DHIRENDRA KUMAR KARN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioners have sought for a direction upon the respondents to forthwith pass an appropriate order in the light of the order passed in the writ petition being W.P. (S) No. 4837 of 2003, dated 03.04.2012 (Annexure-27) and for a direction for quashing of the Memo No. 802, dated 24.05.2016 (Annexure-36), issued by the Director, Animal Husbandry Department pertaining to termination of the petitioners from services and further direction to the respondents by setting aside the impugned order, as contained in Memo No. 802 dated 24.05.2016, the petitioners may be reinstated with all consequential benefits.

(2.) Heard learned senior counsel for the petitioners and learned J.C. to A.A.G. appearing for the respondent-State.

(3.) That facts, as disclosed in the writ petition in a nutshell is that all the petitioners are appointed in the year 1988-89, as evident from Annexures enclosed to the writ petition. It has been submitted in the writ petition that the petitioners' appointment was made on vacant existing posts after due process of selection and they have been working from the date of their initial service till the impugned orders, dated 24.05.2016 vide Annexure-36, issued by the respondents.