Shree Chandrashekhar, J. - (1.) By a common order, dated 17.05.2016 claim of the writ petitioners has been declined.
(2.) Heard.
(3.) The petitioners claim that they have worked continuously for about 20 years on daily-wages. They came to this Court by filing separate writ petitions which were disposed of by a common order, dated 27.11.2015 (W.P.(S) No. 4019 of 2010 and batch cases). The writ petitions were disposed of, without adjudicating merits of the rival claim, by a direction to the respondent-authority to consider the claim of the petitioners in terms of Regularisation Rules, 2015 which have been notified vide Notification dated 13.02.2015. The operative portion of the said order reads as under : "14. Learned counsel for the respondents with usual fairness have no serious objection, if direction is issued to the respondents to consider the case of the petitioners in all the aforesaid with petitions vide Notification No. 1348 dated 13.02.2015 published by the Personnel and Administrative Reforms and Rajbhasha Department, Government of Jharkhand. 15. In view of the submissions made by the respective parties and without delving into the merit of the matter, all the writ petitions are disposed of with direction to the respondents to consider the case of the petitioners in the light of the Notification No. 1348 dated 13.02.2015 published by the Personnel and Administrative Reforms and Rajbhasha Department, Government of Jharkhand for regularization of their services taking into account the uninterrupted services rendered by them within a period of four months from the date of receipt of the copy of the order.";