KUMARI BAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners in W.P(S). No.6722/2008) have sought for issuance of a direction commanding the respondents to treat the petitioners having been regularized along-with those daily wagerswho were regularized immediately after notification/Scheme dated 09.01.1990 (Annexure P-1 in W.P(S). No.6722/2008) as Assistant Grade-III. The petitioners in other writ petitions are working on different posts like Forest Guards, Peons, Watchmen, Drivers etc.,

(3.) It is the case of the petitioners that pursuant to the Scheme of Regularization framed by the erst-while State of Madhya Pradesh vide Government Circular dated 09.01.1990 they were entitled to be regularized immediately after issuance of the Circular, however, when such benefit of regularization was not granted, the Chhattisgarh Dainik Vetan Bhogi Van Karmachari Sangh preferred W.P.No.1781/2003 before this Court along-with other individual writ petitioners who filed separate writ petitions and the said writ petitions were disposed of by the Division Bench of this Court vide order dated 19.04.2006 directing the respondents in the following manner: