SHAILENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the learned Counsel for the State.

(2.) A counter affidavit has been filed on behalf of the respondents followed by two clarificatory counter affidavits. The Court proceeds to dispose of this application on merit at the stage of admission.

(3.) THE petitioner was initially appointed as a Typist in the Revenue Division, Gandak Project, Motihari on 9.12.87 till 31.12.87 and was again re -appointed oh the post of Casual Typist on daily wages vide an order dated 10.10.88. The Revenue Division of the Bihar Water Resources Department, Government of Bihar, constituted a high level committee for reguiarisation of services of casual employees working in the Department since long. This committee after deliberation took a decision on 21.5.92 as appended at Annexure 5. The committee notified the number of persons employed in the Water Resources Department in the Revenue Directorate and the number of vacancies on which reguiarisation could be considered. The committee then fixed a cutoff date of 1.4.92 holding that all such persons who had worked for the previous five financial years and who had not retired and against whom no criminal proceedings were pending, be considered accordingly. This Court finds that this order after deliberations was an order of the State Government issued under the orders of the Governor of the State of Bihar.