not been considered despite the fact that the CEO, Zila Panchayat, Ambikapur has forwarded the same to the CEO, Janpad
Panchayat, Batouli, district Sarguja, therefore, it is prayed that the request of the petitioner may be considered for regularization reckoning his date of
appointment in the year 2005.
Perused the documents. The document Annexure P-6 which is the letter dated 06.08.2019, issued by the CEO, Zila Panchayat, Ambikapur which
purports that the case of the petitioner has been forwarded to the CEO, Janpad Panchayat, Batouli, for consideration of the regularization. Be that as
it may, taking into the fact that the petitioner has been acquitted in the criminal case and the recommendation has already been made by the CEO, Zila
Panchayat, Ambikapur, it is directed that the CEO, Janpad Panchayat, Batouli shall decide the grievance of the petitioner for regularization in the
services taking into the recommendation made by the CEO, Zila Panchayat, Ambikapur by letter dated 06.08.2019. The said exercise shall be carried
out within a period of 90 days from the date of receipt of copy of this order.
With the aforesaid observation, the writ petition stands disposed of.