RAGHUNATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the respondent University.

(2.) THE petitioner seeks direction for his absorption in the regular establishment of the University on the post of Field Overseer. He was appointed as casual labourer in the Department of Agronomy of the respondent Rajendra Agricultural University in skilled category. According to him, the post of skilled labour is equivalent to Field Overseer/Laboratory Attendant. On the ground that he has worked in the University continuously for the last 18 years, he seeks directions for his absorption.

(3.) COUNSEL for the petitioner relied on two certificates dated 3.1.86 and 5.10.87 as contained respectively in Annexures 14 and 2. He submitted that the fact that during the periods mentioned in those certificates the petitioner had worked as skilled labourer/Field Assistant shows that he possessed the necessary qualification. This submission, too, is untenable. As stated in the counter affidavit, the scheme under which they worked, and to which the services related, were temporary and time bound scheme. During, periods in question the petitioner had worked on fixed salary of Rs. 500/ - per month. The service conditions apperatining to such appointment being entirely different, I fail to appreciate as to how he can be said to be eligible merely because he worked on a post which, according to him, was equivalent to the post of Field Overseer ? The office order as contained in An -nexure -4 and the advertisement contained in Annexure -C specifically mention the qualification and unless the petitioner is found to possess prescribed qualifications he cannot be considered to be eligible for his absorption.