DEENANATH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant is in appeal against the order dtd. 6/7/2018 passed in W.P.(S) No.2073 of 2010.

(2.) The appellant was posted at S.S.+2 High School, Bero, Ranchi as Laboratory Assistant. After the bifurcation of erstwhile State of Bihar, he continued to work for some time under the State of Jharkhand and was relieved on 8/7/2006 to tender his services to State of Bihar. He joined on 14/7/2006 in the headquarters and till 7/5/2007 he was waiting for posting. The final order of cadre allocation was issued on 1/7/2008 and he was relieved by the State of Bihar on 30/11/2008 to tender his joining in the State of Jharkhand, where he gave joining in the headquarters on 1/12/2008.

(3.) By an order dtd. 28/11/2008, the District Education Officer, Bhagalpur regularised the period between 14/7/2006 to 7/5/2007 under the following two categories: