BASUDEO RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the petitioner and JC to GP 8 for the respondents and considered the counter affidavit filed on behalf of respondent No. 5.

(2.) The petitioner seeks direction upon the respondents to regularise his services on the sanctioned post of office orderly in the office of respondent No. 5 and also for release of the arrears as well as current salary of the petitioner, which have been withheld from the date of his joining i.e. 18.11.1997 till date.

(3.) It is submitted by learned counsel for the petitioner that since the petitioner had shown exemplary courage in nabbing a criminal, wherefrom Rs. 87710/- looted amount was recovered, he was appointed on temporary basis to work as a peon by the Regional Deputy Director of Education, Muzaffarpur vide letter, as contained in memo No. 709 dated 30th October, 1996. However, the petitioner was allowed to join the post on 18.11.1997. It is further submitted that till date the petitioner is working on officiating basis, but he is not being regularised nor his salary is being paid from the very inception of his career.