LALAN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Undisputedly, along with the petitioner other appointed Clerks in different schools were terminated from the services vide impugned order dated 14.11.1998, annexure no. 5. Undisputedly several writ petitions were filed before this Court. C.W.J.C. No. 5857 of 1999 was allowed vide judgment dated 13.09.1999, annexure no. 6. Likewise C.W.J.C. No. 4206 of 999 was allowed vide judgment dated 8.3.2000, annexure no. 7. C.W.J.C. No. 3007 of 1996 was allowed vide judgment dated 8.3.2000, annexure no. 8. C.W.J.C. No. 82 of 1999(R) was allowed vide judgment dated 23.8.1999, annexure no. 9. Three connected writ petitions C.W.J.C. No. 11951 of 1998, 275 of 1999 and 412 of 1999 were allowed vide judgment dated 14.10.1999, annexure no. 10. In all those writ petitions identical questions o facts were involved.

(2.) Mr. Saurav Arun, learned counsel appearing for the petitioner submits that judgments vide annexure nos. 6, 7, 8, 9 & 10 were passed in the petitions of similarly situated and appointed employees, therefore, benefit of the such judgments should also be extended in favour of the petitioner.

(3.) On the other hand, Mr. Ajit Kumar, J.C. to G. P. IV contends that in W.P.S. No. 5679 of 2001, learned Single Judge of this Court in a judgment passed on 18.04.2003 has taken contrary view to the view taken by another learned Single Judge Bench in C.W.J.C. No. 82 of 1999(R) and C.W.J.C. No. 5857 of 1999.