STATE OF BIHAR Vs. BHOLA SINGH

JUDGEMENT

(1.) THIS is hardly any occasion to the Court to interfere with the order on the writ petition by which the denial of regularisation of service was set aside and quashed.

(2.) THE only defence in the counter affidavit of the State respondents is that the writ petitioners appointment was irregular and he was at best appointed as a daily wager and he could not be regularised. Whoever made the irregular appointment must face departmental action and take responsibility whether it is the Conservator of Forest or the Chief Conservator of Forest, This matter cannot be made a litigation for the High Court of the errors occasioned by the State respondents.

(3.) DISMISSED .