Amareshwar Sahay, J. - (1.) :- The prayer of the petitioners is for quashing of Annexure-14 series by which the services of the petitioners who were working since last 22 years and some since last 20 years on work charge basis have been terminated. Further prayer is for direction to pay the salary to the petitioners from the date of termination till the date of reinstatement in service.
(2.) The case of the petitioners is that the petitioners were working since 1980 except petitioner No. 9 who was working since 1982 on work charge basis as per the letter of Government of Bihar Annexure-12 dated 18.1.93. It is submitted by the petitioners that those persons who worked on work charge basis after being appointed on or before 21.10.1984, were directed to be made permanent in the work charge establishment.
(3.) The grievance of the petitioner is that by issue of Annexure-13 dated 14.9.2002 the Government of Jharkhand issued an other letter directing that only those persons working on work charge basis since 22.10.79 shall be regularised who had completed five years of their service on 21.10.1984 and rest of the persons be terminated and accordingly on the basis of Annexure- 13, the services of the petitioners were illegally terminated by the respondents.;