BIPIN KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) SINCE both these writ applications involve common questions of facts and law, they have been heard together and are being disposed of by this order.

(3.) COUNTER affidavit, supplementary counter affidavit and also reply to the counter affidavit have been filed on behalf of the State. In sum and substance, according to the case of the respondents, it appears that the panel showing seniority and juniority of the daily rated workers since were not available before the authorities, it would be difficult to say as to whether any junior to the petitioners has been regularised. However, it is also manifest from the affidavits of the State that some of the daily rated workers like the petitioners have been regularised. An affidavit has also been filed on behalf of the State today, wherein it is stated precisely that daily wages labourers have got no seniority list either at the zonal level or the Department, therefore, the allegation made by the petitioners that some of the daily wages workers have been regularised earlier, who are said to be juniors to the petitioners, is not correct.