SATYENDRA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners prayed for issuance of direction upon the respondents to regularise their services as they are working since 1982/1983 on daily wages and till date they are continuing on the posts.

(3.) IT is submitted by learned counsel for the petitioners that the posts of Amin and Road Roller Khalasi are sanctioned posts and the same are lying vacant under the respondents and since the petitioners are working on those posts since 1982/ 1983, it was high time for the respondents to consider their cases for regularisation against the sanctioned vacant posts.