ANANDI ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Having heard counsel for the parties and taking into account that the working of the petitioner for 225 days in the year 1987 will not make him entitled for regularization, this Court must hold the present writ application to be wholly misconceived. That apart this Court would find that in the year 1999 the petitioner was asked to participate in general selection process for which interview letter was issued to him. The petitioner, therefore, having availed an opportunity in the open selection now cannot claim any right on the basis of his so-called working in the year 1987. The events of 25 years back cannot be revived by a writ application. As a matter of fact earlier the writ application has also stood dismissed as is apparent from reading of the order of this Court dated 27.6.2012 in M.J.C. No. 1935/2011. For all these reasons this Court does not find any merit in this application and the same is, accordingly, dismissed.