Jharkhand High Court
Boniface Tirkey & Ors. vs State Of Jharkhand & Ors. on 2 August, 2016
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 4027 of 2007
1. Boniface Tirkey.
2. Ajay Bhaghat
3. Laxman Kumar
4. Raju Naik
5. Sanjay Ram Ravi
6. Durga Naik
7. Bhola Ram
8. Bajranj Ram,
9. Hira Mahto
10. Mohan Kumar @ Mohan Ram
11. Smt. Moonu Tirkey ... Petitioners.
Versus
1. The State of Jharkhand
2. Chief Secretary, State of Jharkhand, Ranchi.
3. Secretary, Jharkhand State Assembly, Ranchi.
4. Dy. Secretary, Jharkhand State Assembly, Ranchi.
5. The Speaker, Jharkhand State Assembly, Ranchi... ...Respondents.
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CORAM :HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioners : Mrs. M. M. Pal, Sr. Advocate.
Mrs. Nahua Palit, Advocate.
For the State : J.C. to S.C. Mines.
For Jharkhand
Vidhan Sabha : Mr. Vinod Kumar Sahu, Advocate.
.........
10/02.08.2016: In this writ application, the petitioners have prayed for regularizing them under the respondents.
The petitioners were appointed on Daily Wage by the Jharkhand Vidhan Sabha. Later on for the purpose of regular appointment a process was initiated. The petitioners participated in the said process and as per the supplementary counter affidavit, the petitioners could not qualify in the said process.
The petitioners being unsuccessful, approached this Court by filing this writ application, praying for regularization.
Since the petitioners participated in the process of regular appointment and became unsuccessful, I am not inclined to entertain this application. This writ application is dismissed.
( ANANDA SEN , J) Sharma/-