BIERNDRA KUMAR SINHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal is preferred by the petitioner in CWJC No. 8791 of 1996 feeling aggrieved by the dismissal thereof on 4.11.2010.

(2.) THE writ petition was filed with a prayer to direct the respondents to regularize the services of the appellant in the establishment of the Collectorate, Patna, as clerk -cum -typist. It was pleaded that he was engaged as clerk for the first time on daily wages in the year 1985 and though he was being paid salary from time to time, his service was not regularized. He cited some instances of alleged regularization of services of the employees who were said to have been engaged on daily wages, subsequent to him.

(3.) HEARD Mr. Rajeev Kumar Singh, learned counsel for the appellant and Mrs. Nivedita Nirvikar for the respondents.