### Court Directs Authority to Decide Daily Wagers' Regularization Representations Following Supreme Court Guidelines on Fair Employment Practices

The petitioners (8 individuals) are daily-wage employees working with the Municipal Corporation, Rajnandgaon

They approached the High Court claiming they have been working continuously and had previously made oral requests to the respondent authorities for permanent status or regularization, which remained unconsidered

The petitioners sought a writ directing the respondents to provide absorption/permanent status with consequential benefits and to quash any existing rejection orders

During the hearing, the petitioners limited their prayer to being allowed to submit a fresh representation for time-bound consideration

1. Whether the petitioners are entitled to a direction for the consideration of their regularization/permanent status based on their length of service as daily wagers?

The Court primarily relied on the legal principles established by the Hon’ble Supreme Court in Narendra Kumar Tiwari & Others v. State of Jharkhand & Others [SCC (L&S) 2018 (2) 472], which mandates the consideration of temporary/daily wage employees who have completed 10 years of service for regularization

It further applied the doctrine from Jaggo v. Union of India [(2024) SCC Online SC 3826], which emphasizes that government departments must provide fair and stable employment and that long-term temporary engagement of integral staff contravenes international labor standards and undermines morale

The Court observed that the petitioners have been continuously working within the department and are seeking the legal remedy of regularization

By invoking the precedents of Narendra Kumar Tiwari and Jaggo, the Court linked the petitioners' grievances to the judicial mandate that prevents the State from maintaining employee uncertainty through indefinite temporary status

Rather than adjudicating on the merits of the regularization itself, the Court balanced the petitioners' rights with administrative procedure by allowing the petitioners to formalize their claims through a comprehensive representation

This ensures that the Municipal Corporation (Respondent No. 3) first exercises its statutory discretion to evaluate the petitioners' service records against the established legal criteria for regularization

The Court directed that if such a representation is submitted, the concerned authority must consider and take a decision in accordance with the law expeditiously, preferably within four months from the date of receipt