ASHOK KUMAR ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Minal Kanti Roy, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Manoj Kumar, learned counsel appearing on behalf of the respondent - State of Jharkhand and Mr. Binit Chandra, learned counsel appearing on behalf of the State of Bihar.

(3.) The present writ petition has been filed for quashing of the order issued vide Memo No.520 dtd. 28/6/2003 issued by the Deputy Commissioner, Giridih whereby and whereunder the removal of the petitioners from the services has been upheld with a further direction upon the respondents to include the name of the petitioners in the list of employees employed under the Executive Engineer by way of including their name in the labour book/ hand receipt as directed by the Under Secretary of the Department vide Memo No.1507 dtd. 15/4/2010 and further to consider the name of the petitioners for regularization of service as the name of others have been regularized.