MUNNA KUMAR RAJAK Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State and erstwhile Marketing Board.

(2.) INTERLOCUTORY application no. 5206 of 2008 has been filed in C.W.J.C. No. 5152 of 2007 which is a substitution petition. Since the petitioner has died during the pendency of the writ application, lnterlocutory Application is allowed. Let legal heirs indicated in paragraph no. 1 namely Mostt. Punam Devi be substituted in place of petitioner no. 2 namely Late Satrudhan Prasad. In all these writ applications the petitioners are daily wage employees of the erstwhile Bihar State Agriculture Produce Marketing Board which now stands dissolved/abolished in terms of an enactment which is Act 23 of 2006, known as Bihar Agriculture Produce Marketing (Repeal) Act, 2006.

(3.) THE petitioners have no quarrel with regard to the enactment and the policy behind the enactment more so after its validity has been upheld in the case of Bihar Agriculture Marketing Board Employee Association V/s. The State of Bihar reported in 2008(2) PLJR 274.