SURESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties on the main writ application as well as on l.A. No. 3310 of 2006.

(2.) I .A. No. 3310 of 2006 is allowed and it will form part of the main writ application.

(3.) IT is submitted that the petitioners initially were engaged on daily wages. When the College became constituent, their cases were again considered on staffing pattern and they continued on Class III and Class IV posts but till date their cases have not been considered for regularisation against vacant sanctioned posts though the posts are still available. It is further submitted that recently the Chancellor of the Universities vide order dated 3.12.2005 particularly directed Tilka Manjhi Bhagalpur University under whom the petitioners are working, to consider the case of all casual employees for their regularisation in accordance with law and subject to availability of posts but even then the cases of the petitioners have not been considered by the university.