VIJAY KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Shailendra Kumar, learned counsel appearing for the petitioner and the learned J.C. Additional A.G. No.2. for the state.

(2.) THE petitioner seeks quashing of the District panel of the year 200. for appointment of Class employees in Nawadah district dated 5.5.2004 and further to prepare a fresh panel including the name of the petitioner therein since the petitioner has been working on daily wages basis on Class -IV post since 1.7.1989 and his name was appearing in both the last two panels prepared in 1994 and 2002.

(3.) IN the counter affidavit filed on behalf of State respondent it has been stated that age was relaxed only in the case of those persons who were the petitioners in C.W.J.C. Nos. 7691/97 and 7780/98 copies of the said orders have been annexed. It is pointed out by the learned counsel for the petitioner that by order dated 4.11.1999 disposing of the C.W.J.C. No. 7780 of 1998 this court had given a specific direction that a fresh panel should be prepared giving preference to the daily wages employees including the petitioner over the outsiders and, if so necessary age of one or other petitioner and similarly situated persons be relaxed.