- (1.) THE Deputy Commissioner, Hazaribagh, appellant No. 2 appointed both the respondents 1 and 2 as peons on class IV posts in Hazaribagh Collectoriate and appointment letters, Annexures 1 and 2 dated 19.10.1994 were issued. Both of them joined there, but were not paid salary on the scale mentioned in their appointment letters and were still being treated as daily wagers. It is relevant to state" that Annexures 1 and 2 were never cancelled.
(2.) ON the representation of the respondent No. 1 for payment of monthly salary, the Deputy Commissioner directed payment of wages for 26 days, only treating both of them as daily wagers. Respondents 1 and 2 filed C.W.J.C. No. 3072 of 1999(R) for enforcement of their appointment aforesaid. Learned Single Judge disposed of the said writ application by impugned order dated 8.6.2001 directing the Deputy Commissioner, Hazaribagh, to pay the salary to both the writ petitioners strictly in accordance with their appointment letters, including the arrears, failing which the Deputy Commissioner, Hazaribagh shall not draw his salary and other allowances till further orders of this Court.
(3.) THE State of Jharkhand and others have challenged the aforesaid order dated 8.6.2001, passed by learned Single Judge in this appeal.;