PAROPKARI SHARMA Vs. STATE

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the learned Counsel for the State.

(2.) THE petitioner herein seeks the relief of regularisation of his services as Black Smith in the Central Jail, Buxar, where he is stated to be working since 20.9.1986.

(3.) LEARNED Counsel for the State does not dispute the position that the post of Black Smith in the Central Jail, Buxar is a sanctioned post. Learned Counsel however seeks to submit that the petitioner has not worked continuously but with short intermittent breaks as is sought to be contended in the counter affidavit. However the factum of appointment of the petitioner on daily wage and his continuance, less the breaks as alleged, is not disputed.