ANJINI KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application the petitioners have prayed for the following reliefs :

(2.) The facts of the case lie in a very narrow compass.

(3.) A large number of persons had been working in the district of Bhojpur and Rohtas in grade III and IV posts in the Agriculture Department for a period of more than ten years. In view of the vacancies existing in the said department in the posts of Assistant and others, the persons working on daily wages having a requisite qualification filed their representations before the State Government for regularisation of their services and after due consideration of the aforementioned representations the State Government adopted a policy decision to regularise the services of such employees. Pursuant thereto an Establishment Committee was constituted and the said Establishment Committee made a recommendation on 27-8-1982 wherein it was recommended that the services of such persons including the petitioners be regularised. The aforementioned report of the Establishment Committee is contained in Annexure-2 to the writ application. Pursuant to the aforementioned recommendation the competent authority appointed the petitioners in their respective posts. The aforementioned offers of appointment are contained in Annexure-3 series.