RAJ KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Petitioner was appointed as a Labourer in the Class-IV scale of Rs. 350- 4257- by the Joint Director, Agriculture, (Plant Protection), Bihar, Patna in the Special Rice Scheme in the office of Joint Plant Protection Officer, Katihar for a period of three months under Memo No. 1860 dated 8th August, 1988 Said appointment / engagement was extended from time to time by the Joint Director under order dated 2.11.1988,13th February, 1989,13th April, 1989 and continued until 30th June, 1989. Aforesaid orders are contained in Annexures-1 to 4 to the writ petition. After 1.7.1989 until 11.3.1993 petitioner continued as labourer in the same office on the instruction of Junior Plant Protection Officer, Katihar.

(3.) By filing the present writ petition prayer is made to consider the case of the petitioner for regularization as he has completed more than 240 days in the service of the State prior to the cut off date fixed under resolution of the Personnel and Administrative Reforms Department dated 16.3.2006, Annexure-17, which also provides for regularization of the services of the daily wagers engaged prior to the cut off date.