BINOD KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for directing the respondent-authorities to regularize the petitioner's services from the initial date of his appointment by the office order no. 113 dated 07.08.1980, with all consequential benefits. Further prayers have been made in I.A. No. 1871 of 2016 for shifting the effect of absorption of service of the petitioner issued vide Memo No. 899 dated 20.06.2014 retrospectively from the date when persons junior to him were absorbed/adjusted in service i.e. 29.11.2006, with all consequential benefits.

(3.) The short facts of the case according to the petitioner are that the petitioner was appointed for a period of three months as peon in regular establishment in the Public Health Sub-Division, Saraya by order dated 07.08.1980 which was extended for a further period of three months. Such appointment was however cancelled in terms of memo no. 1039 dated 12.03.1981. Thereafter, the petitioner along with 77 other persons were appointed under the work charge establishment on the post of "Nalkup Khalasi" or "Tubewell Khalasi" in the Public Health Sub-Division, Saraiya vide office order no. 5 dated 26.02.1988 with retrospective effect from 01.02.1988 and the Service Book of the petitioner was also opened.