LAL BABU KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The prayer for adjournment has been made once again, which is being refused as the matter was adjourned on the last date by way of last indulgence on the request of the learned counsel for the petitioners.

(2.) The petitioners have prayed for quashing the order dated 10.1.2006 passed by the respondent no. 2, Managing Director, Agriculture Produce Market Committee, Jharkhand, Ranchi by which it has been decided to appoint the petitioners on contract basis for one year.

(3.) The case of the petitioners is that they were working for last 22 to 26 years as daily wages employees and the matter of regularization has been pending before the authorities. Petitioners claim regularization on the post of Marketing Supervisor and other posts in view of Section 20(4) of the Jharkhand Agriculture Produce Market Act. The individual case of the petitioners is that the petitioner no. 1 was appointed on 11.10.1980 to the post of Market Supervisor on payment of Rs. 10/- per day, Annexure-1. His services were terminated by the Market Committee, Jamtara vide order dated 21.1.1982, which was communicated vide letter dated 25.1.1982. Thereafter, he moved before the Patna High Court in C.W.J.C. No. 441 of 1982 whereby order of termination was quashed vide order dated 19.11.1982. The petitioner no. 1 after his rejoining w.e.f. 21.1.1982 claims to be in continuous service under the respondents. It is the contention of the petitioner that allowances and salary of the petitioner have been revised from time to time and he has made a request for regularization of his service.