RESHAMI RAYS S/O SIDHESHWAR PRASAD SINGH R/O VILLAGE Vs. BIHAR STATE POWER (HOLDING) COMPANY LIMITED, REGISTERED OFFICER

JUDGEMENT

(1.) The petitioners pray for quashing the order of termination/cancellation of their appointment displayed on Company's website on 30.12.2015 with respect to Employment notice no. 2 of 2015 and 3 of 2015 (internal). They further seek direction to the respondents to consider their service to be continuous service in terms of Employment notice no. 2 of 2015.

(2.) Petitioners have also filed I.A. No.2842 of 2016 for quashing Employment notice no.3 of 2016, published under the signature of OSD(HR/Adm.) of Bihar State Power (Holding) Company Limited, inviting application a fresh for appointment on the post to which they were selected/provisionally appointed. Petitioners have also prayed for stay of Employment notice no.3 of 2016 until disposal of the writ petition.

(3.) Facts of the case, giving rise to the instant case, in short are as follows:-