STATE OF BIHAR Vs. RAM SURESH SINGH

JUDGEMENT

(1.) Heard learned counsel for the State and learned counsel for the private respondent.

(2.) Keeping in view the amendment which was brought about by the State authorities themselves in the 2003 ACP Rules in the year 2006 where Rule 4 (ii) (ka) was incorporated and notified, the learned Single Judge was correct in taking a view that the period of work rendered in the work charge establishment will also be counted for the purposes of grant of ACP.

(3.) On a close scrutiny of the records, we are satisfied that it was not a case of substantive appointment of the private respondent on the post of Accounts Clerk but it is a case of regularization on the post of Accounts Clerk against the vacant sanctioned post when adjustment was sought to be made of work charge employees by the department in question.