LAKHAN LAL GIRI GOSWAMY Vs. STATE

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against order dated 18.3.1998 passed by the respondent Under Secretary, Rural Development Department, Government of Bihar, as contained in annexure 1, whereby and whereunder the representation of the petitioner has been rejected and his services have been terminated.

(3.) THE writ application aforesaid was disposed of vide order, as contained in annexure 7, where the authorities were directed to take a decision about regularisation of the petitioner. Pursuant to order passed by this Court, as contained in annexure 7, the petitioner represented his case before the authorities for his regularisation, which was considered by the authorities and instead of regularising his services, they have terminated him by the impugned order on the ground that persons appointed after 21.10.1984 in the Work Charged Establishment cannot be regularised as per Circular No. 5074 dated 20th September, 1990.