RAMPRIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In these writ applications, the petitioners have prayed for appropriate writ for directing the respondents to make payment of salary with effect from November, 2000 till date as stated in WP (S) No. 1293 of 2003 and from August. 2000 to the petitioners in WP(S) 1318 of 2003 and further to allow the petitioners to perform their duties, which has been stopped by the respondents, allegedly by oral communication without giving any written order to the petitioners.

(2.) THE claim of the petitioners is based on the following grounds:

(3.) IT is further stated that an identical issue was earlier raised by some of the similarly situated applicants before the Patna High Court in CWJC No. 7866 of 2001. Krishnanandan Kumar v. State of Bihar in which the Hon'ble Court had observed that the appointment claimed by the petitioners was against a scheme, which did not exist and furthermore, that the Joint Director (Establishment) Labour, Employment and Training was not the competent authority to appoint any person on the Class III posts. The aforesaid writ application was accordingly, dismissed by the Patna High Court even up to the level of the Division Bench.