WPSS/497/2023
2023 Latest Caselaw 941 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSS No. 497 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Harendra Belwal, learned counsel for the petitioner.

Mr. P.S. Bisht, learned Additional C.S.C. for the State/respondents.

Petitioner was appointed as Daily Wager and upon completing age of superannuation his engagement was discontinued. In this petition, petitioner has sought regularization w.e.f. 20.06.1991. Reliance has been placed upon a judgment rendered by the Coordinate Bench in WPSS No. 910 of 2021, in which direction was issued to regularize services of daily wager employee w.e.f. 20.06.1991.

This Court is not persuaded to take similar view as has been taken by the Coordinate Bench. However, judicial propriety demands that in case of disagreement with the judgment rendered by the Coordinate Bench, the matter has to be referred to a Division Bench; therefore, Registry is directed to place the matter before Hon'ble the Chief Justice for constituting a Bench of appropriate strength, which may look into the aforesaid aspect of the matter and take decision.

(Manoj K.Tiwari, J.) 06.04.2023

PR/A-