(1.) The petitioners of these two writ applications are claiming regularization of their services in the Water Resources Department (Irrigation). In the order dated 26.11.1998 passed in CWJC No. 2290 of 1995, it has been stated as follows:- Learned Counsel for both the parties submit that both these writ petitions are identical in nature with CWJC No. 2167 of 1995 which has been heard and in respect of which judgment has been reserved. As such, let this matter and CWJC No. 3367 of 1995 be listed for hearing after the judgment is delivered in CWJC No. 2167 of 1995.
(2.) This Court has gone through the judgment and order passed in CWJC No. 2167 of 1995, delivered on 24th December, 1998. The writ application was dismissed and the persons who were appointed and working on the various pots in the Battia Circle, Deoghar zone in the Water Resources Department (Irrigation) were not regularized for the reasons mentioned in the judgment. The judgment passed in CWJC No. 2167 of 1995 was put to test by filing LPA No. 122 of 1999. The judgment of the learned Single Judge was upheld by the judgment dated 10th July, 2003.
(3.) In view of the aforesaid facts, the petitioners cannot claim regularization of their services in the Water Resources Department (Irrigation) specially in view of the judgment of the Supreme Court in the case of State of Karnataka vs. Uma Devi, reported in 2007 (3) SCC 1.