BHUNESHWAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONER is seeking a direction for quashing the notification dated 29th July, 2005 as contained in Memo No. 971 issued by the respondent No. 4, whereunder applications have been invited from such of the Class IV and Class III employees, who were in service before 1.8.1985 and had completed 240 days of continuous engagement for consideration for their regularization. Allegedly, petitioner was in service/engagement as a daily rated worker against the vacant sanctioned post with effect from 10th November, 1984 to 23rd September, 1988. It is stated that he served during this period continuously without any break and is entitled to be considered for regularisation in terms of the judgment of the Apex Court reported in the case of Secretary, State of Karanataka and Ors. v. Ulma Devi (3) and Ors. .

(2.) THE issue regarding right of regularisation has been finally set at rest by the Honble Apex Court in the case of Secretary. State of Karnataka and Ors. (supra). Relevant observations of the Apex Court are contained in Para -53 of the judgment, which deals with the case of the petitioner. The said paragraph is noted hereunder: