GUPTESHWAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE petitioners, in their fight for confirmation/regularization on the post of Jail Warders on which they were appointed in ad hoc capacity initially, came to this Court earlier in CWJC No. 10910 of 1994 aggrieved by the direction to appear before a Selection Committee after what they alleged, orders for their regularization had been passed. In pursuance of the directions of this Court a fresh order dated 30.8.1996 followed requiring them to appear before the Selection Committee which was again assailed in CWJC No. 998 of 1997. This was disposed off with directions to appear before the Selection Committee but with certain guidelines to be followed by the Respondents while considering their cases.

(3.) THIS Court, therefore, directs the Respondents to complete the process for confirmation/regularization of the petitioners by the Selection Committee within a maximum period of six months in terms of the directions contained in CWJC No. 998 of 1997. Liberty is given to the Respondents to bring this order appropriately to the attention of the Bihar Staff Selection Commission which also shall remain liable for compliance of this order.