SHASTICHARAN MAHATO S/O LATE DURGACHARAN MAHATO, RESIDENT OF VILLAGE Vs. THE STATE OF JHARKHAND THROUGH THE SECRETARY, FOREST AND ENVIRONMENT DEPT. GOVT OF JHARKHAND, PROJECT BUILDING P.O & P.S DHURWA, RANCHI

JUDGEMENT

(1.) Prayer in the writ petition is for regularization of the petitioners who have been working on different Class-IV posts on daily wages under the Department of Forest and Environment, Government of Jharkhand.

(2.) Heard.

(3.) The petitioners, who have been working in the Dalma Wildlife, Sanctuary, Jamshedpur on daily wages; petitioner No. 2 since 1982, claim that they were engaged against the posts which were sanctioned and vacant. In the counter-affidavit, however, the respondent-State has taken a stand that the petitioners are employed as per the requirement of work and they are paid for hours of work. It is stated that they have been engaged for works pertaining to road repair, protection, maintenance, plantation etc. and they are paid on the basis of work executed by them, which is recorded by the Forest Guard in a muster-roll. It has been denied that the petitioners have been appointed on sanctioned vacant posts.