R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) PETITIONERS pray for quashing the order of their termination dated 5.6.2003 (Annexure -6), for payment of salary and to regularize them from the date of their initial appointment. Petitioner's case is that they are working as Daily Wagers since 1988 and in 1994, they were appointed on sanctioned and vacant posts,
(3.) IT appears from purported appoint -letters that the petitioners were appointed by the Assistant Director of Industries (Silk), Singhbhum, Chaibasa, in the year 1994 on purely temporary and ad hoc basis, subject to further orders; and such appointments were to be treated as cancelled, if the Department objected to the same.;