SHREE CHANDRASHEKHAR,J. - (1.) Counter-affidavit dated 25.04.2017 filed on behalf of the respondent-RIMS taken on record.
(2.) With multiple prayers, the petitioners, seven in number, have approached this Court.
(3.) Prayer for regularisation in terms of Regularisation Rules of 2015 issued through Notification dated 13.02.2015 cannot be granted, for the reason that though, the petitioners have claimed that they are working against vacant sanctioned post of Ward-boy/Ward-attendant, but somewhere from 2014. They have not completed continuous ten years' service.;