ANIL KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As common question is involved in all these writ applications, they have been heard together and are being disposed of by this common order.

(2.) Heard the learned senior counsel for the petitioners in all these writ applications and the learned counsel for the State.

(3.) The petitioners in all these writ applications were appointed on daily wages/contract basis on different posts and they are aggrieved by the non-consideration of regularisation of their services, as a cutoff date has been prescribed in the notification issued by the State of Jharkhand in its Personnel, Administrative Reforms and Rajbhasa Department, notifying the Rules, namely, Jharkhand Sarkar Ke Adhinasth Aniyamit Rup Se Niyukt Ewam Karyarat Karmiyo Ki Sewa Niyamitikaran Niyamawali, 2015 (hereinafter referred to the Regularization Rules, 2015 ).