1. Heard learned counsel for the parties.

2. The petitioners, 55 in numbers, stated to be working as Para Medical employees in the department of Health and Family Welfare, Government of Bihar, have filed this writ petition for regularization of their services on the ground that they have worked for more than 13 years on contract basis.

3. Learned counsel for the petitioners submit that the petitioners are entitled to be regularized in their services in view of the decision rendered by Hon’ble the Supreme Court in the case of Secretary, State of Karnataka & Ors. Vs. Umadevi & Ors. reported in (2006) 4 SCC 1. Apart from citing the decision rendered by Hon’ble Supreme Court in the case of Umadevi (supra), learned counsel for the petitioners has not been able to point out any rule or regulation which gives right to the petitioners to be regularized in their service on completion of thirteen years of service on contract basis.

4. I have perused the decision rendered by Hon’ble Supreme Court in the case of Umadevi (supra). On perusal of the same, I do not find that the Hon’ble Supreme Court has laid down any law conferring the right of regularization in services to those employees who have worked for more that thirteen years on contract basis.

5. Since learned counsel for the petitioners has not been able to point out any rule or regulation conferring right to the petitioners to be regularized on completion of more than 13 years of service on contract basis, I am of the view that the present writ petition filed by the petitioners seeking regularization of the services on completion of 13 years of service on contract basis, is devoid of merit and the same stands dismissed.