DINESH KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 11.02.2014 whereby the writ application filed by the appellant for quashing of the order dated 17.04.2013 passed by the Divisional Forest Officer, Motihari, rejecting the claim of the appellant for regularization of service remained unsuccessful.

(3.) The appellant was appointed as Cattle Watcher in the year 1988 on daily wage basis. He continued to work as daily wager but later sought regularization of his services in the light of the judgment of the Hon'ble Supreme Court in the matter of Secretary, State of Karnataka v. Umadevi, (2006) 4 SCC 1.