PREM LATA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the counsel appearing on behalf of the State.

(2.) This application has been filed challenging the order dated 30.11.1993, issued by the Joint Secretary-cum-Director, Science and Technology Department by which regular appointment of the petitioners made earlier vide order no. 2263 dated 18.3.1992 has been cancelled as it has been held that the regular procedure for making appointment was not followed.

(3.) The case of the petitioners is that initially an advertisement was issued and the petitioners were appointed on ad hoc basis. The petitioners continued to work on ad hoc basis for a period of eleven years and thereafter it is said that they were regularized.