GOLAKH BIHARI SAHOO Vs. STATE PROJECT DIRECTOR, SSA

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioners and learned Addl. Standing Counsel for the State.

(2.) 31st December, 2009 was declared as a black day for the Petitioners, who were working as Block Resource Persons under different blocks in the district of Kendra Para, when they were disengaged from their respective posts with effect from 31st December, 2009 by virtue of the impugned order dated 31.12.2009 under Annexure -3. In order to revive their bread, the Petitioners have knocked the door of this Court by filing the present writ petition challenging the impugned order, which runs as follows:

(3.) LEARNED Counsel for the Petitioners vehemently argued that the services of the Petitioners have been dispensed with by an unilateral decision with a cryptic order by completely giving a go -bye by indispensable terms/ stipulations as enshrined in the advertisement. He further submitted that the advertisement clearly spells out that mere notice in advance is mandatory before issuing the order of disengagement. The Petitioners also filed a representation, which was also dismissed and they have no other option but to file the present writ petition and finally, learned Counsel for the Petitioners submitted that the impugned order in question be struck down.