SURESH SAH Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner being aggrieved and feeling dissatisfied, by the judgment and order passed by the learned single Judge in W.P.(S) No.5221 of 2007 dated 31st January, 2017.

(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that the appellant is the original petitioner, who was appointed as temporary employee from 04.11981. He was doing the work of Clerk-cum-Typist. Thereafter, writ petition being W.P.(S) No. 1385 of 2004 was preferred by this appellant for regularization of the service. This prayer was not granted by the Court, but, the observations were made in the order dated 25th July, 2006 to the effect that the representation of this appellant was ordered to be considered in accordance with law.

(3.) It appears that thereafter vide order dated 14th September, 2006 the services of this appellant was regularized with effect from the date on which the order was passed (Annexure 4 to the memo of this Letters Patent Appeal).