MAHENDRA MOHAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these writ applications, since the common question of facts and law are involved hence, with the consent of the respective parties, they are being heard together and are being disposed of by this common order/judgment.

(2.) In the accompanied writ applications, the petitioners have inter alia prayed for direction upon the respondents-Managing Committee of the Schools, being run and managed by Hindustan Copper Limited not to close down the schools and further prayer has been made to restrain the respondent-Hindustan Copper Ltd from taking any step to terminate the services of the petitioners working as teaching and non-teaching staffs till the schools are taken over by State Government.

(3.) Facts and circumstances giving rise to filing of present writ applications, as delineated in the writ applications, are that in order to facilitate the educational needs of the wards of the employees of the company as well as local residents of the area, the Management of the company long back established numbers of schools, in which, the present petitioners were working. But, all of a sudden, the Management of the company issued letter dated 16.07.2001 whereby a decision was taken to close down the schools in question. However, upon representation being made by the petitioners, the Managing Committee of the school gave assurance to the petitioners that they will pursue the matter of taking over of the School by the State Government.