D.G.R. Patnaik, J. - (1.) SINCE the issues involved in all these three writ applications are identical, they are disposed of by this common order.
(2.) HEARD counsel for the parties. Petitioners in these writ applications have prayed for issuance of a direction upon the respondents to regularize their services and for considering their cases for regular appointment with all benefits of pay, allowance etc. in the light of observation/direction contained in the order dated 23.09.2001 passed by this Court in C.W.J.C. No. 2839/99 (R).
(3.) THE admitted facts of the petitioners' case are as follows: The petitioners are working as daily wages under the Respondent -Birsa Agriculture University, Ranchi, since the past several years. In an earlier writ application vide C.W.J.C. No. 1260 of 89 (R), a direction was issued by this Court to the respondents to consider the cases of such of the daily wage employees, who had applied in pursuance to the advertisement which was issued by the respondents inviting applications for regular appointment.;