Manoj Kumar Dey vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2439 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S) No. 4946 of 2021
    Manoj Kumar Dey                           .... .... Petitioner
                            Versus
    The State of Jharkhand & Ors.             .... ...        Respondents
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CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK

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For the Petitioner : Mr. Rajesh Lala, Advocate For the Respondents : Mr. Devesh Krishna, SC(Mines)-III

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2/ 05.07.2022 It has been submitted by learned counsel for the petitioner that though the petitioner is continuously working for more than 29 years, but his service has not been regularized by the respondents.

The respondents are directed to file counter affidavit stating therein as to why the case of the petitioner has not been regularized in view of the celebrated judgments of the Hon'ble Supreme Court, as also by this Court, coupled with the recommendation of the Superintending Engineer, PHED Circle, Ranchi.

Put up this case after four weeks for filing counter affidavit.

(Dr. S. N. Pathak, J.)

R.Kr.