RAJESH KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal is preferred by the appellant challenging the judgement dtd. 23/4/2024 of the learned Single Judge in W.P.(S) No. 2083 of 2023.

(2.) The appellant had filed the said writ petition seeking regularization of his services on the pretext that he had been continuously working against the post of Computer Operator for more than ten years and to absorb him on the sanctioned post of Accounts Clerk as he possesses all the requisite qualifications for the said post. He also sought a direction to the respondents to consider the period from the date of initial appointment for computation of all benefits including the retiral benefits. Alternatively, he sought a direction to the respondents to make payment of remuneration/ benefits to him at par with the remuneration/benefits being granted to the regular employees working on the post of Accounts Clerk.

(3.) Admittedly, the appellant was appointed on 25/1/2008 as Computer Operator in Social Security Cell, Giridih through a letter no. 33 dtd. 25/1/2008 from 1/1/2008 to 31/3/2008 on payment of daily wages of Rs.183.00 and his services were extended from time to time.