- (1.) This Letters Patent Appeal is preferred against the order passed by the learned Single Judge in W.P.(S) No. 3027 of 2013 dated 28.10.2013, in and by which, the learned Single Judge has dismissed the writ petition, holding that since the services of the petitioners-appellants were terminated on 13.02.1997 by the officers of the State of Bihar, High Court of Jharkhand has no territorial jurisdiction to entertain the writ petition.
(2.) The 1st appellant was appointed as a Technical Assistant vide order dated 25.11.1993 and continued to render his services till 14.02.1997 and services of the 1st appellant was terminated vide order dated 13.02.1997. The 2nd appellant was also appointed as a Technical Assistant vide order dated 8.5.1993 and he continued to remain in service till 13.02.1997 and services of the 2nd appellant was terminated vide order dated 13.02.1997. The case of the appellants is that they continued to approach the respondents for payments of salary dues/arrears of bonus, but there was no response. Thereafter, the appellants filed the writ petition being W.P.(S) No. 3027 of 2013 seeking direction upon the respondents-State of Jharkhand for payments of salary dues/arrears of bonus for the period between 1993 to 14.02.1997. The learned Single Judge dismissed the writ petition vide order dated 28.10.2013 holding that since the services of the petitioners-appellants were terminated on 13.02.1997 by the officers of the State of Bihar, High Court of Jharkhand has no territorial jurisdiction to entertain the writ petition.
(3.) Being aggrieved by the dismissal of the writ petition, the appellants have filed this Letters Patent Appeal.;