D.G.R. Patnaik, J. - (1.) HEARD Counsel for the parties.
(2.) THE petitioners in this writ application have prayed for a direction upon the Respondents to absorb the petitioners in service and also to pay them the salary from 16.05.2001 till January, 2008. Counsel for the petitioners submits at the outset that during the pendency of this writ application, the petitioners have been absorbed in service under the respondents in February, 2008, but the petitioners' claim for salary for the period from 16.05.2001 till the date of their absorption in service, has not been met.
(3.) COUNSEL for the Respondent -State submits, by referring to the statements contained in the counter affidavit, that on verification, it is found that the petitioners have not worked during the period for which they have claimed salary and as such, they are not found eligible and, therefore, no salary can be given to the petitioners.;