CHANDESHWAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this group of 68 writ petitions under Article 226 of the Constitution of India, the main prayer has been for absorption, permanency or regularization in respect of employees of the State Government. In most of the cases regularization is sought on Class -IV post and in some of the cases on Class III post also.

(2.) THIS Court has heard the learned Counsels appearing for the parties. The factual profiles of the cases have been examined. The relevant proposition of law is, also, considered.

(3.) IT will not be necessary, as well as, expedient, as, rightly, jointly submitted by the learned Counsels to articulate the facts of each case as common question of regularization, absorption or permanency in public employment is involved. The following contentions have been raised on behalf of the petitioners: ''