MANTU TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) AFTER having heard the learned counsel for the parties and by their consent and agreement, this writ petition is being disposed off at the time of admission.

(2.) THE petitioners, who are 11 in number, have prayed for a direction for regularisation of their services as they have been working uninterruptedly since a very long time i.e. 1979, 1980, 1981, 1983 and 1984. In other words, the petitioners state that they were all appointed prior to 1985.

(3.) ACCORDING to the petitioners, they were all appointed on the posts of chawkidar, Operator, Electrician against sanctioned posts in the Minor Irrigation Sub -Division, Jamshedpur on daily wages. The details of their dates of appointment and the places of their engagement have been stated at para -5 to the writ petition. They have also stated that they are working continuously and without any break right from the date of their appointment. At para -7, the petitioners have stated that the Government had resolved to take steps for regularisation of daily rated employees/muster roll employees, contingent menials appointed on or before 1.8.1985 against sanctioned class -III and IV posts.