Fulmani Devi vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2352 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S) No. 4774 of 2018
    Fulmani Devi                               .... .... 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. Bhupal Krishna Prasad, Advocate
    For the Respondents        : None
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5/ 29.06.2022      It has been argued by learned counsel for the petitioner that

though the petitioner was a part time Sweeper working in the office of Road Construction Department, Road Division, Gumla, but his case for regularization has not been considered. Learned counsel further submits that in view of the cerebrated judgment passed by the Hon'ble Apex Court in the case of Secretary, State of Karnataka & ors. Vs. Uma Devi & Ors, reported in (2006) 4 SCC 1, it was incumbent upon the respondents to consider the case of the petitioner, but the same has not been considered illegally and arbitrarily.

Since no one appears on behalf of the State, put up this case after three weeks.

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

R.Kr.