TRILOKI NATH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:-

(3.) The petitioner was appointed as a Family Welfare Worker in the respondent-department on 27/3/1980. His services were terminated on 11/10/2004 on the alleged allegations that in the process of appointment there were certain irregularities. Feeling aggrieved and dissatisfied with the order of termination dtd. 11/10/2004 petitioner filed C.W.J.C. No. 14940 of 2004. Identical matters were stated to be pending before the L.P.A. Bench. Therefore, petitioner's petition was clubbed with L.P.A. No. 946 of 2003. Both C.W.J.C. and L.P.A. were decided on 26/6/2006 and directed the concerned official respondents to reconsider the grievance of the petitioner and others. In this regard, competent authority constituted a Five Men Committee. The committee stated to have submitted a report while categorizing three issues. One of the category is relating to 91 persons including the petitioner in which the finding of the Five Men Committee is to the extent that petitioner and 90 persons were stated to be appointed. Their initial appointment were irregular.