Hemant Gupta, J. - (1.) Re.: Interlocutory Application No. 7155 of 2015. The application for condonation of delay of 66 days in filing of the present Letters Patent Appeal. For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal. Interlocutory Application stands allowed accordingly.
(2.) Re. : Letters Patent Appeal No. 1574 of 2015. This Letters Patent Appeal is directed against the order dated 07.04.2015 passed by the Learned Single Bench of this Court in C.W.J.C. No. 2595 of 2015, whereby the writ application filed by the appellant herein and others for quashing the order, of termination of their services, contained in Memo No. 03 dated 02.01.2015 issued from the office of the Deputy Superintendent, Sub-Divisional Hospital, Danapur, vide Annexure-1 to the writ petition, has been dismissed.
(3.) The brief facts leading to the present Letters Patent Appeal are as under:- The appellant besides others were engaged temporarily as Nurse Grade 'A' in the Sub-Divisional Hospitals against the fixed emolument of Rs. 20,000/- per month, on contract basis with the condition that they will never claim for regular appointment. The initial contractual engagement was made for a period of three years with the option of further extension subject to their services being found satisfactory. The appellant was not paid any amount towards her emolument, therefore, she along with similarly situated Nurses made several applications before the Civil Surgeon, for payment of their emolument, whereupon Deputy Superintendent, Sub-Divisional Hospital, Danapur, wrote a letter to the Member Secretary-cumDistrict Health Society, Patna, seeking necessary official information regarding the appointment of the appellant and others because there was no official information ever received to the office of the Deputy Superintendent, Sub-Divisional Hospital, Danapur, regarding the contractual engagement of such Nurses, Grade 'A', working in the Sub-Divisional Hospital, Danapur. The Deputy Superintendent, SubDivisional Hospital, Danapur, again wrote a letter to the Civil Surgeon, Patna, on 11.10.2014, seeking instruction in respect of payment of fixed emolument to the appellant and others and also about confirmation of their selection and appointment date.;