BACHU LAL PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) COUNTER affidavit has been fifed on behalf of District Magistrate, Kaimur at Bhabhua respondent no. 2. Petitioner 'sclaim is that his father was working as Chowkidar in Circle No. 1/2 in Mohania Police Station. He died in the year 1984. Thereafter petitioner started discharging the duty of 'Avaji Chowkidar ' and continued till 1998. Thereafter he was removed and some other person was asked to discharge the duty of Chowkidar. As he was found to bo involved in smuggling he was removed. Again in the year 1993 the petitioner was asked to discharge the duty of 'Avaji Chowkidar ', which he continued to discharge but he is not being paid his salary as well as not being considered for regularisation of his service.

(3.) PETITIONER 'sprayer is for a direction to the respondents to regularize the petitioner on the post of Chowkidar if he is found entitled for that.