NAND KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the petitioners is that despite direction of this court issued in C.W.J.C. No. 4011 of 1997, the cases of the petitioners have not been considered in the light of the observations made by this court.

(3.) IT is submitted by learned counsel for the petitioners that pursuant to the direction of this court as referred to above, the case of the petitioners and others was considered but they were not taken back into employment vide order as contained in Annexure 1. Learned counsel further submitted that five sanctioned posts of cooks are lying vacant under the respondents till date and since the petitioners had worked for a considerable period as cooks they could have been allowed to continue as against the vacant sanctioned posts.