BINDESHWAR BHAGAT Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner was appointed as Laboratory Assistant on ad hoc basis on 29.10.1975 in the Government Polytechnic Barauni, Begusarai. Pursuant to the order of appointment, he joined on 4.11.1975.

(3.) Prior to petitioner's appointment, the post of demonstrator was abolished by the State Government with effect from 18.9.1975. Said fact is admitted. In spite of the post having been abolished, respondents however have continued to take work from the petitioner on the post of demonstrator for many years and as such the petitioner approached this Court with a grievance that in spite of the fact that he has been made to work as demonstrator for more than twenty years he has not been regularised. Considering the said cut off date, i.e., 18.9.1975 and the fact that the petitioner's appointment and joining was subsequent to the said cut off date, respondents resisted petitioner's claim for regularisation in the writ proceeding arising out of C.W.J.C.No. 9511 of 1996.