RAKESH S/O PARSHURAM YADAV AND OTHERS Vs. STATE OF M.P. AND OTHERS

JUDGEMENT

(1.) This order shall govern the disposal of the following cases :

(2.) In all these writ petitions the common questions of law with respect to petitioners' consideration for regularisation, or to cancel such regularisation, or to extend the benefit of the minimum of the pay in the scale of the corresponding post on which they are working is involved. The relief claimed is also the similar. However, for the sake of convenience the facts of W.P. No. 3603/2005(S) is being referred in this order.

(3.) Petitioners were engaged as daily rated employees in the Culture Department of the State of Madhya Pradesh. Their engagement were, with effect from November/ December, 1988. The date of their initial appointment have been specified in the document Annexure P/1. Petitioners have submitted various representations for their regularisation on the respective posts on which they are working. Thereon the letter Annexure P/2 dated 2-4-1996 was communicated to them, indicating that a proposal of creation of 530 posts of Care Takers are pending consideration with the Government. On receiving the sanction of the Government action for regularisation may be taken up. The respondent No. 3 has also assured for such regularisation to the Chairman, Laghu Vetan Bhogi Karmachari Sangh, Madhya Pradesh, Indore vide Annexure P/3. Thereafter a letter dated 23-3-1996 Annexure P/4 was issued to the Director of the Archeology Department, Bhopal making a request of the regularisation of such employees, but no fruitful result was come out. Again as per Annexure P/5 dated 30-4-1998 a recommendation was made by the Dy. Director of the Archeology Department, Indore to the Govt. praying for sanction of the posts, but no order has been passed.