LAKSHMAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON consensus, all these three cases have been taken up together and are disposed of by this common order at this stage itself.

(2.) LEARNED counsel appearing for the parties have jointly placed reliance on Government Order bearing letter no. 3/M -30/2005 -Ka -1533, issued by the Department of Personnel & Administrative Reforms, Government of Bihar, Patna, dated 3.6.2006, wherein reference is made to, circular no. 639 dated 16.3.2006 which deals with the scheme of the Government for appointment on sanctioned posts out of ' daily -wage -basis employees working in the Government offices/departments.

(3.) LEARNED counsel for the State has not disputed the aforesaid order of the Government. However, he has submitted that the merits of the application/representation can be considered in the light of the parameter prescribed in the said order and subject to availability of posts.