LALESHWAR PRASAD ROUT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner has filed this writ petition for direction on respondents to regularize his service against a vacant post of temporary clerk with a view to absorb clerks as per the guideline of the State.

(2.) ACCORDING to petitioner he is working as extra clerk since 1974 and he is a senior extra clerk in the District. There are posts of temporary clerks lying vacant in the District of Deoghar wherein the services of the petitioner can be regularized as per the guideline issued by the State.

(3.) IN the facts and circumstances, the case is remitted with direction to the Inspector General (Registration) Jharkhand Ranchi to consider the case of petitioner and other eligible candidates for regular appointment/regularization against the vacant post of temporary clerk as per Government guideline and pass appropriate order within three months from the date of receipt/production of a copy of this order.