REKHA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioners seek direction upon the respondents to regularise their services on Class IV posts, as they were engaged to work on daily-wages with effect from 1.12.1980 onwards.

(3.) According to the case of the petitioners, they continued to work on daily- wages till 1.9.1995. The petitioners thereafter came to this Court for their regularisation in CWJC No. 4036 of 1996, which was disposed of on 25.11.1997 directing the respondents to consider the cases of the petitioners in accordance with law preferably within a period of three months from the date of receipt/production of a copy of the order. The representation filed by the petitioners, however, was rejected vide order, as contained in Annexure-B dated 16.2.1998 to the counter-affidavit.