BHIM SEN SAHU Vs. STATE OF JHARKHAND THROUGH ITS SECRETARY, DEPTT., OF HUMAN RESOURCES, GOVT. OF JHARKHAND RANCHI

JUDGEMENT

(1.) In this I.A., intervenors challenged the appointment of petitioners, which according to me is a separate issue. Thus, if intervenors so desire may file separate writ application challenging the appointment of petitioner. Accordingly, mis I.A. is dismissed.

(2.) This application has been filed for issuance of direction commanding the respondents to regularise the services of petitioners from the date of their initial appointment.

(3.) It appears that petitioner no. 1 appointed on the post of Library Peon, petitioner no. 2 appointed as library Assistant, petitioner nos. 3,6,7,8,9,10,13 & 14 were was appointed as Lower Division Assistant, petitioner no. 4 appointed as Peon, petitioner no. 5 appointed as Store Keeper and petitioner no. 11 appointed as Library Assistant in between 1977 to 1980 by the Principal of Marwari College Ranchi. It further appears that Marwari College Ranchi become constituent college in the year 1980.