CHANDA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) FROM perusal of Annexure -5 to the supplementary affidavit filed by the petitioner which is a copy of the proceeding of the meeting dated 4.12.2003 it appears that the Government of Jharkhand has taken certain decision with regard to regularisation/absorption of the work charge/dally wages employees working as such since long. The claim of the petitioner is that her husband was also working as work charge employee for more than 10 years and, therefore, her husband was entitled to be regularised/absorbed. She has prayed for compassionate appointment in place of her husband who died in harness.

(2.) IN my view at this stage, no direction is required to be issued to the respondents since the Government is already proceeding ahead in this matter as it appears from the resolutions contained in Annexure -5.