M.Y.EQBAL, J. - (1.) HEARD the counsel for the parties.
(2.) IN this writ application the petitioner claims regularisation of his services on the ground, inter alia, that he has been working on daily wages basis against sanctioned post of IV grade employee since 1982 and has been discharging this work of peon/Daftari in the office of Divisional Forest Officer, Sharanda State Trading Division, Chaibasa. The facts not in dispute are that the petitioner has been working as daily wages employee since 1982. The State Govt. issued a notification to the effect that all daily wages employee working since before 1.3.1985, should be retained and their services should be regularised. Pursuant to that list of dally wages employee was sent by the respondents twice and the name of the petitioner appears in the list annexed with the writ application.
(3.) DURING the pendency of the writ application the respondents issued an office order under the signature of DFO, Saranda State Trading Division, Chaibasa transferring the petitioner from Chaibasa to Manoharpur. In the said office order dt. 8.10.1999 it was admitted that the petitioner who has been working since 1982 cannot be removed from service. Petitioners case is that pursuant to that order he submitted his joining on 11.10.1999 but he has been removed from service by the respondents with effect from 1.11.1999. The said office order dt. 2.11.1999 has been annexed as annexure 10.;