MANZOOR ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this group of 84 writ petitions under Article 226 of the Constitution of India, the main point and prayer, which has been placed in focus, has been for absorption, permanency or regularization in respect of employees of the State Government working in the Public Health and Engineering Department, the Rural Development Department, the Road Construction Department, the Forest Department and the Rural Engineering Department. In most of the cases of this group, the regularization etc. is sought on Class IV post and in few cases on Class III post, also.

(2.) BEFORE the merits of the cases are considered, let it be highlighted that upon the joint request of the learned Counsel appearing for the parties this group of petitions is taken up simultaneously and is being disposed of by this common judgment as in most of the cases identical issues are involved.

(3.) IT is, rightly, jointly submitted that it will not be necessary, as well as, expedient to articulate the facts of each case since the common questions are involved regarding permanency, absorption and regularization on regular posts so that they could earn the service benefits of the coveted government employment.