SUMITRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Gaurav Govind, learned advocate for the petitioner and Mr. Kunal Tiwary, learned AC to GA-2.

(2.) The petitioner had earlier preferred a writ petition before this Court vide C.W.J.C. No. 14074 of 2013 seeking a declaration that she is a daily wage employee and also for her regularization in service for having served in the capacity of a daily wager for more than 10 years, by virtue of a resolution passed on 16/3/2006 after consultation with the Trade Union.

(3.) A bench of this Court vide order dtd. 6/12/2016 and after taking note of the judgments delivered in case of Ashok Kumar Sharma and Ors. Vs. The State of Bihar, through the Chief Secretary and Ors., reported in 2016(1) P.L.J.R., 232 and Jai Kishun Ram and Ors. Vs. The State of Bihar and Ors. reported in 2016 (1) P.L.J.R., 512, directed the respondent authorities to consider the case of the petitioner for regularization of her service within a period of three months from the date of passing of the order. For facilitating the concerned respondent to pass an order, the petitioner was also directed to file a detailed representation before the authority concerned along with a copy of the aforesaid order.