NAWAL KUMAR Vs. STATE OF BIHAR
LAWS(PAT)-2022-2-68
HIGH COURT OF PATNA
Decided on February 02,2022

Nawal Kumar Appellant
VERSUS
STATE OF BIHAR Respondents


Referred Judgements :-

SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]


JUDGEMENT

- (1.)One Tez Narayan Yadav was appointed as daily-wage Peon (Daftari) in 1983. He had approached this Court by filing a writ application giving rise to CWJC No. 1304 of 2003 seeking a direction to consider his case for regularisation. The said writ petition was disposed of by an order dtd. 8/2/2008 directing the respondents to consider his case for regularisation in terms of Supreme Court's decision in the case of State of Karnataka vs. Uma Devi reported in 2006(2) PLJR 363 (SC). His service was regularised by an order dtd. 25/7/2008. He died on 7/4/2016 in harness.
(2.)The widow of said Tez Narayan Yadav filed the present writ application nearly three years thereafter, seeking direction to the respondents to pay to her family pension and all other retiral benefits treating regularisation of service of said Tez Narayan Yadav with retrospective effect from 3/10/1983 when he was engaged on daily-wage basis. The original petitioner died during the pendency of the writ application and has been substituted by the son and the daughter of late Tez Narayan Yadav.
(3.)Heard Mr Alok Kumar Choudhary, learned counsel appearing on behalf of the petitioner, assisted by Mr Kulanand Jha, Advocate, learned AC to AG for the State of Bihar and Mr Ram Yash Singh, learned counsel for the Accountant General, Bihar.


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