Purushottam Lal Rathore Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 29 Apr 2020 WA No. 231 Of 2019 (2020) 04 CHH CK 0036
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

WA No. 231 Of 2019

Hon'ble Bench

Prashant Kumar Mishra, ACJ; Parth Prateem Sahu, J

Advocates

Manoj Kumar Jaiswal, Vikram Sharma

Final Decision

Disposed Of

Acts Referred
  • Industrial Disputes Act, 1947 - Section 33(C)(2)

Judgement Text

Translate:

Prashant Kumar Mishra, ACJ

1. Heard.

2. On due consideration, IA No.1, an application for amendment in the prayer clause of writ appeal, is allowed.

3. Let the amendment be incorporated during the course of the day.

4. Admittedly, the appellant/petitioner had worked as daily wage Pump Operator with the Municipal Council, Kharsia from the year 1990 to 1.11.2003.

5. Upon the appellant's discontinuance from service w.e.f. 1.11.2003, he moved before the Labour Court, which passed an award on 23.2.2006

directing his reinstatement, however, the appellant was not taken back in service. Therefore, the appellant preferred WPS No.5745 of 2018, which

was disposed of by this Court directing the appellant to avail the remedy available to him under Section 33 (C) (2) of the Industrial Disputes Act.

6. Thereafter, on appellant's representation, an order of reinstatement in his favour was passed on 24.12.2018 retaining him as daily wage employee

on the supernumerary post of Pump Operator.

7. In the second writ petition i.e. WPS No.1316 of 2019, the appellant prayed for a direction to the respondents to consider his representation for grant

of benefit of back wages.

8. In the absence of Labour Court having allowed back wages to the appellant, no such prayer independently could have been allowed in the second

writ petition for the reason that in the first writ petition i.e. WPS No.5745 of 2018, a prayer for grant of salary w.e.f. 1.11.2003 was made but once

that was not allowed, the appellant did not prefer any writ appeal against the said order.

9. In the order passed by the learned Single Judge in the petitioner/appellant's second writ petition i.e. WPS No.1316 of 2019, a liberty has been

reserved in favour of the respondents to consider the appellant's case for regularisation in the light of past service that he has rendered.

10. In the matter of Tukaram Vs. State of Chhattisgarh (WPS No.1703/2015 decided on 16.5.2017), a Division Bench of this Court has held that

when a person has been denied continuity in service on the strength of an illegal order of retrenchment, the period, during which, that illegal

retrenchment continued, shall be deemed to be the period during which he was in the notional employment of the concerned department.

11. In view of what has been held by the Division Bench in the matter of Tukaram (supra), we are inclined to dispose of the present writ appeal

directing the respondents to consider the appellant's case for regularisation in terms of the State Government's Circular dated 5.3.2008 by treating the

entire period after 1.11.2003 till the appellant was actually allowed to WA No. 231 of 2019 join duties as the period rendered in service as daily wager.

12. The appellant shall file a representation for regularisation within a period of 4 weeks from today along with a certified copy of this order and the

competent authority shall pass necessary order on the appellant's representation within next 3 months.

13. The writ appeal is disposed of.

From The Blog
Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Nov
07
2025

Court News

Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Read More
Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Nov
07
2025

Court News

Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Read More