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Mansingh Dhiwar vs State Of Chhattisgarh
2026 Latest Caselaw 808 Chatt

Citation : 2026 Latest Caselaw 808 Chatt
Judgement Date : 20 March, 2026

[Cites 0, Cited by 0]

Chattisgarh High Court

Mansingh Dhiwar vs State Of Chhattisgarh on 20 March, 2026

                                 1




                                                  2026:CGHC:13406
                                                            NAFR


       HIGH COURT OF CHHATTISGARH AT BILASPUR

                      WPS No. 376 of 2021
 Maniram Sahu S/o Late Shri Guharam Sahu Aged About 49
  Years Village- Sikola Basti, Ward No. 16 Durg. Post And Tahsil-
  Durg, District- Durg (Chhattisgarh), District : Durg, Chhattisgarh
                                                      --- Petitioner(s)

                              versus

1. State Of Chhattisgarh Through Secretary, Department Of Forest,
   Mahanadi Bhawan, New Mantralaya, Raipur (Chhattisgarh),
   District           :           Raipur,           Chhattisgarh

2. Principal Chief Conservator Of Forest Head Quarter Jail Road
   Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

3. Chief Conservator Of Forest Durg, Circle Durg, District- Durg
   (Chhattisgarh),    District   :      Durg,      Chhattisgarh

4. Divisional Forest Officer Durg, Division Durg, District- Durg
   (Chhattisgarh),    District     :      Durg,    Chhattisgarh

5. Chairman     Scrutiny     Committee   Durg,    District-  Durg
   (Chhattisgarh) / Divisional Forest Officer, Durg District Durg
   (Chhattisgarh),      District    :     Durg,      Chhattisgarh

6. Under Secretary State Of Chhattisgarh, Department Of Forest
   Mantralaya Mahanadi Bhawan, Atal Nagar, New Raipur District-
   Raipur (Chhattisgarh), District : Raipur, Chhattisgarh
                                                    --- Respondent(s)

WITH

 Mansingh Dhiwar S/o Late Shri Guhri Ram Dhiwar, Aged About 50 Years Village Sikola Basti, Ward No. 16 Durg, Post And Tahsil Durg, District Durg (Chhattisgarh)., District : Durg, Chhattisgarh

---Petitioner(s)

Versus

1. State Of Chhattisgarh Through Secretary, Department Of Forest, Mahanadi Bhawan, New Mantralaya, Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. Principal Chief Conservator Of Forest, Head Quarter Jail Road Raipur Chhattisgarh, District : Raipur, Chhattisgarh

3. Chief Conservator Of Forest Durg, Circle Durg, District Durg Chhattisgarh, District : Durg, Chhattisgarh

4. Divisional Forest Officer, Durg, Division Durg District Durg Chhattisgarh, District : Durg, Chhattisgarh

5. Chairman Scrutiny Committee Durg, District Durg Chhattisgarh./ Divisional Forest Officer, Durg District Durg, District : Durg, Chhattisgarh

6. Under Secretary, State Of Chhattisgarh Department Of Forest Mantralaya Mahanadi Bhawan, Atal Nagar, New Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

--- Respondent(s)

For Petitioner : Mr. F.S. Khare, Advocate For State : Mr. Anil Pandey, G.A.

Hon'ble Shri Justice Rakesh Mohan Pandey Judgment On Board

20.3.2026

1) By way of these petitions, petitioners have sought following

reliefs:-

10.1 That this Hon'ble Court may kindly be pleased to allow the writ petition and be pleased to quash the impugned order dated 5.12.2019 (P/1) and be pleased to direct the respondents to regularize the services of petitioner forthwith.

10.2 That, the Hon'ble Court may kindly be pleased to quash the impugned order dated 17.12.2019 (P/11) being without jurisdiction and illegal.

10.3 This Hon'ble court may kindly be call for the records for its kind perusal which relates to petitioner's matter.

10.4 Any other relief, which this Hon'ble Court may deem fit and proper, may also be passed in favour of the petitioner.

2) Facts of present cases are that petitioners were initially appointed

as daily-rated employees under Forest Department on 1.4.1995

and their services were discontinued vide order dated 29.1.2000.

Petitioners raised dispute before learned Labor Court and vide

order dated 4.3.2015, a direction was issued to respondents to

re-instate the petitioners in service. Thereafter, petitioners

preferred WPS No. 1668 of 2019 and WPS No. 1673 of 2019

claiming therein regularization in service in light of circular dated

5.3.2008 issued by State Government and these petitions were

disposed vide order dated 11.3.2019 directing respondent

authorities to pass a fresh order within period of 90 days.

Thereafter, claim of petitioners was considered by Divisional

Forest Officer, Durg and rejected vide order dated 5.12.2019

observing that there was break in service and petitioners did not

work continuously for period of 10 years.

3) Learned counsel for the petitioners submits that findings recorded

by Divisional Forest Officer, Durg are erroneous and contrary to

the well settled principle of law. He further submits that petitioners

were engaged in service by respondents on 1.4.1995 and order

of re-instatement was passed by learned Labor Court in favor of

petitioners on 4.3.2015, thus litigating period would be counted as

service period and in this regard he has placed reliance on the

judgment rendered by Hon'ble Division Bench in the matter of

Tukaram Versus State of Chhattisgarh and Others passed in

WPS No. 1703 of 2015. He prays to quash the orders impugned.

4) On the other hand, learned State counsel submits that there was

break in service, therefore claim of petitioners for regularization

has been rightly rejected by the DFO, Durg. He further submits

that petitioners were engaged in service in year 1995 and their

services were discontinued in year 2000 and they were re-

instated in the year 2015, thus they were not in continuous

service for more than ten years. He contends that according to

circular dated 5.3.2008, petitioners are not entitled for

regularization.

5) I have heard learned counsel for the parties and perused the

material available on record with utmost circumspection.

6) In the matter of Tukaram (supra), the core issue involved was as

to whether the period during which the workman was out of

employment by virtue of an illegal termination order would also

have to be counted for the purpose of calculating the total length

of service. Hon'ble Division Bench answered this question in

para-26 and held that workers would not fall in the category of

litigious workers and that they would be entitled for continuity of

service for period they were out of employment while they were

litigating before the Labor Court.

7) It is not in dispute that petitioners were appointed as daily-rated

employees in the year 1995 and their services were discontinued

in the year 2000. Thereafter, they raised dispute before learned

Labor Court and order of re-instatement was passed in their favor

on 4.3.2015, thus in light of Tukaram (supra), it can be safely

presumed that petitioners were in continuous service for more

than twenty years and the findings recorded by DFO, Durg in the

orders dated 5.12.2019 are erroneous.

8) In view of the discussion made herein-above, the orders dated

5.12.2019 are hereby quashed and matter is remitted back to

DFO, Durg to re-consider the claim of petitioners for

regularization. Since the petitioners are claiming regularization

since year 2008, the authority concerned is directed to take the

decision expeditiously, preferably within period of 150 days from

the date of receipt of copy of this order.

9) Accordingly, these petitions stand allowed.

Sd/-

(Rakesh Mohan Pandey) JUDGE Ajinkya

 
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