SURESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) PRAYER has been made in this application for giving a direction to the Deputy Inspector General of Police (Wireless), Bihar, Patna (respondent no.10) to take steps for absorption of the five writ petitioners on the post of Wireless Operator/Very High Frequency Sets or in regular police force.

(2.) IT appears that originally the petitioners were enrolled as Home Guards in the district of Patna and subsequently they were deputed to work as Wireless Operators in V.H.F. Radio Police on 22.7.1991 and since then they have been working as Wireless Operators.

(3.) IN our view, cases of writ petitioners stand on the same footing. Therefore, we direct that cases of the petitioners for their absorption shall be also considered by respondent no.10 in accordance with the aforesaid directions given by this Court in the aforesaid cases. Respondent no.10 is directed to pass necessary orders in accordance with law preferably within a period of four months from the date of receipt/produotion of a copy of this order before him by the petitioners.