- (1.) Heard counsel for the parties.
(2.) Petitioner is seeking regularization under the Forest Department on the basis of his claim that he has worked as a Cattle Guard on daily wages in Ramgarh Afforestation Range for a period of three years based upon Annexure-1 letter dated 05.03.2013 of the Beat Officer.
(3.) This fact of engagement for three years is also denied by the respondents at para-8 stating that he was never engaged as Cattle Guard under the said range and there is no such sanctioned and vacant post. Cattle Guards are usually engaged on daily wage basis to protect afforestation as per requirement of work, but never on regular basis. They are paid at the rates fixed by the Government and the work is purely seasonal and there is no continuous work of such Cattle Guards. Therefore, claim of regularization has been resisted by relying upon the ratio laid down in the case of State of Karnataka vs. Uma Devi, 2006 4 SCC 1.;