DAROGA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Y.V. Giri, learned Senior Counsel for the appellant, learned Counsel appearing for the University as well as learned Counsel for the State of Bihar.

(2.) The appellant preferred writ petition bearing CWJC No. 200 of 2000 claiming that initially he was appointed on a Class-IV post on daily wages w.e.f. 7.5.1980 but subsequently he was regularized by the order of University dated 29.4.1982 contained in Annexure-1 and his salary used to be deposited in the bank account but after June 1992 his salary was withheld for reasons not known to him.

(3.) The claim of the appellant that he was regularly appointed and entitled for regular salary which was withheld since June 1992 was contested by the respondents who raised dispute of facts particularly in respect of order for regular appointment which was claimed by the writ petitioner/appellant on the basis of Annexure-1 dated 29.4.1982. In order to resolve the disputed facts, the writ Court directed for deciding the relevant facts relating to service career of the writ petitioner by a high level committee whose report dated 28.10.2005 has been annexed to this appeal as Annexure-12.