HARI CHARAN MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioners have approached this Court with a common prayer for a direction upon the respondents to consider their cases for regularization in permanent establishment since they have completed more than ten years of continuous services in the respondent-Department.

(3.) At the very outset, learned counsel for the petitioner submits that this writ application is squarely covered by the order passed by the Hon'ble Apex Court in case of Narendra Kumar Tiwary & Ors. Vs. State of Jharkhand & Ors., 2018 8 SCC 238 and also by this Hon'ble Court on 21.08.2018 in W.P.(S).No.1513 of 2016 (Suresh Walter & Ors. Vs. State of Jharkhand & Ors.) and as such, this case may be disposed of in terms of orders passed in the aforesaid cases.