RAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Head learned counsel for the petitioner and learned counsel for the State.

(2.) In the instant petition, petitioner has prayed for following relief/reliefs:

(3.) The petitioner was appointed on daily wage basis on 28/12/2006. He was given temporary status and honorarium of Rs.6,000.00 was assigned on 16/12/2009, thereafter, from time to time the honorarium was extended. The last extension was on 24/6/2014 from Rs.8,000.00to Rs.10,000.00 per month. Thereafter, on 8/7/2015 Board had decided to regularize the services of the petitioner as Data Entry Operator in view of rendering long service as a temporary employee. In the result on 8/8/2015, the respondent managing director issued order of regularization against one of the post of Office Assistant (Multipurpose) with effect from 8/7/2015 with reference to the Board decision. In this backdrop, the petitioner has not been provided pay scale attached to the post of Office Assistant (Multipurpose) from 8/7/2015 to this day and continue to pay attached to the post. Thus, the petitioner has presented this petition.