JALESHWAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this application, the petitioner has prayed for issuance of direction upon the respondents to pay salary, allowances and other consequential benefits equivalent to the same paid to police constables with effect from October 1986 till date.

(3.) THOUGH a counter affidavit has been filed on behalf of the respondents, the fact that work is being taken from the petitioner as that of a police constable right from October 1986 till date is not being controverted. However, JC to GP 7 submitted that the petitioner, who is a member of Home Guard Volunteer, cannot be treated at par with police constable.