PAREN SAHIS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the present writ petition, the petitioner has sought arrers of salary and for consideration of regular appointment on the post of Choukidar.

(2.) It has been claimed by the counsel for the petitioners that the petitioner is working as Choukidar since 2001 under Chas (M) Police Station and since then, respondents are continuously taking work from him. At this stage counsel for the State submits that the case of the petitioners cannot be considered for appointment or regularisation.

(3.) In view of judgment passed by Hon'ble Apex Court in case of Surendra Paswan and Ors. Vs. State of Bihar and Ors. Reported in 2010 (6) SCC 680 , wherein Hon'ble Apex Court has held that the appointment to the post of Choukidar on the basis of inheritance is not permissible.