STATE OF BIHAR Vs. DAYANAND SINHA

JUDGEMENT

(1.) IN this group of 62 Letters Patent Appeals under Clause 10 of the Letters Patent of the Patna High Court, the challenge is against the judgment of the learned Single Judge, dated 28.6.2006, rendered in a group of writ petitions, lead petition being CWJC No. 16099 of 2001, whereby the learned Single Judge allowed the writ petitions under Article 226. of the Constitution of India and set aside the impugned orders with regard to disengagement, retrenchment and removal, as well as discharge of the original writ petitioners from Government service, with a further direction to the respondents to consider the cases of original writ petitioners for their regularization in the light of the direction of the Hon ble Supreme Court and to complete the entire process within four months.

(2.) WE have given our anxious thoughts and considerations to the divergent submissions raised before us in this group of appeals at the time of the marathon hearing when we agreed to take all these matters for final hearing upon joint request and, that is why, the entire group of appeals is being disposed of by this common judgment.

(3.) THE original writ petitioners were in the Government service on daily wages. Minor Irrigation Department was created by the Government of Bihar with the aim of developing potentialities for irrigation in short span of time and to minimize cost out of the available water resources within the State of Bihar both underground, as well as, surfaces.