SANJIV RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has been disengageed from the post of Steno -Typist. He was working on daily wage basis. The case of the petitioner is that on 25.11.2002 he submitted application to the Deputy Collector, incharge, Nazarat, Araria, for payment of salary. Instead, his services were terminated. It was submitted that the petitioner was working on a sanctioned post. There are nine sanctioned posts available.

(2.) AS the petitioner was working on daily wage basis, he can not claim any legal right to appointment. There may be sanctioned posts available but the High Court can not direct the executive to make appointment. It is for the authorties to decide whether to make appointments and fill the posts.

(3.) MEANWHILE , the claim of the petitioner for payment of salary for the work already done may be examined by the Collector, Araria, and if the petitioner is found to have worked upto February, 2002, as asserted by him, after necessary verification on the basis of relevant record, necessary order may be passed within two months of receipt of a copy of this order.