ASHISH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this application, the petitioner has approached this Court for issuance of a direction to regularise the petitioner on Class IV post.

(3.) IT is submitted by learned counsel for the petitioner that from annexure 8, the letter written by the Sub -divisional Officer, Bagaha, dated 17.4.1997, it appears that there are 14 persons, who are working on daily wages and in the list appended to the letter shows that the petitioner is at serial no. 1. It is further submitted that it is manifest from annexure 8 that the petitioner was engaged on daily wages with effect from 15.4.1983. Learned counsel at the same time states that several posts of Class IV posts are lying vacant in the office of the Sub -divisional Officer, Bagaha.