- (1.) Heard learned counsel for the parties.
(2.) The appellant is aggrieved against the judgement dated 27.06.2012 by which learned Single Judge allowed the writ petition of the petitioners being W.P.(S) No. 4707 of 2003.
(3.) It appears from the facts of the case that the petitioners were appointed as daily wagers but were performing the duties of Class-III post of Clerks under the Minor Forest Produce Project, Ranchi Circle, Ranchi since 1985-86. In the year 1987 the Forest Development Corporation decided to regularize the appointment of the petitioners and a letter was issued to the respondent General Manager, Minor Forest Produce Project, Ranchi Circle, Ranchi on 4 th April, 1987 directing the daily wagers to appear in interview and test. The petitioners successfully faced the interview which was held on 20 th April, 1987 and names of petitioners were recommended by the Selection Committee for regularization pursuant to the interview held on 20 th April, 1987. In the petitioners' case, no approval was received, therefore, they could not get the regularization order in spite of those efforts made by the employer itself. The petitioners then filed a writ petition before the Patna High Court being C.W.J.C. No. 870 of 1993. The said writ petition was allowed vide judgement dated 26.06.1997 with direction to seek approval from the Bureau of Public Enterprises and after obtaining approval from the Bureau of Public Enterprises, services of the petitioners be regularized. Following the directions contained in judgement dated 26.06.1997, the respondents issued appointment letter on 16.01.2001 and offered the pay scale of regularly appointed Clerks i.e., Rs. 4000-100-6000/- with the stipulation that initial basic salary would be Rs. 4,000/- per month.;