BHIKHARI SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Defect, as pointed out by the Registry, is hereby ignored.

(2.) In the instant writ application, the petitioner has inter alia, prayed for direction upon the respondents to give same and similar benefit of regularisation of services on the post of Roller Driver to the petitioner, which has been given to the 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 Hon'ble Court and also for quashing Memo No. 934 dated 16.07.2002, by which, services of the petitioner has been terminated from the post of Roller Driver in Road Construction Department 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.

(3.) Heard Mr. Anjani Kumar Verma, learned counsel appearing for the petitioner and Mr. Chandra Shekhar Singh, learned J.C to Sr. S.C. II for the respondents.