TULSI PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, a work charge employee in PHED, moved before this Court for direction on the respondents to consider his case for absorption/regular appointment in regular establishment and for promotion to next higher grade, on time bound promotion, in terms with government decision.

(2.) THE brief fact of the case shows that the petitioner, an Ex -Army personnel, was appointed treasure Guard (Bhandar - Prahari) on daily wage basis for a period of three months by order dated 24th November, 82, in the work charged establishment. Subsequently, he was appointed in the regular scale of pay, against the said post on 25th July, 85, in the said work charged establishment. Till date he having not taken in the regular establishment, preferred the present writ petition.

(3.) RELIANCE was placed on circular No. 1503 dated 27th March, 87 to show that the services rendered in the work charged establishment cannot be counted for time bound promotion. Submission made on behalf of the respondents that in terms with aforesaid circular if the period rendered in the work charged establishment cannot be counted for time bound promotion, the employees working in the work charged establishment cannot claim benefit of time bound promotion.