SUDHIR SINGH, S/O LATE BATESHWAR SINGH, AT PRESENT WORKING AS GODOWN CHOWKIDAR IN THE OFFICE OF THE EXECUTIVE ENGINEER, SPECIAL WORKS DIVISION, BUILDING CONSTRUCTION DEPT., JAIL MORE, RANCHI Vs. STATE OF JHARKHAND, THROUGH CHIEF SECRETARY, GOVT. OF JHARKHAND, PROJECT BUILDING, P.O.

JUDGEMENT

(1.) Prayer in the writ-petition is for regularisation on a Class-IV post.

(2.) Heard.

(3.) The petitioner claims that he was appointed on 01.04.1983 on the post of Godown Chowkidar on daily-wages. In the year 2004, he was transferred and posted in the office of the Executive Engineer, Special Works Division, Building Construction Dept., Ranchi, however, he continued to work on daily-wages. It appears that vide letter dated 10.03.2010, the Additional Secretary, Building Construction Department sought list of daily-wages employees working in the Department. In response thereof, information in respect of the petitioner was also forwarded by the Executive Engineer, Special Works Division, Ranchi. In the counter-affidavit, a copy of the checkslip giving details of the petitioner has been filed. The respondents have stated that in terms of Clause-3 to the Rules notified through Notification dated 13.02.2015 the petitioner is not entitled for regularization, as he is working on daily-wages.