CHANDRABALI RAM, SON OF LATE GANGA VISHNU RAM, RESIDENT OF QR. NO. 2/106, B.I.T., SINDRI CAMPUS, P.O. AND P.S. SINDRI, DISTRICT DHANBAD Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been preferred for getting employment as Class-IV employee with the respondents-State mainly on the ground that these petitioners were working with the State Government since 30th Sept., 1988.

(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that previously, these petitioners had preferred W.P.(S) No. 5129 of 2008 and W.P.(S) No.4215 of 2008 which were both decided by this Court vide order dated 11th Dec., 2013 giving direction to the Deputy Commissioner, Dhanbad to consider the case of these petitioners.

(3.) Thereafter, the Deputy Commissioner, Dhanbad considered the case of these petitioners and passed a detailed speaking order dated 7th March, 2014, which is at Annexure 8 series to the memo of this writ petition.