KAMESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are 17 petitioners in this writ application, claiming to be regularization of their services in the Water Resources Department, Government of Bihar. These petitioners were working in different districts as Seasional Moharrir under the Irrigation Department.

(2.) In view of the various decisions of this Court including the decision of the Supreme Court, the petitioners cannot claim regularization of their services as a matter of right.

(3.) Considering the fact aforesaid, I do not think that the petitioners would be entitled for regularization of their respective services in the Irrigation Department.