SHEO NATH SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. The prayer of only two petitioners in this writ application reads as follows:--

(2.) Learned counsel for the petitioners in support of the aforementioned prayer has submitted that petitioner no. 1 was appointed on the post of Mali and petitioner no. 2 was appointed on the post of Cycle-stand Prahir on 18.1.1997 and they had continued in service till 2007 when all of a sudden their services were disengaged. In this regard attention of this Court has been invited to the order of this Court dated 22.6.2011 in C.W.J.C. No. 1896/2008 wherein the relevant portion reads as follows:--

(3.) As would be noticed this Court having found that the engagement of the petitioners was made on honorarium by the Principal of the High School had only remitted the matter back for considering their case for regularization. The Director, Secondary Education, being the Head of the Department, thereafter had considered the issue at length and in the impugned order he had held as follows:--