MOHAN TANDI vs STATE OF CHHATTISGARH

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CGHC010332532026 2026:CGHC:39161
SOURABH
BHILWAR
NAFR
Digitally signed by
SOURABH BHILWAR
Date: 2026.09.08
11:15:52 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6531 of 2026
Mohan Tandi S/o Kapur Tandi Aged About 43 Years R/o Rajendra Nagar
Sudhi Mata Mandir, Civil Line Raipur District Raipur (C.G.)
... Petitioner
versus
1 - State Of Chhattisgarh Through Its Secretary, Public Work
Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, District Raipur
Chhattisgarh.
2 - Chief Engineer P.W.D., Nirman Bhawan, North Block, Sector - 19,
Nawa Raipur District Raipur (C.G.), Atal Nagar District Raipur (C.G.)
3 - Executive Engineer P.W.D., Nawa Raipur District Raipur (C.G.), Atal
Nagar District Raipur (C.G.)
4 - Sub Divisional Officer P.W.D., Raipur District Raipur (C.G.)
... Respondent(s)
(Cause title taken from CIS)
For Petitioner(s) : Mr. K.P.S. Gandhi, Advocate
For Respondent(s) : Ms. Akanksha Verma, Panel Lawyer
Hon'ble Shri Bibhu Datta Guru , Judge

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Order on Board
07.09.2026
1. This petition has been preferred by the petitioner seeking
following reliefs:-
"10.1 The Hon'ble Court may kindly be pleased to
direct Respondents to consider Petitioner regarding
regularization on the post of in pursuance of order
of Hon'ble Supreme Court in case of Narendra
Kumar Tiwari and other and Jaggo V/s Union of
India.
10.2 The Hon'ble Court may kindly be pleased to
directed Respondents to consider the case of
Petitioner for regularization taking into account of
seniority.
10.3 The Hon'ble Court may kindly be pleased to
direct Respondents to consider presentation of
Petitioner regarding regularization on the post in
pursuance of subsequent circulars.
10.4 That the cost of the Petition be granted."
2. Learned counsel for the petitioner submits that the petitioner was
appointed as Daily Wager under the respondent department and
he is working continuously on the said post. However, despite
having completed more than 18 years of service, he has not been

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regularized. Therefore, he submits that the petitioner may be
permitted to submit a representation before the concerned
authority and direction be issued to consider the same,
expeditiously, within specified time frame.
3. Learned counsel for the State submits that she is having no
objection to the limited prayer made by the learned counsel for the
petitioner.
4. I have heard learned counsel for the parties and perused the
documents available on record.
5. Considered the submissions of counsel for the parties. Claim as
raised by the petitioner in this writ petition is that he is
continuously engaged as daily wage employee under the
respondent Department. Hon'ble Supreme Court in case of
Narendra Kumar Tiwari & Others Versus State of Jharkhand
& Others reported in SCC (L&S) 2018 (2) 472 considered the
issue of claim of regularization of temporary/ daily wages
employees, who had completed 10 years of service. Further,
Hon'ble Supreme Court in case of Jaggo Versus Union of India
reported in ( 2024) SCC Online SC 3826 has further observed that
the government departments to lead by example in providing fair
and stable employment. Engaging workers on a temporary basis
for extended periods, especially when their roles are integral to
the organization's functioning, not only contravenes international

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labour standards but also exposes the organization to legal
challenges and undermines employee morale.
6. In view of the above facts of the case and decisions of Hon'ble
Supreme Court, this writ petition is disposed of at this stage,
permitting the petitioner to submit fresh comprehensive
representation before the concerned authority, and if, such a
representation is submitted, the concerned authority shall
consider and take decision on the representation in accordance
with law expeditiously, preferably within a further period of 04
months from the date of receipt of representation.
7. Accordingly, this writ petition is disposed of with the aforesaid
observation and direction.
Sd/-
(Bibhu Datta Guru)
Judge
$. Bhilwar