TAPEN SEN, J. - (1.) HEARD Mr. Sumeet Gadodia, learned counsel for the petitioner and Mr. Rupesh Singh JC to SC -I.
(2.) THE petitioner in the instant case has prayed for the following reliefs : (a) For a direction upon the respondents to appoint/absorb/regularize his service on a permanent sanctioned Class -IV Post on which he had worked on Muster Role since 4.10.1985. (b) For a direction upon the respondents to pay him regular salary w.e.f. November 1996 to December 1997 (i.e. is the period during which the petitioner alleges to have worked) and which has not yet been paid to him. The petitioner has further made a prayer through an Amendment Petition that the subsequent order of termination from service dated 26.12.1997 passed by the respondent No. 5 and as contained at Annexure -10 thereto be set aside and quashed. 2001(4) PLJR 638 and it is also a judgment of a Division Bench of then Ranchi Bench of the Patna High Court.
(3.) MR . Sumeet Gadodia, learned counsel for the petitioner relies heavily upon paragraph -16 of the said judgment. However, taking into consideration the fact that the petitioners services have already been terminated on 26.12.1997, this Court, at the threshold, cannot grant the prayer sought for by the petitioner in this writ application. During the course of arguments however, Mr. Sumeet Gadodia drew the attention of this Court to the fact that the only ground for terminating the services of the petitioner was on account of a policy taken at the level of the Government by which it had, inter alia, been resolved that daily wagers appointed after 1.8.1985 should be discontinued. The petitioner was appointed on 4.10.1085.;