NIRMALA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In the present case, the issue has been raised about the date of regularization of service. As per the petitioner, her service has to be regularized with effect from 1/1/1989, but her service has been regularized with effect from 25/1/2000 i.e. from the date of creation of the post.

(3.) In the present petition, the petitioner has challenged the action, thereby the representation filed by the petitioner, in view of the order passed in C.W.J.C. No.6539 of 2011, has been rejected by the Director, Secondary Education, Bihar, Patna, vide Memo No.57P dtd. 31/1/2013. In that order, it has been recorded that as the post was created on 21/5/2000, so the claim of the petitioner to regularize her services with effect from 1/1/1989 and to make payment of salary from that date is not sustainable and accordingly the claim of the petitioner has been rejected.