KAMESHWAR PD. YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for directing the respondents to appoint the petitioners on Class-IV post in the district of East Champaran.

(2.) The brief facts of the case, according to the petitioners are that the petitioners were appointed as DDT Sprayer, as seasonal employee on daily wages under the district Malaria Office, East Champaran, whereafter, work was being taken from them and wages were being paid to them. It is submitted that the petitioners had requested the Civil Surgeon-cum-Chief Medical Officer as well as the learned District Magistrate to consider the case of the petitioners for preparing a panel and appointing them in the regular service of the State Government, however, to no avail. It is also submitted that the respondents have adopted pick and choose policy inasmuch as while some daily wage DDT Sprayer have been appointed on regular basis, whereas the petitioners have not been accommodated.

(3.) The learned counsel for the petitioner has submitted that some similarly situated daily wage workers of Gaya district had filed a writ petition before this Court, bearing C.W.J.C. No.17637 of 2010, whereafter contempt petition was filed by them, bearing M.J.C. No. 3426 of 2016. A co-ordinate Bench of this Court had observed therein vide order dtd. 14/12/2016, that DDT Sprayers have already been appointed in eight districts, however, no steps have been taken for appointment in the District-Gaya, hence the District Magistrate, was directed to file affidavit, clarifying the position.