STATE OF JHARKHAND Vs. NANDKESHWAR RAM

JUDGEMENT

(1.) THIS Letters Patent Appeal is preferred against the order dated 01.02.2006 passed in W.P. (S) No. 2931 of 2004 and other analogous matter, in and by which the writ Court set aside the order of termination and directed the appellants to reinstate the respondents to their respective posts with full back wages.

(2.) BRIEF facts: - Respondent No. 1, Nandkeshwar Ram, was initially appointed on 21.09.1983 through office order No. 39/A dated 29.07.1985 vide memo No. 1396 and has been working in the office of Block Development Officer, Mahuadarh in the district of Latehar as an Assistant, Respondent No.2, Bishwanath prasad Singh, was appointed as Daily Wages Worker since 1980 as an Orderly by office order No. 61 dated 19.10.1985, vide memo no. 1987 and has been working as Night Guard in the office of Divisional forest Officer, State Trading Division, Koderma. Respondent no. 3, Parmanand Mishra, was given appointment letter vide letter no. 291 dated 04.10.1986 memo No. 5662 and has been working as Orderly in Forest Range Office, Division, Koderma.

(3.) THE respondents have enclosed the copy of the proceedings of the Establishment committee to show that all of them including the husbands of respondent Nos. 4 and 5 were appointed prior to 1st August 1985 on Daily Wages and subsequently their cases were considered for regular appointment to different posts and on the basis of the recommendation of the Establishment committee, they were appointed.