LAGHU SINCHAI KARAMCHARI SANGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) INITIALLY this application was filed by Laghu Sinchai Karamchari Sangh, Bihar, Zila Sakha, Bhagalpur in representative capacity as 77 Class III and Class IV daily wages employees working on various posts in different irrigation project, Bhagalpur Irrigation Division.

(2.) THE Secretary, Minor Irrigation Department vide Office Order No. 77 dated 7.3.2003 directed for holding services of 77 Class III and Class IV daily wage as surplus and ordered for termination of their services.

(3.) THE writ application was filed on 28.4.2003, and immediately thereafter the Executive Engineer, Minor Irrigation Division, Bhagalpur issued an order contained in letter no. 511 dated 21.4.2003 (Annexure -9) directing to disengage all petitioners from their work with effect from 21.5.2003. I.A. No. 2114 of 2003 was filed on 12.5.2003 for amending the prayer in the main writ application. Additional prayer of the petitioner was for quashing the letter no. 511 dated 21.4.2003 passed by Executive Engineer, respondent no. 7. Interlocutory application was allowed and it forms part of the main writ application. By order dated 16.5.2003, Respondents were directed to maintain status quo as existing on that date, till disposal of writ application. The effect of this order was that the petitioners who were going to be disengaged from their service with effect rrom 21.5.2003, continued on the basis of the order dated 16.5.2003.