SHIV KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed by the petitioners for regularisation of their services, as they are continuing as Sepoys since 18th June, 1983 and 22nd June, 1983 respectively. Further prayer has been made to set aside the order dated 1st April '98 (Annexure -15), whereby and whereunder, the Respondents - State have rejected the claim to 1 relax the height and chest of a person if found to be less more than 2.5 cms. The fact as pleaded and not denied by the Respondents is that the petitioners were engaged as daily wage Sepoys after Murari Krishna Prasad Sinha Versus State Of Bihar selection through a Committee on 18th I June, 1983 and 22nd June, 1983 respectively. They have been posted in Special Battalion (Home Guard) and are still on roll.

(2.) PREVIOUSLY , the petitioners and others moved this Court for regularisation of their services in C.W.J.C.No. 8545/91 (Surendra Prasad Singh and others vs. State of Bihar and others), when the Court vide its judgment and order dated 3rd January, 1996, directed the Respondents to take, a final decision in the mat ter of absorption.

(3.) THE applications for appropriate relaxation of height/chest as were made on their behalf having rejected, vide order dated 1st April, 1998, the same has been challenged.