LOKESH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this writ application, substantially, the petitioner prays for issuance of direction upon the respondents to regularise his services as a regular jeep driver under the respondents.

(3.) ON own showing of the petitioner, it appears that the petitioner was terminated vide order, as contained in annexure 8 dated 17.11.1998, and even though he had worked for some time prior to 17.11.1998, he cannot claim for his regularisation.