- (1.) Leave granted.
(2.) Being aggrieved and dissatisfied by the judgment and order dated 18.7.2001 passed in CWP No. 3503/98{R) etc., the appellants whose services were terminated by the State of Bihar filed the Letters Patent Appeals before the High Court of Jharkhand at Ranchi. Those appeals were also dismissed by the Division Bench of the High Court. Hence these appeals by special leave.
(3.) It is admitted by learned counsel for both the parties that the appellants were appointed through the Animal Husbandry Department in the State of Bihar on various clerical or semi- technical posts since 1988 requiring no technical qualification. Appointments were made on the basis of the orders issued by the State Government on 31.12.1987. Thereafter, Selection Committee was constituted for making appointments against the vacant posts and for promotion of the employees working in the Department. It is true that Annexure P-6 specifically states that Government had created 400 posts at the relevant time and for the said posts appointments were required to be made. It is the case of the appellants that Selection Committee considered the case of the appellants and they were appointed on various dates mainly in the year 1988/1989. However, the State Government considered that the appointment of the appellants was irregular and therefore terminated their services by office order No. 5330, dated 23rd October, 1998.;