RAM PRAKASH RAI Vs. BIHAR INFORMATION CENTRE

JUDGEMENT

(1.) Since these writ petitions involve identical facts and raise similar question of law, I propose to dispose of these writ petitions by this common judgment and order.

(2.) The petitioners were appointed on daily wages to different posts at Biliar Information Centre, New Delhi, under the Department of Information and Public Relations. Separate appointment orders were issued to the petitioners by the Press Adviser, Bihar Information Centre, New Delhi, stating, inter alia, that as per direction the concerned petitioner was being appointed on ad hoc, temporary basis against sanctioned vacant posts. The petitioners were thus continuing in service and subsequently the petitioners preferred these writ petitions seeking a direction to the respondents to regularise them in services from the date they joined their services.

(3.) This Court by interim orders passed in these petitions directed that the services of the petitioners should not be terminated. By virtue of the said interim orders, the petitioners are working in their respective posts till date in the Bihar Information Centre.