MANOJ KUMAR VERMA vs STATE OF CHHATTISGARH

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CGHC010336752026 2026:CGHC:39184
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6542 of 2026
1 - Manoj Kumar Verma S/o Late Bhopal Verma Aged About 46 Years
Posted As Daily Wager (Chowkidar / Care Taker) And Posted At
Digitally
signed by
AMARDEEP
CHOUBEY
Date:
2026.09.09
10:54:28
+0530
Government Child Observation Home Under District Programme Officer,
AMARDEEP
CHOUBEY
Women And Child Development Department Durg District Durg C. G.
... Petitioner
versus
1 - State Of Chhattisgarh Through- Secretary Women And Child
Development Department Mantralaya, Mahanadi Bhawan Atal Nagar
Nawa, Raipur District Raipur C. G.
2 - Director Directorate Of Women And Child Development Department,
Indrawati, Bhawan Atal Nagar Nawa, Raipur District Raipur C. G.
3 - Collector Durg District Durg C. G.
4 - District Programme Officer, Women And Child Development
Department Durg, District Durg C. G.
Respondents
(Cause title taken from CIS)
For Petitioner : Mr. Praveen Dhurandhar, Advocate
For State : Mr. Shahil Singh, Panel Lawyer.
Hon'ble Shri Bibhu Datta Guru , Judge
Order on Board
07/09/2026
1. By the present petition, the petitioner has prayed for following
reliefs:-

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“10.1 That, this Hon’ble Court may kindly be pleased to
direct the respondent authorities to consider the claim
of petitioner for regularization in the service on the post
of Chowkidar/Peon over which the petitioner has
served for 17 years as daily wager employee.
10.2 That, this Hon'ble Court may kindly be pleased to
direct the respondent authorities to take decision over
the representation of petitioner dated 10-06-2026
(Annexure P-6) within stipulated period of time.
10.3 That, the Hon'ble Court may kindly be pleased to
grant any other relief, as it may deem-fit and
appropriate. ”
2. Learned counsel for the petitioner would submit that the petitioner
has been working under the respondent No.4 on the post of
Chowkidar/Care Taker, as daily wager and have completed more
than 17 years in his service. The petitioner is having all the
requisite qualifications for holding the said post. The petitioner
submitted his detailed representation to the respondent authorities
for considering his case for regularization, vide Annexure P-6
dated 10/06/2026, but the same has not been decided till date.
Learned counsel further submit that the Hon’ble Supreme Court in
the matter of Narendra Kumar Tiwari and Others v. The State
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of Jharkhand and Others ,has dealt with the issue of
regularization of daily-rated employees.
3. Learned counsel for the respondents/State would submit that if
the representation submitted by the petitioner is still pending, the
1 Civil Appeal Nos. 7423-7429 of 2018

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same shall be considered and decided within a period of 60 days.
4. I have heard learned counsel for the parties and perused the
material available on record.
5. The Hon'ble Apex Court in the matter of Narendra Kumar Tiwari
(Supra) held in para 11 as under:
"11. Under the circumstances, we are of the view that the
Regularization Rules must be given a pragmatic
interpretation and the appellants, if they have completed 10
years of service on the date of promulgation of the
Regularization Rules, ought to be given the benefit of the
service rendered by them. If they have completed 10 years
of service they should be regularized unless there is some
valid objection to their regularization like misconduct etc."
6. Considering the fact that the petitioner has been working since
2009 and is still continuing in service, this Court is of the
considered opinion that his claim for regularization requires
reconsideration in the light of the law laid down by the Hon'ble
Supreme Court in Narendra Kumar Tiwari (supra).
7. Having regard to the facts and circumstances of the case and the
principles of law laid down by the Hon'ble Supreme Court in the
matter of Narendra Kumar Tiwari (supra), this petition is
disposed of with a direction to respondents authorities to
consider and decide the petitioner's representation (Annexure P-
6) dated 10/06/2026 for regularization in the light of the aforesaid
judgment of the Hon’ble Supreme Court and pass a reasoned

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order in accordance with law within a period of 90 days from the
date of receipt of a copy of this order. SD/-
(Bibhu Datta Guru)
Judge
Amardeep