RANVIR KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner has sought for a direction against the respondent authorities to approve the appointment of the petitioner as dafadar/chaukidar in Bibhutipur Police Station in the district of Samastipur, as the petitioner is the grandson of the ex dafadar Shri Surya Narain Thakur and to pay salary or remuneration to him from the date of retirement of his grandfather in 1997 as he has done the duty.

(2.) LEARNED Counsel for the parties are heard. The factual profile is examined. The counter affidavits filed on behalf of respondent Nos. 2 and 4 and also on behalf of respondent No. 3 Superintendent of Police, Samastipur are also considered.