AJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE 16 petitioners before this court seek to challenge an order issued by the Director, Indira Gandhi Institute of Cardiology, Patna issued under his memo no. 244/2001, dated 31.3.2001 (Annexure -12). By this order the petitioners who were working in the Indira Gandhi Institute of Cardiology (hereinafter referred to as the Institute) against different Class III and Class IV posts have been disengaged w.e.f. 1.4.2001, stating that their services were no longer required.

(2.) THE petitioners were working on daily wage basis and their engagements were made without following the rules of recruitment in government service. Hence, normally this court might not have interfered with the order of their removal from service. But there are other features in this case on the basis of which I feel persuaded to take the view that this matter warrants intervention by this court.

(3.) THE petitioners were engaged during the period 1975 to 1992 (the year from which each of the petitioners is working continuously is stated in Annexure -1 to the writ petition). According to the petitioners case they are at present working against the following posts which were sanctioned by G.O. No. I/P -I -11 -91 -155 (1) dated 31.3.1995.