AMIT KUMAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioners and learned counsel appearing for the Jharkhand State mineral Development Corporation Ltd.

(2.) LEARNED counsel appearing for the petitioners submits that these two petitioners were appointed in the establishment of Jharkhand State Mineral development Corporation Ltd. on the compassionate ground as the father of these petitioners had died in harness while working in the said establishment and that the petitioner no. 1 was appointed on 7. 11. 2000, whereas petitioner no. 2 was appointed on 02. 11. 2000, but they were never appointed on a regular service, rather they were appointed as Daily rated employees and, therefore, the petitioners made representation on 30. 10. 2002 before the respondent No. 2 the Managing Director, the Jharkhand State Mineral development Corporation Ltd. for regularizing their services and to pay regular salary, but still no decision has been taken in the matter.

(3.) IN view of the facts and circumstances as stated above, particularly the fact that the matter is pending consideration before the authority, this writ petition is disposed of by directing the petitioners to file a fresh representation along with copy of this order before the Respondent No. 2-the Managing director, the Jharkhand State Mineral Development Corporation Ltd. who will be deciding the matter within two months from the date of receipt of the representation. Accordingly, this writ petition is disposed of.