BIRENDRA TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order, as contained in annexure 28 dated 17.9.1999, issued by the State Government and also against the order passed by the University authorities, as contained in annexure 29.

(3.) IT is submitted by learned counsel for the petitioners that the petitioners initially were appointed by the managing committee of the college in 1980 on the posts of Typist and Laboratory Assistant, respectively. Accordingly, they continued in their services and thereafter the college in question sent the necessary recommendation for approval of their appointment to the University and the petitioners continued to work. It is further submitted that as per the staffing pattern, the petitioners were acknowledged as the employees of the college in question and since necessary recommendations were made by the Principal to the University to accord sanction, the petitioners cannot be held liable. The petitioners, thus, having legitimate expectation that their appointment would be approved by the University continued to work.