ZAFAR SHAHAB Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order as contained in memo No. 652 dtd. 7/10/2020 (Annexure-12 to the writ petition) whereby the respondent No.4 has declined the claim of the petitioners for regularization of their services in regular establishment. Further prayer has been made for issuance of direction upon the concerned respondents to regularize the services of the petitioners in regular establishment with all consequential benefits.

(2.) The brief facts of the case as stated in the present writ petition is that the Science and Technology Department of then Government of Bihar, Patna vide memo No. 1826 dtd. 26/9/1996, communicated the Accountant General, Bihar regarding the vacant and sanctioned post under various departments in different Government Polytechnics including Government Women's Polytechnic, Ranchi. Pursuant to the same, an advertisement was floated and the petitioners being eligible participated in the recruitment process and subsequently they were appointed on contract basis under the respondent-Government Polytechnic, Ranchi in the year 1996/1997 on different posts like Programmer,

(3.) Learned counsel for the petitioners submits that the petitioners have been working on sanctioned vacant post from 1996/1997, however, their services have not yet been regularised. They had earlier preferred a writ petition being W.P.(S) No. 4392/2015 before this Court seeking regularisation of their services which was disposed of vide order dtd. 6/9/2017 with a direction to the respondent No.2 to take fresh decision in light of the judgment rendered by the Hon'ble Supreme Court with respect to regularisation of the services of the petitioners. The respondent No.4 however vide the impugned order as contained in memo No. 652 dtd. 7/10/2020, rejected the petitioners' claim for their regularisation in services. Under the said compelling circumstance, they have preferred the present writ petition.