RAMDHYAN KUSHWAHA S/O LATE BANSHI KUSHWAHA Vs. STATE OF BIHAR, THROUGH PRINCIPAL SECRETARY, GENERAL ADMINISTRATION DEPARTMENT, OLD SECRETARIAT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) This interlocutory application has been filed for amendment of the prayer portion of the writ petition by adding the following prayers

(2.) Having regard to the nature of the prayer, the same is allowed and learned counsel for the petitioner is permitted to make amendment in the prayer portion of the writ petition in course of the day.

(3.) The present writ petition has been filed (i) for quashing the order as contained in Memo No. 70/Nazarat dated 03.04.2012 passed by the Collector, West Champaran whereby and whereunder the claim of the petitioners for regularization of their services has been rejected due to noncompletion of 240 days in every year prior to 11.12.1990 in regular five years; (ii) for a direction to the respondent authorities to regularize the services of the petitioner no. 1 and 2 to the post of Driver and petitioner no. 3 and 4 on Class IV posts in view of long number of years of services to their respective posts and also in view of the fact that persons similarly situated to the petitioners namely, Drup Raut, Ambika Yadav and Munna Rao have been appointed afresh but the case of the petitioners have been illegally rejected by the Collector, West Champaran; and (iii) for consequential reliefs.