LAL BABU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioners in this writ petition have prayed for a direction upon the respondents to regularize the services of the petitioners and give them benefit of such regularization.

(3.) From the facts admitted, it appears that both the petitioners were employed as daily wage workers and they were paid wages on daily basis. Such services, as per the petitioners claim, used to be rendered continuously for more than fifteen years, whereafter by the impugned order, the services were terminated. However, notwithstanding the impugned order of termination, the respondents have again resumed taking services from the petitioners on daily wage basis.