ANIL KUMAR VISHWAKARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE cases practically stand concluded by the earlier order, dated 8.4.2001. By that order though it was clearly held that the petitioners ' removal from service on expiry of the contract period was not liable to be faulted, the writ petitions were not disposed of and were directed to be again placed before the court after some time because the court wanted to be fully satisfied that the State Government in fact acted and took steps to give effect to the stand taken by it in course of hearing of the writ petitions before the court.

(2.) THE petitioners in all the ten writ petitions were engaged, on contract basis, for the period of the World Bank aided project for strengthening and developing the Polytechnic Vocational education in this State. The contracts of service of the petitioners was extended twice on annual basis. After the project period was over and the financial aid stopped coming from the World Bank the Government decided not to renew any further the petitioners ' contracts of service and consequently they were removed from service on the expiry of the contract.

(3.) IT was further noted in that order that the counsel for the petitioners, realising the legal position, did not try to assail the orders terminating the services of the petitioners nor did they claim the relief of reinstatement/regularisation for the petitioners. But it was simply asked that the petitioners should be allowed to continue till the concerned authorities were able to find the petitioners replacements by making fresh recruitment.