ASHRAF Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present appeal has been preferred by the appellant against the order of the writ court dated 18.3.2002 passed in C.W.J.C. No. 8370 of 2000.

(2.) THE appellant, Md. Ashraf, worked on daily wages on class IV post in Kiul Baduwa Chandan Command Area Development Agency hereinafter referred to as the Agency. Initially the appellant had filed a writ application for direction to the respondents authorities to regularise his service in the Agency on the plea that he has been working for long years of continuous service.

(3.) THE learned Single Judge disposed of the matter giving direction to the respondents authorities to consider the petitioners claim for regularisation of his service in view of the decision of the Supreme Court in the Case of Haryana and ors. V/s. Piara Singh & ors. (A.I.R. 1992 SC 2130).