SYED SHAUKAT HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajeev Kumar Singh, learned counsel appearing on behalf of the petitioner and Ms. Nutan Sahay, learned A.C. to AAG-12.

(2.) Facts of the case are not at all in dispute. The petitioner was appointed as Touring Veterinary Officer on ad hoc basis on 1/9/1987 along with 56 others, including one Vikash Kumar Srivastava (since deceased), by virtue of a notification dtd. 28/8/1987 issued by the Animal Husbandry and Fisheries Department, Government of Bihar, for a term of three years. By a subsequent order issued by the Department, his service along with others including late Vikash Kumar Srivastava was extended for a further period of three months awaiting approval of recommendation from Bihar Public Service Commission for his regular appointment. His service and that of others including late Vikash Kumar Srivastava was subsequently extended on ad hoc basis from time to time. The last such extension was granted to them by a notification dtd. 17/1/1989 for a period, up to 31/12/1989.

(3.) Prior to expiry of the aforesaid period, by a notification issued by the Animal Husbandry and Fisheries Department, Government of Bihar, dtd. 24/10/1989 (Annexure-4), the petitioner and others, who were appointed initially on ad hoc basis, were appointed on permanent basis pursuant to a recommendation made by the Bihar Public Service Commission in this regard. The petitioner has attained the age of superannuation and has retired.