Patna High Court - Orders
Nand Kishore Rai vs The State Of Bihar & Ors on 29 June, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.6910 of 2009
NAND KISHORE RAI
Versus
THE STATE OF BIHAR & ORS
-----------
2. 29.06.2009Petitioner's grievance is that he was engaged as daily wager on the post of peon in Baliram Bhagat College, Samastipur in the month of September, 1985 and since then, he is continuously working. He was paid his wages up till year, 2001 but suddenly, thereafter, it was stopped, though he is still discharging his duties. Petitioner's further grievance is that several other persons who were also engaged as daily wagers, have already been regularized against their post but name of the petitioner though being sent by the Principal of the college to the university for regularization as well as for payment of arrears of the wages, is not considered.
Annexure-4 series are such recommendations sent to the university by the college which is still pending for consideration before the university and its authorities.
Counsel appearing for L.N. Mithila university, Darbhanga is directed to seek instruction and file counter affidavit for which four weeks' time is allowed. Counsel for the state is also directed to file counter affidavit in this regard whether fund has duly been allotted to the university as well as college for payment of colleges to its regular/daily wages employees.
Put up this matter after four weeks retaining its position.
akv/ ( Mridula Mishra, J )