REETA TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saket Upadhyay, the learned counsel for the petitioners and Mr. Abhijit Abhilash Tirkey, the learned counsel for the respondent State.

(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 petitioners have preferred this writ petition for direction upon the respondents to regularize the services of the petitioners. The petitioners are working as Rojgar Sewak under the authority of respondent State.