CHANDRAKANT CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioners against the order dated 29th May, 1993, whereby and where under the Deputy Secretary, Minor Irrigation Department cancelled the earlier order dated 7th May, 1993 whereby it was ordered to regularise the services of the petitioners and to give them regular scale.

(2.) ACCORDING to the petitioners, they are functioning on daily wages since 1978 -1985 and performing the duties of class -IV employees but Respondents have not yet regularised their services.

(3.) THE Respondents in their counter affidavit, while opposed the relief for scale of pay on the principle of ''equal pay for equal work '', have also opposed the writ petition on the ground of delay, the order dated 29th May, 1993 having challenged after more than five years.