ANUGRAH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Dr. S.N. Jha, learned Senior Counsel for the petitioners and counsel for the State.

(2.) THE prayer of the writ petitioner in this writ application is as follows: ''

(3.) DR . Jha, learned Senior Counsel for the petitioners would not contend that the said scheme of regularization of the year 1981 had ever envisaged even regularization of Class -IV work charge establishment employee against Class -Ill posts but then he would contend that the petitioners have continued against Class -Ill posts at least for a period of more than 23 years and as such the impugned order even passed at a very belated stage was fit to be set aside especially when no departmental proceeding was conducted before passing the order of their reversion. In this context he has placed an unreported judgment of this court dated 30.6.2006 passed in CWJC No. 5467 of 2004 (Medha Nand Ray vs. The State of Bihar and Ors.).