D.G.R. Patnaik, J. - (1.) SINCE the issues involved in both the writ applications are identical, they are disposed of by this common order.
(2.) THE petitioners in these writ applications, who were engaged on temporary basis in the Department of Water Supply and Sanitation, Govt. of Jharkhand, have prayed for a direction upon the respondents to regularize their services. Heard learned Counsel for the parties.
(3.) AS it appears from the submission made by the counsel for the petitioners, husband of the petitioner in WPS No. 3936/04 and the father of the petitioner in WPS No. 3943/04, were initially employed on temporary basis under the respondents in the same Department. Upon the employees dying in harness, the present petitioners had applied for grant of compassionate appointment. Their services were engaged initially on muster roll and they were given the impression that their engagement was made on compassionate basis, though subject to the final approval of the District Compassionate Committee. Learned Counsel for the petitioners informs that both the petitioners have been continuously rendering their services, though on temporary basis, but on regular pay scales for the past more than nine years and yet, their prayer for regularization in service has not been considered by the concerned authorities of the respondents.;