RAMESH KUMAR MAHTO Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In the instant writ petition, the petitioners have approached this Court for a direction upon the respondents to regularize the services of the petitioners as petitioners were working against the sanctioned and vacant post in RINPAS taking into consideration that they have been working continuously more than 10 years.

(3.) At the very outset, Mr. Saurav Arun, learned counsel for the petitoners submits that the issue involved in this writ petition is no more res integra and this writ application is squarely covered by the order passed by this Court in W.P.(S) No.1513 of 2016. Learned counsel further submits that this case may be disposed of in terms of order passed in the aforesaid case.