RAGINI SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and for the State in this batch of writ applications.

(2.) THE petitioners are aggrieved by order no. 5269 dated 15.4.2008 which cancels the order for their absorption dated 29.3.2007 as also the consequent posting order dated 4.5.2007. The impugned order is stated to be in pursuance of an order of this Court in CWJC No. 6263 of 2007 and analogous cases dated 6.2.2008 instituted by certain others.

(3.) THE petitioners were appointed under the District Rural Development Agency, a body registered under the Societies Registration Act. On 29.3.2007 a decision was taken to absorb those on the post of Lady Extension Officer as on 1.4.1999 into Government service. The decision was implemented. Having acquired the status of Government servant, they were then subjected to transfer. It is to be noted that at this stage of absorption into Government service, no issues were raised by any of those who came to be absorbed. The grievance arose after the orders of transfer were issued consequent to absorption.