RAJ PRAVESH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The present writ petition has been filed for the following reliefs:-

(3.) The brief facts giving rise to the present writ petition are that the petitioner was appointed temporarily as Nai, considering the strength of inmates in the district jail, Katihar on casual basis, as per the order contained in Memo No. 1617 dtd. 18/10/2003 issued under the signature of the Superintendent Divisional Jail, Katihar. In compliance thereof, the petitioner started discharging his duties and he was paid remuneration as a daily wage employee. The petitioner worked on the said post till 31/7/2006. However, the services of the petitioner was terminated vide order contained in Memo No. 1518 dtd. 21/7/2006 issued under the signature of the Superintendent, Divisional Jail, Katihar.