JAY PRAKASH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner, counsel for the intervenors, namely, Smt. Shakuntala Devi and Surendra Prasad, and JC to GP 4.

(2.) The petitioners and intervenors have prayed for issuance of direction upon the respondents to regularise their services in the like mariner it has been done vide Rural Engineering Organisation Department's letter No. 1370 dated 18.3.1996.

(3.) It is submitted by learned counsel for the petitioner and the intervenors that they were initially working in the Work Charged Establishment of the Rural Engineering Organisation and a panel was prepared where the petitioner and the intervenors were shown above similarly situated persons, who have been regularised vide letter No. 1370 dated 18.3.1996. However, their claims have been ignored without any rhyme or reason and the persons below them have been regularised.