MRITUNJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON a Joint request of learned Counsels for the parties the matter is taken up for final hearing today.

(2.) IN this petition under Article 226 of the Constitution of INdia, the petitioner has sought a direction against the respondents authorities to confirm him and regularise his services on the post of Chaukidar as he is working on the said post as a substitute Chaukidar. It is his case that he is discharging his duty as a Chaukidar with effect from 15.3.1991 and, therefore, he is entitled to be regularised in the service. A counter affidavit on behalf of respondent No. 4 is filed, as well as, a supplementary affidavit on behalf of the petitioner is, also, filed. Learned Counsels for the parties are heard and the affidavits are, also, considered.

(3.) HOWEVER, learned Counsel for the petitioner stated that on sympathetic ground the representation filed by the petitioner is required to be considered or he would like to make a fresh representation for consideration on sympathetic ground. It is for the petitioner to make such a representation and if such a representation is made it is for the Government to consider.