SHANKAR RAM Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondent State.

(2.) The petitioners herein have filed this writ application commanding upon the respondents to pay the benefit of ACP to the petitioners from the date of their respective initial appointments as 4th Grade employees in Police Training College, Hazaribag and also for treating the period of services of the petitioners from the date of their initial appointments.

(3.) The petitioners were appointed on different posts, i.e., Cook, Gardener, Sweeper, etc., and out of 34 petitioners, 14 were engaged in the year 1981, 7 petitioners were engaged in the year 1983 and 13 petitioners were engaged in the year 1984. It is the case of the petitioners that all of them have worked continuously as regular employees till 31.5.1987 and thereafter with some break in service and ultimately, their services were regularised with effect from 29.8.1996.