UMENDRA TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has prayed for issuance of a writ of certiorari quashing the order, as contained in annexure 4 dated 12.9.1998, whereby and whereunder the Sub-divisional Officer has directed that the petitioner does not come within the purview of consideration for the post of Chowkidar, as he is son-in-law of ex-chowkidar/Dafadar, who had nominated him. A further prayer has also been made to issue direction upon the respondents to regularise his services on the post of chowkidar.

(3.) According to the case of the petitioner, it appears that he was nominated by one Vyas Pandey, who is father-in-law of the petitioner, to work at his place as chowkidar in the year 1990. The petitioner after his nomination was allowed to continue on the post of chowkidar on ad hoc basis till 1997 and, ultimately, by order, as contained in annexure 4, he has been excluded from the zone of consideration for regular appointment on the post of chowkidar.