HARISHANKAR OJHA Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) I.A. No.5007 of 2015

(2.) After hearing learned counsel for the parties, we are satisfied that the petitioners have genuine grievance vis- -vis the order in the writ petition. Hence, the leave is granted. Interlocutory application shall stand disposed of.

(3.) Quite large number of persons were working as Attendants in the Collectorate and other offices of the Revenue Department in the Sitamarhi district. All of them approached this Court by filing writ petitions, being CWJC Nos.9816 of 1996 and 4739 of 1999, with a prayer to direct the Government to regularise their services. This Court declined the prayer, but directed the Government to frame a policy in such a way that as and when the regular appointments are made, persons working on adhoc basis are given some weightage. Accordingly, the Government issued advertisement dated 23.11.2004 inviting applications for the post of Attendants in the Collectorate and its attached offices of the Sitamarhi district. It was mentioned that the persons, who were working on ad hoc basis in the Collectorate and its attached offices of Sitamarhi District, would be awarded two marks, for each completed year of service, and other similarly situated persons who worked at different places would be entitled to be awarded one mark of weightage for each completed year of service. In the process, the appellants herein have been selected and appointed as Attendants in the year 2007.