S.J.MUKHOPADHAYA, J. - (1.) IN both the cases, as common order contained in letter No. 576 dated 2nd February. 2001 issued by the Managing Director. Bihar State Housing Board (Housing Board for short) is under challenge, they were heard together and are being disposed of by this common order.
(2.) BY the aforesaid impugned order dated 2nd February, 2001, the Managing Director terminated the services of the petitioners following Sections 25F and 25FF of I.D. Act on the ground that after regularisation of services of a number of daily wage employees on the basis of seniority and in view of reservation roster, the petitioners having not found eligible, cannot be taken in the Work - charge Establishment and there is no chance of taken them in the Work -charge Establishment in near future. As the cases can be disposed of on short point, it is not necessary to discuss all the facts, claim and counter claim of the parties, except the relevant one.
(3.) IT is an admitted position that the petitioners were engaged on daily wage since 1980 -1982 and were working continuously. 35 (thirty five) daily wage employees performing the duties of Class -IV employees moved before this Court for regularisation of services in C.W.J.C. No. 1171/88(R), which was dismissed on 18th July, 1988. They moved before the Supreme Court in S.L.P. (Civil) No. 11538/88. The case was heard, leave granted, converted into Civil Appeal No. 766/ 91 and finally disposed of on 13th February. 1991.;