ARJUN MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ application, prayer made by the petitioner is to quash the order dated 22.2.2002 (Annexure -9) whereby prayer made by the petitioner to regularise his service as Dafadar has been rejected. Further prayer made by the petitioner is to direct the respondents to regularize his services as Dafadar of Union no. 4 in Mashrak Police Station.

(2.) PETITIONER earlier came to this Court for regularisation of his service as Dafadar by filing C.W.J.C. No. 8172 of 1997. This Court, by order dated 3.8.1999, disposed of the writ application giving opportunity to the petitioner to file representation before the District Magistrate for redressal of his grievance. In pursuance of the said order, the petitioner filed the representation and by the impugned order, same has been rejected.

(3.) LEARNED counsel for the petitioner submits that the petitioner is working as Dafadar since 1989 and in view of the decision of the State Government dated 27.2.1992 (Annexure -10), his case for regularisation to the post of Dafadar is fit to be considered. He points out that according to the said decision, as the petitioner worked as Dafadar prior to 7.1.1990 in place of his father, his case is fit to be considered according to the earlier decision of the State Government and the decision of the State Government dated 17.1.1990 shall not be applicable.