MANOHAR PANDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the parties and perused the documents on record.

(2.) THE petitioner was initially appointed on 16.05.1980 on daily wages and he continued in service till 31.08.2009. The petitioner claimed grant of pensionary benefits however, the said claim of the petitioner was not decided and therefore, the petitioner has approached this Court by filing the present writ petition.

(3.) LEARNED counsel for that the petitioner has submitted that the petitioner has worked for 29 years continuously with the respondent -State of Jharkhand, though on daily wages and therefore, he has acquired a right for consideration of his claim. The respondent authorities illegally denied the benefit of regularisation to the petitioner and they retained the services of the petitioner for 29 years without any just reasons.