ANAND SHRAMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

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

(3.) The petitioners were stated to have been appointed as Jal Chhajan Secretary in several Panchayats of State of Bihar during the period from 2013 to 2017. They are asking for the aforesaid relief in the absence of any statutory right vested with each of the petitioners. The State of Bihar has not laid down any policy decision in respect of regularization of Jal Chhajan Secretary in Panchayats.