JHUBLI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present Letters Patent Appeal is directed against the judgment/order dtd. 26/11/2025 passed in W.P. (S) No.6739 of 2025, whereby the learned Single Judge of this Court has dismissed the writ petition filed by the writ petitioners/appellants observing inter alia that the same is not maintainable being barred by the principle of res judicata.

(2.) The learned counsel for the writ petitioners/appellants submits that a writ petition being W.P.(S) No.1298 of 2023 was filed by the writ petitioners seeking issuance of direction upon the respondents to consider their cases for pensionary and other benefits by counting their services from the date of initial appointments when they had joined as daily rated employees and not from the date of their regularization. The said writ petition was referred to the National Lok Adalat and the dispute was settled in terms of the award dtd. 13/7/2024 whereby the respondents were directed to extend the pensionary benefits to the writ petitioners by counting earlier services from the date of their initial appointments.

(3.) It is also submitted that the writ petitioners filed their respective representations along with copy of the award dtd. 13/7/2024, however, the same was not implemented by the respondents even after lapse of more than a year from the date of receipt of the copy of the said award.