KANCHAN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By this application, the petitioners seek direction upon the respondents to issue orders for granting post facto approval of extension of Token Unemployment Scheme for the financial years 1996-97 1997-98 and 1998-1999.

(3.) It is submitted by learned counsel appearing on behalf of the petitioners that the petitioners are continuing under the scheme aforesaid for 12 years and from time to time, token payment is made to them. It is further submitted that the petitioners have got their salary up to February 2003 and thereafter, it is not being paid to them. It is also submitted by learned counsel appearing on behalf of the petitioners that since the Token Unemployment Scheme continued for several years and necessary payments were made to the petitioners, regular payment should be made to them.