BIRENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application the petitioners initially prayed for quashing of the order dated 9-8-1982, passed by Respondent No. 2 and as contained in Annexure-2 to the writ application, whereby and whereunder the petitioners were directed to be removed from services. On 20-9-1982 the petitioners filed a supplementary affidavit praying therein that their services be directed to be regularised and/or confirmed inter-alia on the ground that they have been working in the said post for a long time.

(2.) The facts of the case lie in a very narrow compass. The petitioners have been continuously working in the Irrigation department for a long time. In this connection, the petitioners have stated as follows :

(3.) Mr. S. B. N. Singh, the learned counsel appearing on behalf of the petitioners submitted that the aforementioned order is discriminatory in nature being violative of Articles 14 and 16 of the Constitution of India as the impugned order of removal of service have been passed only on the oasis that they did not belong to the area, wherein the different projects of the Irrigation Department are functioning.