SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties and considered the counter affidavit filed on behalf of the respondents.

(2.) The petitioners have prayed for direction upon the respondent authorities to confirm them on the posts of clerk with effect from the date of their initial appointment and to pay them all consequential monetary benefits.

(3.) It is submitted by learned counsel for the petitioners that the petitioners after due advertisement were appointed by the Joint Commissioner, Commercial Taxes, on the posts of clerk-cum-typist in the year 1979. It is further submitted that the petitioners were appointed after obtaining the roster clearance etc. and since then they are continuing on the posts of clerk, but till date they have not been confirmed on the posts of clerk with effect from their initial date of appointment, as they are required to be confirmed within a period of three years from the date of their appointment.