DINESH PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order as contained in Annexure 1 series dated 13th April, 2002 issued vide memo no. 2322 whereby and whereunder the petitioners have been reverted to their substantive post of Daily Wage Workers in compliance of the order as contained in Annexure 2.

(3.) ON the contrary, J.C. to S.C. 3 submits that the Finance Department, Government of Bihar has withdrawn the budgetary allocations for the Public Health Engineering Department and necessary instructions were issued for appointment on daily wages posts keeping in view the financial exigencies. It is further submitted that the petitioners have been found to be regularised after the cut off date i.e.22.10.1984 and, therefore, they have no right to continue on the regular post in the work charge establishment.