PRADEEP ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for issuance of a writ in the nature of mandamus commanding the respondent to regularise the services of the petitioners as a driver in the Patna Medical College Hospital.

(2.) SHORN of unnecessary details, facts giving rise to the present application are that by order dated 31.1.1989 (Annexure -1) petitioners were appointed to the post of drivers on ad hoc basis in the scale of pay of Rs. 480 -680/ -.

(3.) IT is relevant here to state that petitioner no. 1 filed separate writ application which was registered as C.W.J.C. No. 2997 of 1993(Pradeep Roy vs. The State of Bihar and Ors.) A Division Bench of this Court, by order dated 13.4.1993, disposed of the writ application with the direction that "when regular appointments are made, it will be open to the petitioner to apply for the same and age bar will be relaxed. It also directed that so long regular appointment is not made the petitioner will be allowed to work."