SHAILESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioners in this writ application reads as follows:-

(3.) Learned counsel for the petitioners while assailing the impugned orders contained in Annexure-1 Series has submitted that the Three Men Committee has arbitrarily rejected the case of all the petitioners without considering their cases for regularization in an objective manner. In this regard, reliance has also been placed on an order of this Court dated 19.10.2012 in CWJC No. 3982 of 2011 wherein under similar circumstances, direction has been issued to re-consider the cases of the petitioners of those cases for their regularization in service in view of the law laid down by the Apex Court in the case of State of Karnataka & Ors. Vs. M.L. Kesari & Ors., 2010 9 SCC 247.