AMARESHWAR SAHAY, J. - (1.) THE prayer of the petitioner in this writ application is for a direction to the respondents to reappoint the petitioner on Class III post of Health Educator in the light of the judgment and order dated 20.11.1997 passed by the Supreme Court in Civil Appeal No. 8336 of 1997, Arun Kumar Raut and Ors. V/s. State of Bihar and Ors., on the ground that the case of the petitioner is similarly situated to that of Arun Kr. Raut and others.
(2.) THE case of the petitioner is that he was initially appointed on 1.6.1988 alongwith 20 others on daily wages to meet the urgent requirement of manpower to combat the epidemic (Diarrhoea and Vomit -ting) spread in the area. Subsequently, the petitioner as well as other i.e., altogether 31 persons were regularised in service against permanent vacant post of Clerk/Health Eduator on 1989 and since thereafter the petitioner started working on regular basis. 3 On 10.9.1993, the Civil Surgeon -cum -Chief Medical Officer, Dumka, issued cyclostyle notices to all the 31 employees including the petitioner to show cause as to why their absorption from daily wagers to permanent establishment be not cancelled as the same was against the norms. The petitioner as Well as others submitted their show cause and thereafter the Civil Surgeon -cum -Chief Medical Officer, Dumka, without placing the cases of the petitioner and others before the Establishment Committee, issued order of termination from service of the petitioners and others on 110.1993 videAnnexure -
(3.) AGAINST the said order of termination dated 14.10.1993 the petitioner filed CWJC No. 13146 of 1993, while the other 20 similarly situated persons filed CWJC No. 13034 of 1993 Arun Kumar Raut and others V/s. State of Bihar and others.;