NARESH SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Substantially, the petitioner seeks direction upon the respondents to regularise his services on the post of Rajaswa Sangrahak in the Water Resources Department, Government of Bihar.

(3.) Learned counsel for the petitioner has tried to impress upon the Court that though the petitioner was engaged to work seasonwise, he is entitled to be regularised as per the policy decision taken by the State of Bihar, as contained in Annexure 4 dated 2.5.1992.