BANGALI Vs. PATNA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Patna Municipal Corporation.

(2.) The petitioner has been working since 07.05.1976, has been contradicted by the Patna Municipal Corporation, as has been claimed to have been appointed in 1996, which cannot be accepted in view of service book (Annexure-1) which has been attached to the writ petition corroborates his claim, inasmuch as, it has been claimed by the petitioner that the persons who were appointed after him having been regularized in the year 1983-84 and leaving the petitioner.

(3.) The petitioner had earlier approached this Court in C.W.J.C. No.2272 of 2010 and the same was disposed of vide order dated 05.03.2010 and direction was given to dispose of the representations dated 24.12.1997 and 15.09.2002. In turn, the Commissioner, Patna Municipal Corporation vide memo no.3232 dated 08.08.2011 has disposed of the representations, wherein it has been mentioned that there is no fix criteria for regularization of the employee. Vide agenda dated 15.12.2010, it was decided those who have been working prior to 1990 as daily wager after roster clearance steps will be taken for regularization of their services. It has also been mentioned that the regularization of daily wager is a policy matter, will be considered on its approval, before that regularization is not possible.