SHYAM NANDAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In the instant writ petition, petitioner is praying for quashing part of order dtd. 18/9/2021, whereby though the services of petitioner has been regularized by the respondents but they have denied to count the past services for the purpose of consequential benefits.

(3.) As per the facts of the case, the petitioner was appointed on the work- charge basis to the post of Keyman-cum-Chaukidar in the month of December, 1987 and subsequently, placed in the Work Charge Establishment of Public Health Engineering Department (now Drinking Water and Sanitation Department, Gonda, Ranchi), having pay-scale of Rs.5200.002020 GP 1800. It is the further case of petitioner that during his entire service tenure he worked to the full satisfaction of the respondent and no complaint whatsoever was ever made against him.