VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the appeals, except LPA No. 183 of 2002 are barred by limitations. After having heard learned counsel for the parties and taking into consideration the averments made in the limitation petitions in the appeals, we are satisfied that sufficient grounds have been made out to condone the delay in filing these appeals. Accordingly, the delay in filing these appeals are condoned. The appellants filed the writ applications challenging the order dated February 22, 2001 passed by the Forest and Environment Department, Government of Bihar, annexed as Annexure-30 of the writ application No. 3608 of 2001 (hereinafter referred to as the writ application) by which services of 40 Forest Extension Supervisors (hereinafter referred to as the FES) and 91 Forest Extension Workers (hereinafter referred to as the FEW) including the appellants were terminated.

(2.) The three writ applications, namely, C.W.J.C. No. 3608,. 4176 and 7601 of 2001 were disposed of by a common order dated October 4, 2001 by the learned single Judge of this Court by which the order of termination of the services of the appellants were upheld with a direction to the State Government to consider their cases for absorption on the post of Foresters and Forest Guards keeping in view the long services rendered by them, past assurance given by the Government and other relevant considerations.

(3.) C.W.J.C. Nos. 10281, 13977 and 12931 of 2001 filed by some of the appellants were disposed of subsequently in term, of the order passed in the aforesaid three writ applications. These appeals have been filed by the appellants challenging the aforesaid order dated October 4, 2001 and subsequent orders passed in accordance with the said order and they have been heard together and are being disposed of by a common order.