GAURI MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The sole petitioner in this writ application has sought a direction for computing his length of service from the date he was engaged in Adult Education Department, Government of Bihar, as a Non-Formal Education Supervisor.

(3.) Counsel for the petitioner has submitted that the petitioner came to be engaged as a Supervisor in Non-Formal Education on 1.3.1990 and had worked up-till 1.6.1995 before being removed from the service on the ground of closure of the scheme. He has submitted that subsequently the petitioner was adjusted/appointed by order dated 21.6.2005 on the post of teacher in Primary School and therefore, the petitioner would be entitled for counting his earlier services rendered on the post of Supervisor Non-Formal Education. In this regard, he has placed reliance on the Government order dated 26.2.2004, whereby and whereunder, seniority was given to the Supervisors working in P.A.C.S.