TAPAS KUMAR BANERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ petition has been preferred by the petitioner for direction on the respondents to regularise his service as he is working as Pump Operator since long.

(2.) The case of the petitioner is that he was engaged as Pump Operator on August 10, 1986 on hand receipt basis, whereinafter his name was entered as Muster Roll Workman on July 25, 1987. The petitioner still claiming himself to be working under the 4th respondent Executive Engineer, P.H. Division, Ranchi.

(3.) His grievance is that though one or other direction given, by Respondent No. 2 November 13, 1992 by Respondent No. 3, vide letter dated March 24, 1995 and information sent by S.D.O. Bundu, P.H.E.D relating to Muster Roll/Hand Receipt employee, but no order of regularisation has been issued.