SANJU BHART Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as the learned counsel appearing on behalf of the State.

(2.) A limited submission is being made on behalf of the petitioners so the matter is being taken up for final disposal. They submit that in other cases bearing CWJC No 2288 of 2016 and CWJC No 2639 of 2016, the case of the petitioners had been disposed of with certain observations to the District Magistrate, Jamui to consider the grievance of the petitioners and dispose of their claim for regularization in accordance with the existing policy. It is also pointed out that this Court, by judgment dated 21.02.2018, had disposed of a writ petition relying upon the order passed in the said two writ petitions in CWJC No 12988 of 2015.

(3.) Learned counsel for the petitioners submits that the petitioners also propose to make their representation within a period of two weeks from today claming regularization in terms of the existing policy before the District Magistrate, Jamui as they have been working as candidate peons in the said district of Jamui for a long time.