BALMUKUND PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed for the following reliefs:

(2.) Learned Senior Counsel appearing for the writ petitioner has argued on the following grounds: -

(3.) Learned counsel for the respondents defended the action of the State and submitted that in the advertisement, it was very clear that from Serial no.10 to 18 of the resolution dtd. 26/12/2008, the appointment has to be made through outsource agency. It has been further submitted that though the petitioners were appointed and even service book was opened but this will not create any right of regular employment under the State Government.