RAJ KUMAR RAM DOM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the aforesaid writ applications, since the relief sought for are more or less identical, with the consent of the respective counsels the matters have been heard analogously and are being disposed of by this common order.

(2.) In the aforesaid writ applications, the petitioners in different writ applications who have been working between the year 1989 to 2007 on the post of Sweeper, Driver, Ambulance Driver, Dresser and Barber, have sought for direction upon the respondents for revision of pay in their salary in pursuance to 6th pay revision and for regularization of their services, since they have been discharging their duties against the sanctioned vacant post of different categories as mentioned above.

(3.) It has been stated by learned counsel for the petitioners that the petitioner in W.P.(S) No.2406 of 2012 has been working as a Sweeper in Medininagar since 01.04.2002; petitioner in W.P.(S) No.2407 of 2012 has been working as a Driver in the District Jail, Sakchi now in Ghaghidih since 10.02007; petitioner in W.P.(S) No.2411 of 2012 has been working as a Sweeper in Medininagar since 01.12.2003; petitioner in W.P.(S) No.2413 of 2012 has been working as an Ambulance Driver in Medininagar since 16.08.2002; petitioner in W.P.(S) No.2414 of 2012 has been working as an Ambulance Driver in Ghatshila since 24.04.2006; petitioner in W.P.(S) No.2416 of 2012 has been working as an Ambulance Driver in Saraikella since 26.11.2007; petitioner in W.P.(S) No.2428 of 2012 has been working as a Dresser in Central Jail, Ghaghidih since 26.02.1989; petitioner in W.P.(S) No.2445 of 2012 has been working as a Sweeper in Medininagar since 01.12.2004; petitioner in W.P.(S) No.2446 of 2012 has been working as Sweeper in Ghatshila since 01.10.1997; petitioner in W.P.(S) No.2451 of 2012 has been working as a Barber in Ghatshila since 17.09.2008. Learned counsel for the petitioners further stated that since all the petitioners have rendered considerable length of services and earlier similarly situated persons have approached this Court in W.P.(S) No.2189 of 2011 (Rajeshwar Dubey & Ors. vs. State of Jharkhand & Ors.), W.P.(S) No.2156 of 2012 (Nand Kishore Valmiki vs. The State of Jharkhand & Ors.), W.P.(S) No.2190 of 2012 (Usha Devi vs. The State of Jharkhand & Ors.), the case of the petitioners in all the writ petition be disposed of with similar direction.