BRAJ MOHAN SINGH, AGED ABOUT 43 YEARS, S/O SRI DEVENDRA PRASAD SINGH, BEHIND PATHOLOGY BUILDING, P.O. Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present intra-court appeal, under Clause X of the Letters Patent of Patna High Court, is directed against the order dated 02.01.2014 passed by the learned single Bench by which CWJC No. 15650 of 2012, filed by the appellant, has been disposed off with liberty to make application for consideration of his case for recruitment.

(3.) The appellant had filed the writ petition seeking a direction to the respondents to regularize his service on a Class-IV post with effect from the date of appointment/joining i.e., 08.11.1995 or in alternative at least from the date of his joining on contract basis with effect from 01.12.2001.