PRIYANKA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The issues involved in both the writ petitions are same, similar and identical and as such they have been tagged and heard together on various dates and are being disposed of by this common order.

(2.) The writ petitioners in both these writ petitions have knocked the door of this Court for a direction upon the respondents to regularize their services to the post of Tutor under the respondents - RIMS and allow them to work to the said post.

(3.) As per factual matrix, an advertisement no. 910, dtd. 19/2/2016 and advertisement no. 2250, dtd. 28/3/2017 were floated for appointment of Tutors in various Department of RIMS. Being eligible, petitioners applied for the same and after following the due procedures, they were appointed upon found fit vide appointment letters dtd. 6/12/2017 to the tenure post of Tutor in the Pay Scale of Rs.9.300 34,800 + Grade Pay of Rs.5,400.00 for a period of three years. Petitioners fulfill all the requisite educational and other qualifications and since the date of their appointments, they are discharging their duties to the said teaching post of Tutor in different Departments (Dental Institute) under the respondent - RIMS.