KANTI THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) AGGRIEVED of their termination vide order No. 91(8) dated 14th May, 2003 and consequential Memo No. 99 dated 25th June, 2003, petitioners have filed these writ petitions, challenging the same and have also prayed for various consequential reliefs, including salary for the period indicated in the writ petitions.

(2.) THE grounds of termination, indicated in the impugned order dated 14th May, 2003, are:

(3.) AFTER re -organization of the then State of Bihar, District Indigenous Officer vide letter No. 111 dated 27th August, 2001 requested the Secretary, Health and Family Welfare Department, to make enquiry regarding the appointment of the petitioners and other appointees. A report was asked from the District Indigenous Officer who had issued the appointment letters. One Buddhdeo Sharma, who had appointed the petitioners and retired, submitted a report to the District Indigenous Officer, Dumka, who reported that the Selection Committee was made in accordance with circular No. 432 dated 4th July, 1983 and the record is with the concerned office. However, some records were forwarded.