JAINANDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioners in all the writ applications except CWJC No. 11140 of 2008 are seeking a direction to the respondents for regularisation of their services under Gaya Forest Division, Gaya on the ground that they have worked under the division as daily wage employees for several years beginning from 1980 to 1990. Petitioner of CWJC No. 11140 of 2008 has sought for a direction for payment of daily wages which he is entitled to and has remained unpaid for the period 16.05.1994 to 10.06.1996. He has also sought for a direction to the respondents to regularize his services.

(2.) It is their case that there are 500 posts sanctioned for Class-IV employees under Gaya Forest Division and there are 100 posts still lying vacant. In CWJC No. 8389 of 2008, it has been stated that the petitioner had been working in different capacities and had mostly been handling financial matters to collect rent etc.

(3.) Similar plea has been taken by the petitioner in CWJC No. 10194 of 2008 wherein it has been stated, inter alia, that a panel was prepared by the respondents for regularizing the services of the petitioner and other similarly situated persons in which his name figures. Identical plea has been taken by the petitioner of CWJC No. 8775 of 2008. In CWJC No. 9889 of 2008, the petitioner has claimed that in the list prepared for regularization of daily wage workers under Gaya Forest Division, Gaya, the petitioner's name figures at serial no. 247.