TAPEN SEN, J. - (1.) HEARD the parties.
(2.) THE writ petitioners (12 in number) have prayed for quashing of the order dated 25.3.1996 by which their services have been terminated. They have also made a prayer for a command upon the respondents to pay them arrears of salary for the period when their services had been effectively taken by the respondents. The case of the petitioners is that each one of them were appointed on compassionate consideration by orders passed by the Superintendent of the Ranchi Mental Hospital, Kanke (now known as RINPAS, Ranchi Institute of Neuro and Psychiatric Allied Science). The writ application [CWJC No. 1320 of 1996 (R)] was initially disposed off by an order dated 11.2.1997, by which this Court refused to interfere in the matter relating to termination, but further directed respondent No. 4 to make payment of the emoluments for the period they had served.
(3.) AGAINST the aforesaid order, a Review Application had been filed being Civil Review No. 24 of 1997 (R) and by an order dated 30.7.1997 this Court observed as follows : - - "(a) That the petitioners had been appointed on compassionate ground before April, 1995 and that their appointments had been made by the Superintendent of the Mansik Arogyashala, Kanke, Ranchi. (b) That, while disposing off the writ application, this Court had held that the appointments have not been made on the basis of recommendations of the committee formed by the Government for the purpose, the appointments were held to be improper, but from the counter affidavit filed in the Review Application it transpires that prior to April, 1995 there was no committee formed for the purposes of recommending the cases of appointment on compassionate considerations and that the Superintendent of the Mental Hospital concerned had been given the authority by the State Government to make appointments.";