(1.) Present judgment shall dispose of 30 cases i.e. LPA Nos.688, 540 and 573 of 2021, LPA Nos.740, 739, 751, 802, 479, 918, 916, 818, 302, 541, 532 and 585 of 2020, LPA Nos.8, 9, 18, 45, 55, 152, 818, 560, 567 and 106 of 2021, LPA Nos.171 and 148 of 2022 and LPA No.536 of 2016 and LPA Nos.444 and 508 of 2020.
(2.) The State's endeavour to deny regularization to Class-IV employees of Category-D, who have served them for almost 4 decades and still continue to serve them, befuddle them thus burdening this Court with repeated rounds of litigation.
(3.) Firstly, policies of regularization framed by the State itself, on which action is taken selectively leading to a clamour for equality on account of violation of Article 14 of the Constitution of India has led to the present round of litigation, wherein various Single Bench Judges of this Court while noticing the dereliction of the duties at the level of State had directed regularization. The State continues to deny to these lowly placed employees their place of equality with regard to the benefit of regularization and service benefits.
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