SUMAN DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners, herein, have challenged the advertisement dated 22nd September, 2012, Annexure3, whereunder applications have been invited for filling up different posts in the Hazaribagh Central Cooperative Bank Ltd. claiming that the petitioners are working on the post of Bank Assistant and Peon respectively on daily wage basis for considerable length of time. Incidentally, it is to be noted herein that the advertisement in question was issued by the Registrar, Cooperative Societies, Government of Jharkhand in respect of 8 such Central Cooperative Banks, the respondent no. 5, Hazaribagh Central Cooperative Bank Ltd. being one of them.

(3.) The petitioners have also prayed for a mandamus upon the respondents, particularly the Bank to consider their cases for regularization on the strength of their claim that they have been continuing in service since long and in one case since 1994 on daily wage basis. The petitioners have also prayed for a restraint upon the respondents in acting upon the said advertisement.