RAM DAYAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these applications since involve common questions of facts and law, they have been heard together and are being disposed of by this order.

(3.) LEARNED counsel for the petitioners submitted that the petitioners were engaged to work as chowkidars since 1981, 1984 and 1985, respectively, and they worked till 1985 and, therefore, their cases were to be considered as per rules prevailing prior to 1990. It is further submitted by learned counsel that necessary commands were issued by the respective Police Stations in the names of the petitioners showing them as chowkidars and permissible remunerations were paid to them and when they applied for their appointment on compassionate ground on the death of their kith and kin, the District Compassionate Appointment Committee recommended their names for appointment on the post of Chowkidars but ultimately, the concerned authority rejected their claims on untenable grounds.