KISHORI PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr.Shyama Prasad Mukherjee, learned senior counsel for the petitioners and J.C. to Government Pleader No. II for the State.

(2.) THE petitioners have prayed for issuance of a writ of mandamus commanding upon the respondents to regularise their services on class IV posts as they are working on daily wages in different Forest Ranges under the Forest Extension Division, Saran, Chapra with effect from 1982 and onwards.

(3.) IN this connection, reference has been made to Annexure -2, a letter issued by the Secretary -cum -Commissioner, Forest Department, Government of Bihar, Patna whereby and whereunder direction was issued to all concerned to consider the cases of daily rated workers for their regularisation on class IV posts. In the aforesaid letter, references have been made to the concurrence of the Finance Department and also of the Personnel & Administrative Reforms Department, Government of Bihar, Patna but the authorities are not acting upon such directions issued by the State authorities.