PAWAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition the petitioners have challenged the orders which are at Annexures 4, 5, 6 and 8 purporting to terminate their services.

(2.) THE facts of the case as stated by the petitioners, are that the petitioners were appointed initially as daily rated workers in Class IV rank in the year' 1985 in the department of Health.

(3.) IN the counter affidavit filed on behalf of the respondents it has been stated that petitioner No. 1 Pawan Kumar was appointed on daily wage basis on 1.3.1985 by the then Additional Chief Medical Officer, Dumka, petitioner No. 2 Ram Chandra Mandal was appointed on daily wage basis by the then Incharge, Medical Officer, Kundhit Primary Health Centre, Dumka. The date of his appointment has not been mentioned in the counter affidavit. It has also been stated that petitioner no. 3 Umbolin Karkatta was engaged on daily rate basis in February, 1990 by the Incharge. Medical Officer, Maselia Primary Health Centre.