P. Sam Koshy, J
1. Heard.
2. With the consent of the parties, the matter is taken up for hearing finally.
3. Learned counsel appearing for the petitioner submits that the petitioner was initially appointed as Time Keeper on daily wage basis on 13.08.1983
against a clear vacant post. The services of the petitioner were continued with artificial break of two or three days in service and worked continuously
till the date of his regularization. The petitioner was given the benefits of annual increments.
4. A similarly situated employees approached the State Administrative Tribunal (for short ""SAT"") in Original Application No. 1979 of 1991 (Satish
Kumar Mandloi Vs State of M.P. and another) praying for similar relief as sought for in this petition. Learned counsel appearing for the petitioner
submits that this case may also be disposed off in the same terms and conditions.
5. Learned counsel for the State in the light of the order of the SAT as aforestated, submits that after verifying the facts of the case, petitioner's case
shall be considered.
6. In view of the foregoing and categorical statement made by the learned counsel appearing for the State, this petition is allowed in the same terms
i.e. if the Committee finds the petitioner suitable for the post in all respect (including the fact whether the petitioner at the initial stage had been
selected after due process of law or not) he shall be regularized on the post held by him and shall also pay him salary on regular scale. He shall be
entitled to salary for the dates on break in service. His seniority shall be counted from the date of his initial appointment.
7. No costs.