SHAMBHU SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties. The petitioners who are 27 in number have sought quashing of an order dated 31st August, 1998, Annexure-3, issued by Director-in-Chief, Health Services. Bihar, Patna, whereby, according to them, their services were terminated. The appointment letter of the years 1989, 1993 and 1995 issued under the signature of Civil Surgeon-cum-Chief Medical Officer, Dumka, have been annexed as Annexure-1 to the writ petition in support of their contention that they were appointed on respective Class-III post of Health Worker in Primary Health Centres in the district of Dumka on daily wages and were absorbed on the said post by the said letter.

(2.) The petitioners have contended that Annexure-3, which is impugned though does not mention their names, but the petitioners have also been terminated under the same order as allegedly such appointments were made through forged and fabricated appointment letters. The said findings are also indicated in Annexure-3 to the writ petition. The petitioners have also stated that some of the effected persons had been pursuing their cases before the Patna High Court in the writ petition and in Letters Patent Appeal preferred against the same by the State of Bihar, The judgments of which are annexed as Annexures-4 and 5 to the writ petition. It is submitted on the strength of the said Judgments that the termination order of the said petitioners were set aside and they were directed to be reinstated. Therefore, the petitioners also deserve to be reinstated in service.

(3.) According to the petitioners, some of the other person had also approached this Court in other writ petition such as W.P.(S) No. 7263 of 2012 in which a direction was given to the respondents to dispose of the representation in accordance with law by passing a speaking order.