RAJENDRA KAMTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioners for regularisation of their services/regular appointment.

(2.) THE admitted facts show that the petitioners were appointed against nonteaching Class -IV posts of C.M. College, Darbhanga by the Principal of the College in between 13th June, 1983 and 12th March, 1986. The State of Bihar issued one Resolution on 10th May, 1991 and decided to regularise the services of nonteaching employees appointed against the posts under the staffing pattern prior to 10th May, 1986 and to terminate the services of those appointed after 10th May, 1986. All the petitioners having appointed prior to 10th May, 1986, moved this court along with others in C.W.J.C. No. 4691 of 1993 for regularisation of services which was heard along with C.W.J.C. No. 7391 of 1992 and both the cases were dismissed by common order and judgment of this Court dated 23rd March, 1994.

(3.) SUBSEQUENTLY , the case (C.W.J.C. No. 4691 of 1993) when taken up, the writ petition was pressed on behalf of five of the petitioners of the said case and the said writ petition in respect of these petitioners was not pressed.