D.G.R. Patnaik, J. - (1.) As per the admitted facts, the petitioners were appointed on contractual basis for a period of three years in the Jharkhand Armed Police pursuant to a decision taken by the State Government. After the lapse of the period of three years, the services of the petitioners were not terminated. Rather, the period of their appointment continued to be extended from time to time and even at present the petitioners continue to remain in service by way of the extended period.
(2.) The grievance of the petitioners is that though their initial appointment was made by adopting all the procedures laid down under the Rules of the State Government and they have been allowed to continue in service all along, they are faced with apprehensions at the end of each extended period that their services would be terminated. The other contention of the petitioners is that even as declared by the State Government, there are several vacancies in the sanctioned posts of constables and other personnel in the Jharkhand Police Service. The State Government ought to have taken a decision to fill up such vacancies by regularisation of the services of the petitioners and confirming their services as permanent cadre personnel.
(3.) Dr. S.N. Pathak, learned counsel for the petitioners submits that the petitioners are aware of their limitations under the law in view of the fact that initial appointment was itself temporary on contractual basis but having continued for 8 years as temporary Government servants, the petitioners do certainly have a ground for aspiring to be absorbed in permanent service.;