MAINI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Prayer in the writ petition is for regularisation.

(2.) Heard.

(3.) The petitioner claims that she has been working on daily-wages as Sweeper since 1998. She has produced a certification by the Divisional Forest Officer, Gumla Forest Division in support of her claim that she has been working continuously since 1998 as Sweeper. She has also produced extracts of her bank account with Allahabad Bank which would reflect that payment of Rs. 4,873.00 was made to her account. This payment was in lieu of her engagement on daily-wages. In the supplementary counter-affidavit, the respondents have pleaded that now she is paid Rs. 5,761.86 as daily-wages for 26 days. The stand taken by the petitioner that she has been working continuously since 1998 was not disputed in the counter-affidavit dated 17.03.2017 filed on behalf of respondent no.4. The stand taken by respondent no.4, under whom the petitioner is working, is that she was never appointed on a Class-IV post rather, she is working as daily-wages labourer and working as Sweeper.