NANDELAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Initially, this writ petition was filed for the relief for regularising and making permanent services of the petitioner who has been working on the post of 'Ewazi' chowkidar of circle No. 19/3 under Wena Police Station in the district of Nalanda and also for payment of all the dues and salary accordingly.

(3.) The case of the petitioner, in short, is that earlier one Shaukhi Gope was working as chowkidar in the said circle and he was removed from the post on 11.5.1978 and from that date itself the petitioner who is his nephew was nominated and posted as 'Ewaji' chowkidar and since then he is working on that post and has also received salary till January, 1989, which is clear from Annexures-1 and 2 which are the letters issued by the Supdt. of Police, Nalanda and Circle Officer, Rahul, respectively.