SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Din Dayal Saha, learned counsel for the petitioners and Mr. Mihir Kunal Ekka, learned counsel for the respondents-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioners have preferred this writ petition for direction upon the respondents to regularize their services as 4th Grade employee. Learned counsel for the petitioners submits that the petitioners were working with respondent no.3 as daily wages workers as Class IV post regularly since 11 years and 15 years respectively and presently the petitioners are working in confidential cell of District Collectorate, Godda. Learned counsel for the petitioners submits that in view of Resolution of 2015 of Government of Jharkhand, the petitioners are entitled for regularization. The step was also taken by way of forwarding names of petitioners for approval from the Divisional Commissioner, Santhal Pargana on 19.01.2017 wherein the name of petitioners are at serial nos.14 and 13 respectively. The petitioners are under category BC II. Learned counsel for the petitioners submits that the petitioners are entitled for regularization in terms of Resolution of 2015 of Government of Jharkhand as well as the judgment rendered by Hon'ble Supreme Court in the case of Narendra Kumar Tiwari and Others Versus State of Jharkhand and Others , 2018 8 SCC 238 and Sheo Narain Nagar and Others Versus State of Uttar Pradesh and Another Versus , 2018 13 SCC 432.;