MOHAMMAD USMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks direction upon the respondents to regularise his services on the post of sweeper in State Crime Record Bureau and Computer, Bihar, Patna.

(3.) A counter affidavit has been filed on behalf of the respondents, but no plausible explanation has been given as to under what circumstances claim of the petitioner was ignored, when he worked as sweeper since 1996 till 1999.