Amareshwar Sahay, J. - (1.) Heard the parties.
(2.) The petitioners by filing this writ petition have prayed for direction to the respondents to regularise their services on the ground that they are regularly working as work-charge employees as chowkidar since 20.12.1990 and prior to that, they were working on muster roll from 1.12.1987 but their services have not been regularised as yet.
(3.) The stand of the respondent State is that as per the Finance Department, Bihar letter No. 593 dated 13.2.1997, letter No. 6394 dated 23.10.1987 and letter No. 3058 dated 21.10.1984, the services of work-charge employees who completed at least five years service successfully prior to October, 1984, were taken in regular establishment. Further case of the respondents is that on 4.12.2003, under the Chairmanship of Chief Secretary, Jharkhand, Ranchi, it was decided to regularise the services of work-charge employees according to availability of vacancy, seniority, roster and reservation policy.;