(1.) Heard the parties.
(2.) This LPA has been preferred for setting aside the order dtd. 26/3/2014 passed in C.W.J.C. No. 11805/2007 passed by learned Single Judge of this Hon'ble Court by which writ petition filed by appellant for his regularization/absorption against class IV post as well as for setting aside order of termination dtd. 15/10/2011 passed during pendency of writ petition has been dismissed.
(3.) According to appellant, he was appointed on daily wages on class IV post on 22/12/1989 against sanctioned and vacant post and appellant rendered his services on class IV post without any salary and after issuance of letter dtd. 4/3/1992 by the Registrar of L.N.M. Mithila University, Darbhanga, appellant was paid salary on daily wages from the college Fund from November 1991. A new University being B.N. Mandal University was established with effect from 4/3/1992 and the Purnia Mahila College fell in the territorial jurisdiction of B. N. Mandal University.