KALIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Letters Patent Appeal has been filed by the petitioner-appellant, Md. Kalim, on an order dated 25th April, 1995 in C.W.J.C. No. 11928of 1993, Md. Kalim v. State of Bihar and orders.,

(2.) The contention of the appellant is that he is not aggrieved by the judgment of the learned Judge as a whole. It is explained to the Court that the judgment may have been good at the time when it was delivered and consequent upon several other workmen being regularised along with him he also has been regularised. This regularisation was the result of the judgment of the Supreme Court in Civil Appeal No. 766 of 1991, Gauri Shankar Prasad and Ors. v. Bihar State Housing Board and Ors. The order of the Supreme Court is dated February, 13, 1991. 257 daily workers became entitled to be regularised in the work charge establishment in accordance with the chart which was placed before the supreme Court.

(3.) The contention on behalf of the petitioner-appellant is that Respondent Nos. 6 and 7 in the writ petition were appointed subsequently but were made senior to him in muster roll: In so far as Respondent No. 6 is concerned the Board-respondent acknowledged that his placement as senior above the petitioner was a mistake. The Court need not dwell on this aspect any further.