MAYOR NAGAR NIGAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re : I.A. No. 1 of 2019

(2.) The Purnea Municipal Corporation, being aggrieved by the order of the learned Single Judge passed vide judgement dated 27.09.2018 in C.W.J.C. No. 3933 of 2017, has preferred the present Intra court appeal, seeking to set aside the aforementioned judgement, whereby claims for regularization of services of respondents No. 3 to 10 have been allowed by holding that their cases are at par with one Md. Jawed Anwar.

(3.) The dispute in the present context arose in the year 2011 itself, when one Md. Jawed Anwar and eight others filed C.W.J.C. No. 10206 of 2011 for regularization of their services which was disposed of on 30.07.2012, with the observation that if similarly situated persons have been regularized, then the case of the petitioners shall be considered "sympathetically" for regularization of their services. The extract of the aforementioned order is quoted hereunder:-