BAIDYA NATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, Bishundeo Mandal, was engaged as a purely temporary Lab. Boy in the Department of Chemistry in T.N.B. College, Bhagalpur, vide Office Order No. 22 dated 27th March, 1971. Since then he continued to function on daily wage.

(2.) THE Principal of the T.N.B. College subsequently issued an order on 17th October, 1987, whereby and whereunder the services of a number of daily wage employees, including petitioner were regularised by placing them in the prescribed scale of Rs. 375 - 480/ -, as was admissible to Class -IV employees. The matter when placed before the University (the then Bhagalpur University), the Vice Chancellor approved the same and allowed payment of salary in favour of petitioner, vide University 's letter dated 11 th/13th February, 1991 (Annexure -6).

(3.) NO relief having granted, the petitioner had to move this court in C.W.J.C. No. 7945/97. This Court vide order dated 9th March, 1998 taking into consideration all aspects; date of appointment of petitioner; and the grievance, asked the petitioner to file a representation before the authority and the Vice Chancellor was directed to decide the same taking into consideration the long period of service rendered by the petitioner.