- (1.) HEARD . The petitioner has preferred this writ petition for a direction on the respondents to regularise his services, as he is working on daily wages continuously, interruptedly since last 17 years.
(2.) THE case of the petitioner is that he is working on daily wages since 1.1.1983 and performed duties of Godown Chowkidar in SNFPA, Project, Godda. His services has been taken over in the Building Construction and Housing Department and is presently posted at Sub -division -Rajmahal, Sahibganj. Reliance has been placed by the petitioner on an order, passed by this Court on 30th October, 2000 in CWJC No. 10782 of 2000. Md. Parwez Alam and Anr. v. State of Bihar and Ors., wherein certain directions have been given to the Chief Engineer. Building Construction and Housing Department. Chhotanagpur and Santhalparganas Division to fill up certain Class -IV posts within the stipulated period.
(3.) THE fact that the petitioner is working on daily wages since 1983 has not been disputed by respondents No. 2, 5 and 7, who have filed Joint counter affidavit. It is stated that due weightage will be given on the roll of department in terms with the Governments Circular No. 5040 dated 18th June, 1993 and the Building Construction Division Letter No. 4299 dated 30th October, 1998 to the daily wages including the petitioner.;