- (1.) HEARD the counsel for the parties
(2.) IN this writ application, the petitioner has prayed for direction to the respondents for regularization of the petitioner's service to the post of driver on the ground that he is working on the said post on daily wage basis from 11.3.1995. Further prayer has been made for issuance of direction to the respondents to pay salary to the petitioner from December, 2000 till date during which the petitioner has worked and also to make payment of his salary for the current months. The case of the petitioner is that initially, he was appointed as a driver under the Executive Engineer in BPDP works division on 11.3.1975 and he is continuously working as a Driver in the said department to the satisfaction of the superiors and since his appointment till November, 2000 he was given salary. Later the petitioner had filed application for his regular appointment on the post of Driver against existing vacancies in the department. It is further stated that though the parent department in which the petitioner was employed is Rural Development Department and the REO Works Division, but his services were placed in different departments including as Driver of Hon 'ble Ministers of the State, but despite the fact that the petitioner still continues to render his services as driver, his services have not been regularized.
(3.) COUNTER affidavit has been filed on behalf of the respondents.;