NAVIN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking quashing of order dated 08.07.2014 by which the claim of the petitioners for reappointment has been rejected and also seeking a direction upon the respondent-State not to proceed further in pursuance of advertisement dated 16.04.2016, the petitioners have approached this Court.

(2.) Heard.

(3.) Mr. M.S. Anwar, the learned Senior counsel for the petitioners contends that initially claim of the petitioners for regularization was declined taking a plea that there were no vacancies and now the respondent-State has come out with an advertisement for appointment of 100 Para Medical Workers under the National Leprosy Eradication Programme, which would demonstrate that the claim of the petitioners was illegally rejected and while so, they are entitled for reappointment.