Lokesh Pandey vs State of Bihar and Others

Heard counsel for the parties.

By this writ application, substantially, the Petitioner prays for issuance of direction upon the Respondents to regularise his services as a regular jeep driver under the Respondents.

It is submitted by learned Counsel appearing on behalf of the Petitioner that the Petitioner continued as casual employee under the Respondents since 1995 to 1998, and, therefore, his services were required to be regularised. It is also stated by learned Counsel that after 1998, the Petitioner was terminated vide order, as contained in Annexure 8 and someone has been engaged in his place.

On own showing of the Petitioner, it appears that the Petitioner was terminated vide order, as contained in annexure 8 dated 17.11.1998, and even though he had worked for some time prior to 17.11.1998, he cannot claim for his regu larisation.

It is not the case that the Petitioner is continuing till date on the post, and, therefore, his case should be considered for regularisation.

In the given facts and circumstances of the case, therefore, no relief can be granted to the Petitioner in his application.

It is, accordingly, dismissed.

No order as to costs.