NAGENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ application has been filed for the following relief:-

(2.) Counsel for the petitioner submits that initially the appointment of the petitioner was made in Bihar State Sports Authority on 26/2/1988 on temporary basis as a daily wager. However, even after lapse of almost 12 years of service, the petitioner's service was not regularized and as such, for regularizing the services and allowing regular pay-scale, representation was made before the authorities by the petitioner.

(3.) It is next submitted that the services of the petitioner as well as other similarly situated persons were not regularized and regular benefits were denied, which led to filing of the writ petition bearing CWJC No. 7361 of 1993 before this Court and, same was disposed of vide order dtd. 5/9/1997 with a direction to the State Government to get the rules of service condition of the employees of the Sports Authority approved, which was duly approved and the Department came out with a Notification no. 139 dtd. 10/4/2000, governing the appointment as well other services conditions of the employees of the Sports Authority being known as Bihar State Sports Authority Appointment Rules, 2000.