RAM PATI MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ram Balak Mahto, learned Senior Counsel appearing on behalf of the petitioners, and JC To AAG II for the State.

(2.) ORDERS , as contained in Annexures 8 and 9, are under challenge.

(3.) IT is submitted by learned Counsel appearing on behalf of the petitioners that the authorities without enquiring into the matter as to whether the petitioners were appointed validly in consonance with Articles 14 and 16 of the Constitution, directed not to take work from them and not to pay them salary. It is further submitted by learned Counsel for the petitioners that the petitioners are appointees on Class IV posts of the year 1964 and subsequently, they were regularised pursuant to direction of this Court, as contained in Annexure -3. Now, all of a sudden, directions have been issued asking them not to take work from them and not to pay their salary.