CHANDO RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present Civil Review has been preferred for reviewing order dtd. 6/8/2018, passed in W.P.(S) No. 502 of 2017, by which writ petition preferred by the petitioners, was dismissed.

(3.) Case of the petitioners is that they were working as daily wagers and since they were not being considered for regularisation, they preferred W.P.(S) No. 4508 of 2010 for a direction upon the respondents to consider their cases for regularization in the services in 4th Grade posts in the district of Hazaribagh in view of the fact that they belonged to SC/ OBC category and their names were paneled for the year 2005.