RAMCHIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellants as well as learned AC to AAG-5 appearing for the State.

(2.) Appellants are aggrieved by the impugned order dated 26.03.2018 passed by learned Single Judge in CWJC No. 130 of 2015 by which and whereunder learned Single Judge dismissed the above-stated writ petition filed on behalf of appellants.

(3.) Appellants are un-skilled laborer and they were appointed by the concerned Engineer under a scheme of the government for certain period, but after their appointment, the State Government framed Bihar PHED, Pump Operator/Electrician (Recruitment and Service Conditions) Rules, 2014 on 08.09.2014.