LAWS(PAT)-2022-4-69

CHHOTU KUMAR SAW Vs. STATE OF BIHAR

Decided On April 06, 2022
Chhotu Kumar Saw Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) Grievance of the petitioner are in two fold, namely, regularization and payment of wages/salary in respect of post held by the petitioner on ad hoc basis/ daily wage.