OM PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) UNDER annexure -1 dated 4th June 1982 the petitioner was appointed as a contingency employee with effect from 1.5.1982 on daily wages of Rs. 10/ -. Thereafter, according to the petitioner he was regularised on 1.10.1984 and was given regular appointment with effect from 31.7.1991. The petitioner says and submits that another man Ashok Kumar Jha was also given contingency appointment under letter no. 309 dated 2.11.1982 on daily wages of Rs. 10/ - for the period between 21.9.1982 to 28.3.1983 and as the said Ashok Kumar Jha has been given regular appointment prior to the petitioner 'sappointment the present is a case of discrimination and the petitioner is entitled to restoration of his seniority qua Ashok Kumar Jha and he has also entitled to the benefits.

(3.) I find no reason to interfere in the matter. The petition is dismissed.