BAIJNATH PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE petitioner in his capacity as a daily wager claims regularization on basis of an alleged panel prepared for the purpose in 1999-2000. It is his case that a Bench of this Court in CWJC No. 27 of 2000 and CWJC No. 4408 of 2001 had directed for their appointment from the panel by order dated 3.10.2001. While the petitioners have been denied appointment, long after in the year 2006 appointments are being made from the same panel.

(3.) THE next submission on behalf of the petitioner is from paragraph 44 of the judgment of Uma Devi (supra) that as a one time measure such persons like the petitioner are to be considered for regularization, if they had worked for more than 10 years.