AMAR NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants herein, were appointed as part time Lecturers in the Government Polytechnic, Darbhanga- 5th respondent herein between 1995 and 1999. Claiming the relief of regularization of their services, they approached this Court, by filing CWJC No.5418 of 2000. The same was disposed of by this Court through order dated 07.02.2007 directing the Chief Secretary of the State, to constitute a committee of three members of Secretaries, in terms of the judgment of the Hon'ble Supreme Court in Secretary, State of Karnataka and others Vs. Uma Devi (3) and others, 2006 4 SCC 1 and to take the necessary steps, depending upon the recommendation of the Committee.

(2.) A Committee was constituted by the Chief Secretary as directed by this Court. On 20.11.2008, an order was issued stating that the appellants do not qualify for being regularised. The appellants filed CWJC No.7712 of 2010 challenging the said order.

(3.) The principal ground urged by the appellants is that though a committee of three members was constituted and entrusted with the work of evaluation of the cases for regularization, only one member passed the order. The learned Single Judge disposed of the writ petition just by observing that the respondents shall act with prudence, henceforth.