BABITA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing on behalf of the respondents.

(2.) Petitioners have prayed for a direction upon the respondents to regularize their services who are working under the respondents on the post of Ward Servants for a period of about 30 years to the satisfaction of the respondents. Petitioners have further prayed for a direction upon the respondents to make payment of their salary and allowances at par with the salary and allowances which is paid to the Ward Servants working in the Institute of Technology at Muzzaffarpur in terms of Order dated 26.09.1988, passed by the Hon'ble Supreme Court in Civil Appeal No. 3375 of 1988.

(3.) It is case of the petitioners that they have been rendering their services as Ward Servants in B.I.T. Sindri for a period of about 30 years or more but the respondents are not regularizing their services. The petitioners through their Association named as "Ward Servant Association, Bihar Institute of Technology, Sindri" had moved before the Hon'ble Supreme Court vide Civil Appeal No. 3375 of 1988 for a direction upon the respondents to regularize their services. The said Appeal was disposed of vide order dated 26.09.1988 with a direction upon the respondents to pay the Ward Servants of B.I.T. Sindri the salary and allowances at par with the salary and allowances paid to the Ward Servants working in the Institute of Technology at Muzzaffarpur, Bihar with effect from 01.10.1988 and further direction was made to the respondents to prepare a Scheme for regularization of services of Ward Servants who have been in service for more than one year in the said Institute, within a period of six months. In compliance of the order of the Hon'ble Supreme Court, a meeting was held on 24.10.2000 by constituting a Committee and a Resolution was passed for regularization of Ward Servants. Vide letter no. 523, dated 19.02007, issued by the Principal Secretary to the Director, B.I.T. Sindri, a direction has been given for regularization of services of Ward Servants on vacant Class-IV posts. Grievance of the petitioners is that in spite of direction of the Hon'ble Supreme Court and letter issued by the Director, B.I.T. Sindri, their services have not been regularized though they are still discharging their duties without any complaint. Petitioners have filed several representations but the respondents are sitting tight over the matter and as such, they have knocked door of this Court.