CHANDRASHEKHAR, J. - (1.) A common order dated 28.02.2005 passed by the Secretary, Co-operative Department, Government of Jharkhand has been impugned in these writ petitions.
(2.) The learned counsels appearing for the parties state that a common issue is involved in both the writ petitions, whether regularization of the petitioners who were working as daily-wages workers can be approved in law or not. With consent of the counsels appearing for the parties, both the writ petitions are heard and disposed of at this stage itself.
(3.) Heard.;