BUKAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner for direction on the Respondents to return back his service from the Bihar State Food & Civil Supplies Corporation (Corporation for short) to the State, the petitioner having initially appointed under the State of Bihar.

(2.) ACCORDING to the petitioner, he was appointed as Night Guard on 13th November, 1964 in the Office of Collector, Madhubani. After about 11 years on 10th January, 1975, he was relieved to join under the Corporation at Madhubani in pursuance of direction of Deputy Collector, District Establishment, Madhubani, contained in Memo No. 14 dated 4th December, 1974. Since January, 1975, the petitioner having relieved, he is continuing under the Corporation.

(3.) IT appears that the correspondence, in this respect, made between the authorities and the Collector, vide letter dated 17th June, 1995 asked the Chief Administrator of the Corporation to pay salary of petitioner in time. It further appears that the Corporation intended to return back the services of the petitioner under the State, who was the first employer.