- (1.) I.A. No.3009 of 2015
(2.) Mr. Shree Chandrashekhar, J. - This application has been filed for adding 'one sentence' in paragraph no.5 that, the members of petitioner association deserve regularization. Another prayer is for incorporating an additional prayer in the writ petition which reads as under: Or in alternative, the respondents may be directed to absorb the members of the petitioner association under service in forest department. Way back, on 20.05.2015 the respondent State was permitted to file response to I.A. No.3009 of 2015, and thereafter this case appeared on as many as three occasions, however, no reply has been filed by the State. Moreover, the amendments sought by the petitioner association would not change the nature of relief originally sought in the writ petition. Accordingly, I.A. No. 3009 of 2015 is allowed. W.P.(S) No.466 of 2015 Heard.
(3.) This is yet another writ petition on behalf of the daily wages employees working on different class IV posts under the Department of Forest and Environment. In today's list itself this is the third writ petition of similar nature with similar prayers. Few writ petitions of the same nature have already been disposed of by this Court. Mr. Jitendra S. Singh, the learned counsel for the petitioner tenders copies of orders passed in W.P.(S) No.2538 of 2015 and W.P. (S) No. 2404 of 2010.;