HARDOWAR SINGH Vs. JAI PRAKASH UNIVERSITY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS is the fourth attempt by the petitioner before the High Court to seek a kind of legitimacy to his appointment supposedly made by the management/governing body of Prithivi Chand Vigyan Mahavid -yalaya, Chapra on the post of Store -keeper in the year 1978 and has not been recognised and regularised till date by the University authorities.

(3.) THE petitioner states that he was trying to follow up his case with the competent authorities for regularisation and payment of salary since 1980 but since nothing emerged from the same, a group of employees including himself moved the High Court in C.W.J.C. No. 1690 of 1994. The High Court disposed -off the application with a direction that the case of the petitioners shall be governed by a decision rendered in Sukhsagar Prasad & Ors. vs. The State of Bihar i.e. C.W.J.C. No. 10378 of 1993.