Urimila Devi vs The State Of Bihar
2021 Latest Caselaw 6168 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6377 of 2021
     ======================================================

Urimila Devi Wife of Jagdish Prasad Resident of Ward No- 15, Chhatradheri Bazar, Police Station- Bhagwan Bazar, District- Saran.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Addl. Chief Secretary, Government of Bihar, Patna.

3. The Director, Prosecution Directorate Government of Bihar, Patna.

4. The District Magistrate, Saran at Chhapra.

5. The District Prosecution Officer, Saran at Chhapra.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Deepak Kumar Singh, Advocate For the Respondent/s : Mr. Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 15-12-2021

None appears for the State.

In the instant petition, petitioner has sought for

following relief/reliefs:

"That the present application is being filed for issuance of a writ in the nature of mandamus directing the respondent to regularise the services of the petitioner on a regular Post of Class IV employee and for direction to pay the petitioner a salary of basis pay scale of a Class IV worker, and for also directing the respondent. That petitioner be paid the arrears of Payment for her work on the basis of equal pay equal work principal and for all other consequential benefits for her continuous services."

Short question for consideration in the present petition is

whether petitioner is entitled to regularization of her services

against one of the Class IV post or not?

Patna High Court CWJC No.6377 of 2021 dt.15-12-2021

The competent authority - respondent is hereby directed

to take note of the service particulars of the petitioner and proceed

to consider whether petitioner is entitled for regularization against

one of the Class IV posts or not within a period of three months

from the date of receipt of this order in terms judgment in the case

of Secy., State of Karnataka and Others vs. Uma Devi reported in

(2006) 4 SCC page 1 read with the full bench decision of this

Court in the case of Ram Sevak Yadav and Another vs. The State

of Bihar and Others in C.W.J.C. Nos. 267 and 472 reported in

2013 (1) PLJR 964.

With the above observations, writ petition stands

disposed off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.12.2021
Transmission Date       NA