KUMAR ATUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this writ application, the petitioners have prayed for issuance of a direction upon the respondents to pay salary and other consequential benefits due to them with effect from 27.3.1997 till date.

(3.) LEARNED counsel for the petitioners submitted that Unemployment Token Allowance Scheme since was not found productive, it was decided by the State Government to adjust the employees of the Scheme and accordingly, services of the petitioners were adjusted against sanctioned vacant posts of Accounts Clerk in the Directorate of Social Security of the Department of Labour, Employment and Training, Government of Bihar, Patna and thereafter they continued in their services. However, petitioner no. 1 was transferred to Khagaria and was posted as Accounts Clerk in the District Social Security Cell under the District Magistrate, Khagaria and likewise, rest of the petitioners were also transferred to different places and at present, they are posted in the districts of Pakur, Sahebganj and Hazaribagh under the Social Security Cell and they are also continuing on their posts. Learned counsel, therefore, submitted that the petitioners are entitled for their due salary with effect from 27.3.1997 and till date.