ARBIND SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners have challenged the orders dated 30.5.2011, 26.6.2011 and 22.11.2012 by which they had been terminated from services, have preferred the instant writ petition.

(2.) The facts which has been argued on behalf of petitioners is that they had been appointed in terms of an advertisement published on 11.5.2010 for appointment of Junior Engineer and Assistant Engineer for performing the work related to MGNREGA Scheme on contract basis. It has further been stated that the petitioners had been selected and appointed to perform their duties in the capacity of Junior Engineer and Assistant Engineer. Thereafter, an order dated 30th May 2011 had been passed under the signature of Deputy Commissioner, Ranchi (respondent no.4) stating therein that since the appointment of the petitioners had been made on contract basis in different blocks and, as such, the contract is ended with effect from 30.5.2011.

(3.) Counsel appearing on behalf of petitioners assailing the orders contained in Annexure 4 Series has submitted that the respondents authorities had issued a fresh advertisement for appointment under MGNERGA Scheme and, as such, it has been submitted that since there is no allegation against the petitioners and, as such, they ought to have been continued in service instead of appointment of other persons in terms of an advertisement contained in Annexure 7 to the writ petition.