PRAKASH MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In the instant writ petition, the petitioner has approached this Court for a direction upon the respondents to consider the case of the petitioner for regularization of the services to the post of Generator Operator.

(3.) The factual exposition as has been delineated in the writ petition is that petitioner is working as a Generator Operator on daily wage since 1993 in the office of respondents and discharging his duties sincerely and to the satisfaction of the respondent-authorities. It is the specific case of the petitioner that he has made several representations before the respondents for regularization of his services, but till date no decision has been taken by the respondents for his regularization/ absorption inspite of the fact that he has been discharging his duties since 1993 i.e. for more than 23 years without any complain from any corner. Hence, the petitioner has been constrained to knock the door of this Hon'ble Court for redressal of his grievances.