BAIJNATH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners have filed this writ petition for direction on the respondents to include the names of the petitioners in the District Panel to be prepared by the District Magistrate, Katihar for regular appointment against Class-IV posts, which are laying vacant in different Muffasil Offices of the State Government,including the Muffasil office of Health Department of the State of Bihar in the said district.

(2.) The petitioners are seasonal employees under the Respondents State of Bihar in its Health Department, who are performing the duties of D.D.T Workers. The Respondents are taking work from the petitioners for such D.D.T spraying work for different months in a year, on seasonal basis. It will be evident from paragraph-4 of the writ petition that such duties are being performed by the petitioners since 1982-92. It is alleged that the panel which is to be prepared by the District Magistrate for regular appointment against Class-IV posts, in different Muffasil Offices of the State Government, including the offices under the Health Department, therein the names of the petitioners have not been included, though they are performing duties as seasonal workers since last 4 to 14 years.

(3.) It is stated that the Commis- sioner-cum-Secretary of the Health Department, vide their letter dated 27th December, 1991 has requested all the District Magistrates and Deputy Commissioners to include the names of the seasonal D.D.T workers who are working in the Health Department of the Government of Bihar, in the panel for their regular appointment against Class-IV posts, but such action has not yet been taken.