LAWS(JHAR)-2020-10-4

MANGRA ORAON Vs. STATE OF JHARKHAND

Decided On October 05, 2020
Mangra Oraon Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, learned counsel for the petitioner, Mr. Rahul Kamlesh, learned counsel for the respondents-State and Mr. Diwakar Upadhyay, learned counsel for State of Bihar.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing of order dated 11.08.2016 contained in Memo No.2488 (Annexure-16) by which it has been decided that service of petitioner cannot be regularized in terms of Notification No.1348 dated 13.02.2015 pursuant to the order passed by this Court in W.P.(S) No.4614 of 2012. Further prayer is made for direction upon the respondents to regularize the service of the petitioner on the post of Night Guard and prayer for reinstatement of service has also been made.