SURENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) THE petitioners have filed this application for quashing the office order of the Executive Engineer dated 29.6.1999, Annexure -11 whereby they were reverted to the Muster Roll on the ground that their appointment in work charge establishment has since been cancelled by the Superintending Engineer. The petitioners contend that they are working in the Public Health Engineering Department, Biharsharif Division with effect from 10.9.1986, 25.10.1986, 15.10.1986, 8.5.1986, 27.4.1987 and 7.10.1987 respectively and considering their long and continuous engagement as daily wager they were brought in the work charge establishment under office order no. 42 dated 5.5.1997, Annexure -5 in the light of the recommendation of the Committee dated 30.11.1996 as contained in annexure 10 to this application.

(3.) IT appears that in the light of the aforementioned decision of the State Government the petitioners were again placed in the work charge establishment under office order bearing no. 42 dated 5.5.1997 as contained in annexure 5. Perusal of the said annexure 5 would also indicate that the petitioners were again directed to be paid their salary in the scale of Rs. 775 -025/ - subject to the approval of the headquarters.