JAGARNATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition has been heard at length at the admission stage on various points relating to legality of appointment and procedure of its termination. This Court has considered all these points and delivers the following judgment.

(2.) THE petitioner no.1 was appointed to the post of Clerk -cum -Amin and petitioner no.2 was appointed to the post of Tax Collector in Raxaul Municipality on daily wages for period of three months and little more. Such appointment was made by the Executive Officer of the said Municipality. It is not in dispute that prior to such appointment there has been no advertisement or any selection procedure.

(3.) THE next important fact is that such services of the petitioners were allegedly regularised by the Special Officer of the said Municipality by the order dated 28.8.1997, and for all these years the petitioners have been working and getting salary.