UTTAM KUMAR PAUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal assails the judgment and order dated 26.4.1995 deciding two writ petitions, C.W.J.C. No. 12650/93, Uttam Kumar Singh V/s. The State of Bihar & Ors., with C.W.J.C. No. 12974/93, Abhay Kumar Singh vs. The State of Bihar & Ors.

(2.) THE Court has heard learned counsel for the appellants and the State Counsel.

(3.) THE facts are short. In a matter relating to temporary programme that is to say family planning, volunteers were invited and the petitioners were such volunteers to work on honorarium of Rs. 50/ - per month. The petitioners had initially volunteered for these assignments in 1986. The petitioners contend that the Additional Director, Health Services (Administration) by his communication on 5.12.1986 required the Civil Surgeon to absorb all the volunteer workers and do so as on regular post.