BINAY KISHORE SAHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) L .R.A. Nos. 957, 958, 965, 994, 1010 and 1077 of 2002 have been filed against judgment and order dated 31st July, 2002 passed by the learned single Judge in C.W.J.C. No. 6395 of 2002 and its analogous cases dismissing the writ applications filed by the appellants challenging the order of their termination dated 8.5.2002. L.P.A. No. 153 of 2003 has been filed against the order dated 11.2.2003 passed by the learned single Judge in C.W.J.C. No. 2479 of 2001 which was disposed of along with C.W.J.C. No. 2691 of 2001 whereby the writ applications filed by the appellants and others challenging the order of their termination have been dismissed.

(3.) ONE fact which is not in dispute in these cases is that the matter with regard to regularisation has gone upto the Apex Court and the Apex Court finally disposed of the matter in Civil Appeal No. 766 of 1991 arising out of S.L.R (Civil) No. 11538 of 1988 whereby the Apex Court issued direction to regularise the services of 257 daily wages workers in the work charge establishment as per list supplied before the Apex Court with further direction that as there is no sufficient infrastructure under the respondent Board, other persons working on daily wages or under work charge establishment be terminated. Thereafter, the Board considered the matter and passed different orders retaining 257 daily wages workers and terminated the services of the other persons.