RANJHO HEMBRUM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have preferred this Letters Patent Appeal against the judgment and order dated 29.2.1996 passed in C.W.J.C. No. 7233. of 1995 whereby the writ petition was dismissed.

(2.) THE relevant facts of the case are that the appellants were engaged on daily wages. They were working for the last 5 to 10 years. They were displaced persons. A notice under section 25F of the Industrial Disputes Act was issued and after complying the provision of section 25F of the Act they were retrenched. They challenged the said order in the writ petition bearing C.W.J.C. No. 7233 of 1995. In the writ petition notices were issued to the respondents and they filed counter affidavit. After hearing the parties the writ petition was dismissed. The said order has been impugned in this Letters Patent Appeal.