SUDARSHAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners, who are seventeen in number, have approached this Court for a direction to the respondent authorities for regularization of their services in permanent establishment of the Government and be given consequential benefits of such regularization.

(2.) The claims of the petitioners, as has been submitted on behalf of the State, have been rejected on the ground that they are not daily-wagers, but are seasonal employees and have worked for the organization only for 4 - 5 months in a year.

(3.) The aforesaid statement made on behalf of the State is being disputed by the learned counsel appearing for the petitioners, who submits that some of the petitioners are daily-wagers and in support of which they are ready to furnish documents, suggesting that they are serving for the last more than ten years on muster roll and are being paid for the same as well.