Manoj Choube vs State Of Chhattisgarh
2022 Latest Caselaw 1341 Chatt

                                                 1

                                                                                NAFR

                     HIGH COURT OF CHHATTISGARH AT BILASPUR

                                     WPS No. 1502 of 2022
         1. Manoj Choube S/o Shri Awadh Ram Choube, Aged About 45 Years
             Working As Peon At Nagar Panchayat, Deokar, District Bemetara
             (Chhattisgarh), District : Bemetara, Chhattisgarh
         2. Ajam Beg, S/o Late Rain Beg, Aged About 45 Years Working As Lineman
             At Nagar Panchayat, Deokar, District Bemetara (Chhattisgarh), District :
             Bemetara, Chhattisgarh
         3. Arjun Kumar Gupta, S/o Late Sidhram Gupta, Aged About 45 Years
             Working As Tap Driver At Nagar Panchayat, Deokar, District Bemetara
             (Chhattisgarh), District : Bemetara, Chhattisgarh
         4. Sajar Beg, S/o Late Ismail Beg, Aged About 45 Years Working As Tap
             Driver At Nagar Panchayat, Deokar, District Bemetara (Chhattisgarh),
             District : Bemetara, Chhattisgarh
         5. Girdhari Sinha, S/o Shri Shivdayal Sinha, Aged About 50 Years Working As
             Supervisor At Nagar Panchayat, Deokar, District Bemetara (Chhattisgarh),
             District : Bemetara, Chhattisgarh
         6. Toran Lal, S/o Shri Anjordas, Aged About 45 Years Working As Supervisor
             At Nagar Panchayat, Deokar, District Bemetara (Chhattisgarh), District :
             Bemetara, Chhattisgarh
                                                                     ---- Petitioners
                                           Versus
         1. State Of Chhattisgarh Through The Secretary, Urban Administration
             Department, Mahanadi Bhawan, Atal Nagar, Nava Raipur, District Raipur
             (Chhattisgarh), District : Raipur, Chhattisgarh
         2. Chief Municipal Officer, Nagar Panchayat, Deokar, District Bemetara,
             District : Bemetara, Chhattisgarh
                                                                   ---- Respondents

For petitioners : Shri Manoj Chauhan, Advocate.

        For State         :       Shri Suyash Dhar, PL


                              Hon'ble Shri Justice P. Sam Koshy
                                       Order on Board
15/03/2022

1. The limited relief which the petitioners have sought is for a direction to

the respondents to consider the case of the petitioners for regularization in

the department.

2. According to the petitioners they are serving under the respondents for

the last more than 21 years and in the light of the judgment of the Hon'ble

Supreme Court in the case of "State of Karnataka and Others Vs. Umadevi

(3) & Others, 2006(4) SCC 1, as a onetime major, the authorities should

consider the case for regularization of such employees, whose appointment

otherwise is not illegal.

3. Given the facts, which is not disputed by the State counsel, this Court is

of the opinion that ends of justice would meet if writ petition stands disposed

off with a direction to the respondent No.2 to consider the case of the

petitioners for regularization keeping in view the observations of the Hon'ble

Supreme Court in the case of "Uma Devi" (supra). Let the respondent No.2

take a decision on the claim of the petitioner for regularization within a period

of 4 months from the date of receipt of certified copy of this order.

4. With the aforesaid observations, the present writ petition stands

disposed off.

Sd/-

                                                             (P. Sam Koshy)
Rohit                                                           JUDGE