STATE OF BIHAR Vs. PAWAN KUMAR MISHRA

JUDGEMENT

(1.) I.A. No. 7572 of 2013 which is for condonation of delay of 280 days is allowed in the larger interest of justice. Matter is taken up on the merits.

(2.) Heard counsel for the State.

(3.) The submission of the counsel that the impugned order dated 08.10.2012 is required to be interfered with because the cut off date for engaging daily wagers was fixed by the State as 21.10.1984 and, therefore, any engagement made by any authority thereafter will not entitle such a beneficiary to demand regularization is misplaced.