MOHD. SAGIR KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant has assailed the order of the learned Single Judge dtd. 9/9/2019 passed in C.W.J.C. No. 15847 of 2011. The appellant's grievance before the learned Single Judge is in respect of challenge to Annexure - 19 dtd. 13/4/2010 by which the appellant's grievance relating to regularization/termination was a subject matter.

(3.) Undisputed facts are that appellant is stated to have been appointed/engaged on daily wage basis from 1/5/1987 and he was continued in service up to 15/5/2002. Perusal of communication dtd. 13/4/2010 of the Director, Secondary Education which has been communicated by Deputy Director is not a speaking order to the extent whether the criteria laid down in the Apex Court's decision in the case of Secretary, State of Karnataka vs. Uma Devi, reported in (2006) 4 SCC 1 has not been examined with reference to the service particulars of the appellant herein.