BINOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ petitioners have challenged the constitutional validity of the Work-Charged Establishment Revised Service Condition (Repeal) Rule, 2013 (hereinafter referred to as 'the 2013 Rules') and the follow up notification of the Finance Department, whereby the cut off date for regularization of the Work-Charged Employee was amended vide Notification No. 10709 dated 17. 10. 2013. The State Government has repealed the Work-Charged Establishment Revised Service Conditions Rules, 1949. The relevant notification reads as follows:

(2.) The State Government issued follow up resolution dated 17. 10. 2013 whereby the cut off date for regularization of the work-charged employee was amended in the backdrop of the fact enumerated in paras 3 and 4 of the said notification dated 17. 10. 2013 which reads as follows:

(3.) The State Government indicated the benefits admissible to the work-charge employee on induction in the regular service, para-5 of the resolution which is under challenge, in the present writ petition, reads as follows: