STATE OF JHARKHAND Vs. KUNAL PANDEY

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The State and its Officers are the appellants before us in this proceeding questioning the legality of the judgment delivered by the learned First Court quashing the suspension order of the respondents-writ petitioners. That order of suspension was issued on 7th October, 2016. The consequential order requiring the writ petitioners to hand over charge has also been quashed by the learned First Court.

(3.) The writ petitioners were all appointed on different dates between the years 2003 and 2008 by the Jharkhand State AIDS Control Society (JSACS). Admitted position is that their appointment at that stage were contractual. Such appointment however have been extended every year since then and the last formal extension was made on 26th April, 2016. Such extension was, however, for a year.