LAWS(JHAR)-2010-1-282

MAKKU MEHTER Vs. STATE OF JHARKHAND

Decided On January 15, 2010
MAKKU MEHTER; KARTIK PANDEY; MANOJ MEHTER; RAMANUJ THAKUR Appellant
V/S
STATE OF JHARKHAND; INSPECTOR GENERAL, PRISON; SUPERINTENDENT, SUB-JAIL Respondents

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioners in this writ petition have prayed for issuance of a direction upon the respondents to regularize the services of the petitioners and to absorb them in regular service with retrospective effect. Further prayer has been made to direct the respondents to pay the arrears of wages in accordance with revised pay scale and also the arrears of salary/wages which has not been paid for seventeen months during the period 1990-99 and subsequently for the period 2002-03.

(3.) From the counter affidavit filed by the respondents and the submissions made on their behalf, it appears that the claim of the petitioners for regularization of their services and for their absorption in permanent cadre, is not maintainable. Admittedly, the petitioners were appointed on daily wage basis and they were paid their wages accordingly. The petitioners were not appointed against any vacant sanctioned post at any point of time. Merely because, the petitioners' services used to be taken pn daily wages for long time, the petitioners do not get any right to be absorbed in service.