SANTOSH KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave arises from the order of the Division Bench of the Patna High Court, made on 11-9-1996 in LPA No. 788/95.

(3.) The admitted position is that the appellants came to be appointed as Assistant Engineers on daily wages @ Rs. 40/- per day on November 16, 1987. Subsequently, they were placed in the pay scale of Rs. 880-1510/- per month. They came to be selected by conducting examinations and the appointments, accordingly, came to be made. An attempt was made by 2nd respondent, Regional Development Authority to regularise the services and the proposal was sent to the Government for acceptance. The Government accepting the proposal had referred the matter to the Public Service Commission. Since the Public Service Commission did not agree to the regularisation of their services, the appellants filed writ petition in the High Court for a mandamus directing the authority to regularise their services. The High Court in the impugned order refused to give directions. Thus, this appeal by special leave.