S.N. Pathak, J. - (1.) The petitioner claims that he was appointed on 17.05.1983 as a daily wages worker and presently posted at Divisional Office, Hazaribagh as peon (Class-IV).
(2.) The petitioner states that he is matriculate and since his date of appointment, he is continuously serving the Department. He further submits that his case for regularization has not been considered though till date he is working. Learned counsel for the petitioner further submits that now a policy has been framed by the State of Jharkhand pursuant to the order passed by the Hon'ble Supreme Court in the case of Secretary, State of Karnatka and others vs. Uma devi & others, 2006 4 SCC 1.
(3.) The petitioner submits that the petitioner also qualifies the criteria as laid down in the said policy for regularization but, his case has not been considered as yet.;