SATYENDRA NARAYAN RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is filed for issuance for a direction upon the concerned respondent-competent authority of the State- respondent to regularize the service of the petitioner on the post of Anusewak since 2000 as he is still working against the sanctioned post.

(2.) Learned counsel for the petitioner by referring to Annexure-1 has submitted that after death of one Rameshwar Mochi, the post of Anusewak was vacant and therefore, the petitioner has been appointed in anticipation of the approval of his appointment and since then he is working on the said post, as such, his case is required to be considered for regularization. He has relied upon the judgment rendered by the Hon'ble Supreme Court in the Case of "Narendra Kumar Tiwari Vs. State of Jharkhand reported in, 2018 8 SCC 238" in support of his claim for regularization.

(3.) Learned counsel appearing for the State-respondent by referring to the stand taken in the counter-affidavit has submitted that there is no provision to regularize the services nor there was engagement of the petitioner on any substantive post and as such his case is not fit to be considered for regularization.