SHREE CHANDRASHEKHAR,J. - (1.) Jharkhand Rajya Asthayi Vidyut Karamchari Sangh-petitioner no.1 and a daily wages employee claiming himself engaged since last two decades have joined together to file the instant writ-petition with the following prayers. "(I) commanding upon the Respondents to allow the members of the petitioner-Sangh to participate and be considered for selection initiated vide employment notification no.02/2015 (Annexure 6) keeping in view the criteria spelt out in the order of the Hon'ble High Court dated 23.12.2003 passed in W.P.(S) No.6376/2003 and or to absorb/regularise the members of the petitioner-Sangh as permanent employees of Jharkhand Urja Vikas Nigam Limited; (II) quashing the pending selection/appointment process as initiated vide employment notification no.02/2015 (Annexure 6) to the extent of depriving the members of the petitioner-Sangh of participation and consideration therein."
(2.) Initial challenge by the petitioners was to Employment Notification No.02/2015, however, after the respondent-JUVNL issued Employment Notification No.02/2016, the writ petition was amended vide order dated 14.06.2016 in I.A. No.1797 of 2016 by incorporating a prayer seeking direction upon the respondent-JUVNL to permit the members of petitioner-Sangh to participate in selection pursuant to Employment Notification No.02/2016.
(3.) Heard.;