BACHA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application was filed for issuance of direction to the respondent authorities to regularise the services of the petitioners by way of adjustment in some other Departments of the Collectorate on the post of Assistant and female sweeper.

(3.) OWING to the prayer made on behalf of the petitioners to regularise their services, it is not understandable to the Court as to how the petitioners were paid their salary treating them to be permanent employees. It would further appear that the petitioners want their adjustment against the sanctioned posts.