S.J.MUKHOPADHAYA, J. - (1.) BOTH these appeals have been preferred by the State of Bihar against common order dated 15th June, 2002 passed by the learned Single Judge in different contempt cases, including Cont. Case (Civil) Nos. 229 of 2002 and 175 of 2002. The learned Single Judge having noticed that the petitioners/ respondents were working on daily wage for the last twenty years, observed that they should not be thrown in the street by passing order of termination and further observed that if there is any technical difficulty in the way of regularisation of their services because of want of sanctioned post, the Chief Conservator of Forest shall approach the State Government for sanctioning the posts so that the persons who have been working for last twenty years, should be given due justice at least after twenty years.
(2.) IN the present appeals, the main plea taken by the appellants State of Jharkhand that the writ petitioners are working in the State Trading Division, such as Saranda State Trading Division, Chaibasa. There is a likelihood that the State Trading Divisions may be closed by the State and there is no post to regularize. As the State Trading Divisions may be closed, the question of creation of further posts in such Divisions does not arise. The Secretary, Forest and Environment Department, Government of Jharkhand was asked to file an affidavit giving the details of Class -IV posts as are lying vacant under the State of Jharkhand in its Forest Department. In compliance thereto, a detailed affidavit has been filed showing the vacancies. The Secretary, Forest & Environment Department also assisted the Court who submitted that steps have been taken to fill up the Class -IV vacant posts, including the post of Forest Guards on regular basis.
(3.) FROM the said affidavit, it appears that 1,333 posts of Forest Guards are vacant under different Divisional Forest Officers. It is informed that those posts will be filled up in near future. Roster clearance will be completed by the end of January, 2005 and appointments will be made thereafter, which may take three months time.;