MUKHU PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) TWOFOLD prayers have been made on behalf of the petitioner. Firstly, to regularise the services of the petitioner on the post of permanent Chaukidar of Bit No. Circle No. 9/2 in Gaurichak Police Station, Patna and secondly, to direct the authorities to pay the salary/wages to the petitioner for the period he has worked from 23.11.1992 to November, 2000.

(3.) LEARNED Standing Counsel No. X appearing on behalf of the respondents, on the basis of the show cause filed by the Senior Superintendent of Police, submits that the petitioner was not appointed legally as the order of appointment was not approved by the Collector of the district who was the competent authority to do so. It is also submitted that after November, 2000 no work is being taken from him and in case the petitioner is working somewhere he is doing so at his own risk. In the show cause filed on behalf of Senior Superintendent of Police, Patna however, it is admitted that the petitioner had worked as Chowkidar since 23.11.1992 to November, 2000.