- (1.) Heard counsel for the parties.
(2.) Claiming parity with the treatment meted out to other employees situated equally, the petitioners who happen to be employed as Drivers under the respondent State in the Water Resources Department, have prayed for a direction upon the respondents to pay the salary to the petitioners for the period between their termination and reinstatement in service, together with all consequential benefits which would accrue to the petitioners.
(3.) Learned counsel for the petitioners informs at the outset that the other co- workers, whose services were similarly terminated and were subsequently reinstated in service pursuant to a declaration may by the competent court that the termination order was illegal, have since been given the benefit of the salary for the aforesaid period between the date of termination and the date of reinstatement, together with all consequential benefits. Such benefit was given by the respondents to the other workers pursuant to the directions contained in the order dated 10.06.2008 passed by this Court in the case of Teklal Yadav and 22 Others Vs. State of Jharkhand and Others vide W.P.(S) No. 6484 of 2006 (Annexure-7). The petitioners being equally placed, also deserve the same benefit and equal treatment.;