DINESHWAR PRASAD YADAV, S/O LATE CHHOTU YADAV, R/O VILLAGE Vs. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, AT PROJECT BUILDING, RANCHI, PO

JUDGEMENT

(1.) Delay on the part of respondent-State to initiate the process for regularisation of the petitioners in terms of the Rules notified vide Notification dated 13.02.2015, has brought the petitioners before this Court. The petitioners seek a direction upon the respondent-State to regularise their services.

(2.) The facts narrated in the writ petition disclose that, the petitioners, 6 in numbers, are working at different places as daily-wages employees under different Forest Divisions. They were employed between the period Dec., 1983 and July, 1993; the petitioner no.3 was employed as a Class-IV employee on the daily-wages on 07.03.1983. All of them have, thus, worked for more than 10 years and they stake a claim for regularisation on a Class-IV post in terms of Notification dated 13.02.2015.

(3.) Mr. R. N. Sahay, the learned senior counsel for the petitioners contends that after 2015 Rules were notified vide Notification dated 13.02.2015, the Principal Chief Conservator of Forest, Jharkhand directed, vide letter dated 20.04.2015, to the competent authorities under the Department of Forest and Environment to take necessary steps for regularisation of the services of the employees like the petitioners as One-time measure, however, the respondent-State has sat over the matter and did not take further steps for regularisation of the services of the petitioners and other similarly situated employees, which compelled the petitioners to approach this Court.