PARMA NAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this group of 34 writ petitions under Article 226 of the Constitution of India, the main question which is placed in focus, has been absorption or permanency or regularisation and/or payment of salary. Since all these petitions raise common questions of law and fact, upon joint request, they have been heard together finally, at the admission stage, and are being disposed of simultaneously by this common judgment.

(2.) UNDOUBTEDLY , public employment, as per the Constitutional mandate in the Government or its instrumentalities has been based on due process of rule established in that behalf. It could not be questioned that the public employment as per the constitutional scheme entails equality of opportunities.

(3.) IT is matter of common knowledge that at times the Government or its instrumentalities on certain occasions and in certain cases may have to employ persons on posts which are temporary or ad hoc or on daily wages or casual in nature or on contractual basis and some times employees are recruited as additional hands without following the established practice of recruitment rules and Constitutional scheme in the public employment.