RABINDRA KUMAR GUPTA, SON OF LATE BANGALI SAW, RESIDENT OF VILLAGE KAILI P.O. BANGLWA, P.S. DHARHARA, DISTRICT MUNGER Vs. THE STATE OF JHARKHAND THROUGH ITS SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVERNMENT OF JHARKHAND, RANCHI

JUDGEMENT

(1.) Grievance of the petitioners is that the decision taken in the meeting of District Establishment Committee held on 05.10.2012 where under, it was decided to allot 20 marks to the candidates working on daily-wages has not been followed in their cases and had 20 marks been allotted to them, they would have qualified for appointment.

(2.) Heard.

(3.) At the outset, counsel for the parties state that the issue involved in these writ petitions is identical. Question involved in the writ petitions is, whether the petitioners working under District Rural Development Agency or Nazarat and in the Block Offices or in the office of Deputy Development Commissioner can be treated daily-wages employee on Class-IV posts under the State Government or not ? For the sake of convenience facts in W.P. (S) No. 6745 of 2012 are recorded hereinafter.