THE STATE OF BIHAR Vs. MADNESHWAR JHA

JUDGEMENT

(1.) The State is aggrieved by the judgment and order of learned Single Judge dated 14.10.2011 passed in CWJC No. 8924/2010 (Madneshwar Jha Vs. State of Bihar and others) .

(2.) We have heard learned counsel for the State and learned counsel for the private contesting respondent/writ petitioner and, with their consent, this appeal is being disposed of at this stage itself after examining the records.

(3.) In our view, no interference in appeal is called for. The facts are not in dispute. The writ petitioner/respondent was originally engaged in daily wages in the Public Health Engineering Department (in short the ‘P.H.E.D.’) on 07.02.1981 against a sanctioned post. He was later brought into work charge establishment. While there, he was noticed and reverted to daily wager status. Let it be noted that nowhere it had been contended that he had been wrongly or illegally inducted as daily wager, thereafter, he challenged his reversion as also several hundred others who were similarly reverted. The Division Bench of this Court ordered the State to constitute a Three Men Committee to look into the issue. Ultimately, State resolved that all those persons, who had been reverted as daily wagers, be brought into the regular establishment and regularized.