SUMITRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) In this case, the petitioner is challenging the letter No.162 dtd. 8/3/2010 and letter No.239 dtd. 1/4/2010, by which it has been held that the petitioner does not come within the definition of daily wage employee. The petitioner is also claiming for her regularization in service.

(3.) The petitioner was appointed as part time sweeper vide letter No.836 dtd. 15/9/1982 and thereafter vide letter No.482 dtd. 1/8/1989 she was made a daily wager from the date of issuance of letter. The petitioner is claiming that she has been discharging the duty without any break and still she is working and getting the salary from the respondent-authority.