- (1.) Leave granted.
(2.) Respondents herein were appointed on ad hoc basis in Frozen Semen Bank Project as Technical Assistants in the Department of Animal Husbandry of the Government of Bihar. The said appointments were made by the Regional Director, Animal Husbandry, Ranchi.
(3.) In the year 1996, a scam known as Fodder Scam came to light and all unauthorized appointments were declared illegal by the State, inter alia, on the premise : 1. The Regional Director, Animal Husbandry, Ranchi was not competent to make any such appointment. 2. No advertisement was issued before making such appointment. 3. No reservation policy was followed. 4. The number of persons appointed, were much more than the sanctioned post and 5. Besides these many other rules and norms of appointment were also flouted. Pursuant thereto or in furtherance thereof, the services of the respondents were terminated in 1997. Services of some other employees were also terminated on 23.10.1998. They filed writ petitions before the then Ranchi Bench of the Patna High Court, which were dismissed. Letters Patent Appeals preferred thereagainst were also dismissed observing that in the event their cases are considered for appointment, relaxation in respect of age and weightage in the future appointment should be given.;