CHAMRU RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) Petitioners are claiming that they are still daily wage employees and they ought to have been regularized in service, instead final order dated 19 th July 2000, petitioners have been asked to show cause as to why their services be not terminated with effect from 30 th August 2000, as they have been working since 1 st January 1988 and wrongly their services were treated as illegal.

(3.) Petitioners have submitted that as there was an order of status quo passed in this case in their favour they are still in service but the learned counsel for the State is not in a position to affirm the stand of the petitioners and, as such, it is very difficult for this Court to find out the actual position.