NAND KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) It appears under Order Nos. 8, 10 passed in C.W.J.C. No. 4517 of 2007 the name of the original writ petitioner has been printed as petitioner though he stood substituted under order dated 25.8.2010. Accordingly, both the orders passed in the said writ case are modified to indicate the name of Baby Devi and others as petitioners.

(2.) Heard learned counsel for the petitioners and the State.

(3.) Original writ petitioner of C.W.J.C. No. 4517 of 2007 was appointed as Watchman-cum-Peon in the scale of Rs. 155-190/- under office order bearing memo no.553 dated 23.8.1980 by the Executive Engineer, Planning and investigation Division, Public Works Department, Patna. Perusal of the said office order indicates that the aforesaid appointment of the original writ petitioner of C.W.J.C. No. 4517 of 2007 was in the Work Charge Establishment. After securing the aforesaid appointment original writ petitioner continued to discharge the duties of the Watchman-cum-Peon and in appreciation of the satisfactory service rendered by him his service-book was also opened on 27.3.1987, extract whereof is annexed with the writ petition as Annexure-2. There was also deduction from his salary as contribution towards Provident Fund.