CHANDRASHEKHAR,J. - (1.) Multiple prayers have been made in the writ-petition. The main prayer is for a direction upon the respondent-State to consider regularisation of petitioners' service in terms of the Rules notified under Resolution dated 13.02.2015. This writ-petition has been heard along with other two writ-petitions listed today.
(2.) Heard.
(3.) Petitioner nos.1 and 4 were appointed on the post of Forest Guard. Petitioner nos.5, 6 and 7 as Driver and petitioner nos.2 and 3 were appointed as Bungalow Choukidar and Night Guard, respectively. Petitioner nos.8 and 9 were appointed as Check-post Guards and petitioner no.10 was appointed as a Gardener. These petitioners were appointed between the period 1982 to 10.12.2009. The petitioner no.11 was appointed on temporary basis as a class-IV employee. He claims that he is a Matriculate and he belongs to OBC category. Other petitioners are also reserved category candidates. In the counter-affidavit, the respondent-State has taken a stand that these petitioners were not working against the sanctioned posts. It is pleaded that they are engaged as daily-wagers who rendered assistance to the technically proficient forest staff in patrolling the forest and in other related seasonal forestry work.;