ANIRUDH KUMAR GUPTA Vs. JHARKHAND STATE MINERAL DEVELOPMENT CORPORATION LIMITED, A GOVERNMENT OF JHARKHAND UNDERTAKING, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the Jharkhand State Mineral Development Corporation Limited, as also learned counsel for the respondent State.

(2.) The petitioner has filed this writ application claiming the benefits of regularisation of his services by the respondent Jharkhand State Mineral Development Corporation Limited (hereinafter referred to as the 'Corporation'), in which the petitioner is working on daily wages since 29.6.1990, when the petitioner was appointed as Unskilled Labour by the respondent Corporation vide office order dated 23.6.1990, as contained in Annexure-1 to the writ application.

(3.) It is the case of the petitioner that after serving a long time, when the service of the petitioner was not regularized, the petitioner along with other similarly situated employees of the respondent Corporation moved this Court in W.P.(S) No. 5011 of 2004 for regularisation of their services. The matter was taken up on 31.1.2014, when in absence of the counsel of the petitioners, it was pointed out by learned counsel for the respondent Corporation that the Corporation had already decided to regularize the services of the petitioners and to that effect, the statement was also made in the counter affidavit, filed on behalf of the respondent Corporation. It was also submitted by the respondent Corporation before the Court that the petitioners' grievances had already been redressed and accordingly, the writ application has become infructuous. On that date, no one could appeared for the petitioners in the writ application and in view of the submission of learned counsel for the respondent Corporation, the said writ application was disposed of as infructuous, by order dated 31.1.2014, passed in W.P.(S) No. 5011 of 2004, as contained in Annexure-5 to the writ application.