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Judgment
16 paragraphs · 79 wordsSl. No,"Name of
Petitioners
/Employees",Post,"Date of Joining
Work Charge
Establishm--ent","Total service
of of Work
Charge (In
Years)","Date of Regul-
arizati-on",Retired
1.,Jagdish Prasad,Beldar,21.04.1988,23Years,2011,31.08.2015
2.,Mahanand,â€,â€,18Years,2006,30.06.2010
3.,Shankar Lal,â€,â€,25Years,2013,31.05.2017
4.,Dalvir Singh,â€,â€,26Years,2014,31.01.2018
Subject to the above observation, the Writ Petition stands succeeded and writ of mandamus is issued to the respondents commanding them to",,,,,,
include the period of service rendered by petitioners in the work charge establishment for grant of all service benefits.,,,,,,
However, there would be no order as to costs.",,,,,,