ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) -Petitioners of both the cases, being non teaching employees of J.P. University and common question being involved, they are disposed of by the common order. In fact, both the cases were on the Board on 14th February, 2000 while C.W.J.C. No. 834/99 was heard and order reserved on the said date; the other case C.W.J.C. No. 882/98 was taken up on 15th February, 2000 and order was reserved.

(2.) PETITIONERS of both the cases have prayed for direction on the respondents to regularise their services/to absorb them against the posts on which they are functioning with further prayer made for payment of salary in their favour, in the regular scale of pay. Brief History of Petitioner of C.W.J.C. No. 882/98 :

(3.) THE name of petitioner was forwarded by the Principal to the University for approval of his service on 9th April, 1981 (vide Annexure -6), where in after the University placed the case of the petitioner and others before a Screening Committee for finalisation of their appointment against 3rd grade and 4th grade posts under the J.P. Mahila College, Chapra. The Committee recommended the name of petitioner and some others vide its meeting dated 8th July, 1985 (Annexure-12) for regularisation of their services. Subsequently, no specific order of regularisation/absorption having issued the present writ petition was preferred. Brief History of Petitioners of C.W.J.C. No. 834/99 :