PANDAV YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amarendra Narayan, learned counsel for the petitioners and Mr. Kunal Tiwari, learned A.C. to G.A.2 for the State.

(2.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission.

(3.) The writ petition was initially filed praying for quashing of the order bearing memo No.505 dated 5.10.2016 issued under the signature of the respondent No.6 Engineer-in-Chief whereby an advisory has been issued by the Engineer-in-Chief to the Chief Engineer the respondent No.7 to take steps for absorption of the daily wage employees in the light of the stipulations present in the resolution bearing No.639 dated 16.3.2006 (wrongly typed as 16.3.2016) of the State Government and by following the parameters laid down in the Constitution Bench judgment of the Supreme Court rendered in the case of Secretary, State of Karnataka Vs. Uma Devi & Ors., 2006 4 SCC 1 since. The order also directs for removal of such of the daily wage employees who do not fulfill the parameters laid down in the judgment. A copy of such direction is impugned at Annexure-11 to the writ petition.