SOMENDRA PRATAP SINGH Vs. STATE OF M P NOW CHATTISGARH

JUDGEMENT

(1.) THE petitioner was appointed as Laboratory Technician on 10-1-1991 (Annexure A/1) on a fixed pay scale of rs. 1,200/- per month purely on temporary basis for a period of 89 days, and thereafter, his appointment was continued till the services of the petitioner were dis-engaged in the light of the policy decision of the State Government taken in November, 1999 as referred in the return. In o. A. No. 722 of 2000 (Somendra Pratap Singh Vs. State of M. P. and others) was filed by the petitioner, the termination order dated 7-2-2000 (Annexure A/22) was under challenge. It is difficult to come to a conclusion asto what is the date of termination/dis-engagement of the services of the petitioner.

(2.) BE that as it may, the petitioner was initially appointed as Laboratory Technician for a period of 89 days and thereafter this period continued, by various orders passed time and again for 89 days till the date of his dis-engagerment from services. The present petition has been filed seeking a writ/direction to regularize the services of the petitioner.

(3.) ON the issue of termination, M. P. Administrative tribunal, Jabalpur, in O. A. No. 722/2000 filed by the petitioner, passed the following order: