UDAY PRATAP THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment(s) and order(s) passed by the High Court of judicature at Patna in respective letters patent appeals, the respective original writ petitioners - work charged employees, whose services were subsequently regularized as per the Work Charged Establishment Revised Service Conditions (Repealing) Rules, 2013 (hereinafter referred to as "Rules, 2013"), have preferred the present appeals.

(2.) For the sake of convenience, Civil Appeal Nos. 3158-3159 of 2023 (Maheshwar Pandey Vs. State of Bihar and Ors.) is being treated as the lead matter.

(3.) The learned counsel appearing on behalf of the appellants has vehemently submitted that in fact the respective appellants rendered services as work charged for approximately more than 30 to 35 years. It is submitted that they were also granted other benefits like MACP etc. while working as work charged under the work charged establishment. It is submitted that therefore, their earlier services rendered as work charged employees shall not be wiped out and/or at-least cannot be ignored for the purpose of pension.