ASHOK KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) A grievance has been made on behalf of the petitioner against the order, as contained in letter 895 dated 11.12.2001, issued under the signature of the Executive Engineer, Minor Irrigation Division, Bettiah, whereby and whereunder services of the petitioner have been dispensed with effect from 10.1.2002 due to non-availability of work in the Division.

(3.) Learned counsel for the petitioner submitted that the petitioner has worked under the respondents on daily wage since 1982 and instead of regularising his services, he has been terminated. It is further submitted that exigencies of work are there, as the work to be rendered by the petitioner and Ors. was perennial in nature, and, therefore, the authorities were required to allow the petitioner on daily wage. It is also submitted that some of the similarly situated persons have been regularised pursuant to order passed by the Apex Court, as contained in Annexure 6.