STATE OF BIHAR Vs. I.G. REGISTRATION

JUDGEMENT

(1.) We have heard Mr. Anil Kumar Sinha, Mr. Kumar Ravish and Mr. Kashyap Kaushal, learned counsels for the appellants, Mr. Kumar Kaushik and Mrs. Namrata Dubey, learned counsels for the respondents.

(2.) The dispute giving rise to this appeal is by those who were initially appointed as extra clerks in the Department of Registration, Govt. of Bihar in the pay-scale of Rs.975.001540/-. They were appointed as such in the year 1996-97 as is evident from the discussion made in the impugned judgment of the learned Single Judge. It is therefore undisputed that all the respondent- petitioners were appointed as Extra Clerks and given a temporary status in the pay-scale of Rs.975.001540/- in the year 1996-97.

(3.) The appellants-State contested the said claim of the respondent-petitioners on the ground that even though there was a merger in the year 1980 but the respondent-petitioners had been appointed as Extra Clerks on daily basis.