- (1.) Both the writ petitions have been taken together with the consent of both the parties as common issues are involved in both the writ petitions and are being disposed of by this common order.
(2.) In these writ applications, the petitioners have inter alia, prayed for direction upon the respondents to give same and similar benefit of regularization of services on the post of driver to the petitioners, which has been given to the other similar situated Roller Drivers of Deoghar District in terms of order dated 12.07.2006 passed in W.P. (S) No. 171 of 2004 by this Hon'ble Court and also for quashing Memo no. 116 dated 27.06.2002 and Memo No. 934 dated 16.07.2002, by which, services of the petitioners in W.P. (S) No. 3621 of 2010 and W.P. (S) No. 3662 of 2010 respectively have been terminated from the post of Jeep Driver in Road Construction Department after performing 16 years and 14 years of service respectively on daily wages and further prayed for disposal of the case of the petitioners in terms of order dated 12.07.2006 passed in W.P. (S) No. 171 of 2004.
(3.) Heard learned counsel appearing for the petitioner and learned J.C to S.C (Mines) and S.C. I for the respondents.;