PAROPKARI SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the learned Counsel for the opposite parties.

(2.) THE petitioner, a Class IV employee, took up cudgels in 1999 against the might of the State for regularisation of his services as a Black Smith in the Central Jail, Buxar, where he was working since 1986.

(3.) PLACING reliance on a Division Bench judgment of this Court it was held that the appointment of the petitioner on daily wages ex facie was not illegal. He was inducted by the opposite party no. 2 who was competent to do so. The respondents were therefore directed by order dated 27.11.2004 to consider the case of the petitioner for regularisation within three months from the date of the order.