ANIL KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) AFTER hearing the learned counsel for the parties and going into the materials on record this writ application is being disposed of at the time of admission itself. In this writ application the petitioners, who are 64 in number, have prayed for a direction to the respondent authority to consider the case of the petitioners for their absorption/regularisation of their services against any equivalent post, i.e., to the post of instructor, teacher of any elementary school according to their qualification and taking into consideration the continuous services which they have rendered in their respective departments. Similar question was involved on various writ applications which have been disposed of earlier by this Court. Reference may be made to the orders dated 16.11.99 passed in C.W.J.C. No. 7927 of 1998 as well as C.W.J.C. No. 900 of 2001 disposed of on 7.3.2001 whereby the writ petitioners were directed to file representation before the respondent authority, who shall consider and dispose of the same, strictly in terms of the order passed in the aforesaid writ petitions. Accordingly, at this stage, without going into the merit of the case, the petitioners are directed to file representations before the respondent authority who will consider the prayer of the petitioners in the light of the observation/directions\made in the aforesaid writ applications, as early as possible, preferably within six weeks from the date of receipt/production of a copy of this order. This writ application is, accordingly, disposed of.

(2.) APPLICATION disposed of.