RATAN KUMAR LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties and consider the counter affidavit filed on behalf of the respondents.

(2.) The petitioner seeks direction upon the respondents to regularise his services in the regular establishment in Class III post.

(3.) It is submitted by learned counsel for the petitioner that the petitioner is working on Class IV post since long in Work Charged Establishment, but his case has not been considered, though many juniors to him have been regularised on Class III posts.