ASHRAF ALI, S/O ALI HUSSAIN, RESIDENT OF VILLAGE Vs. THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, GOVT. OF JHARKHAND, RANCHI, PROJECT BUILDING, DHURWA, P.O & P.S

JUDGEMENT

(1.) Mr. Anjani Kumar Verma, learned counsel appearing for the petitioner submits at the outset that the case of the petitioner is squarely covered by the order dated 04.09.2015, passed in W.P. (S) No. 3662 of 2010, Girja Shankar Dubey Vs. The State of Jharkhand and others and therefore, this writ petition may be disposed of at this stage without filing of counter affidavit.

(2.) Ms. Nilam Tiwari, learned J.C to Sr. S.C. I for the respondent-State raises no objection.

(3.) In this writ application, the petitioner has inter alia, prayed for direction upon the respondents to give same and similar benefits of regularisation of service on the post of Roller Driver to the petitioner, which has been given to other similarly situated Roller Drivers of Deoghar District in terms of order dated 12.07.2006 passed in W.P. (S) No. 171 of 2004 by this Court and also for quashing Memo no. 934 dated 16.07.2002, by which, service of the petitioner has been terminated from the post of Roller Driver in Road Construction Department after performing more than 14 years of service and further prayed for disposal of the case of the petitioner in terms of order dated 12.07.2006 passed in W.P. (S) No. 171 of 2004.