- (1.) In both the writ petitions, since the reliefs sought for are similar in nature, hence, with the consent of both the parties, they have been heard together and are being disposed of by this common order.
(2.) In the accompanied writ applications, the petitioners have, inter alia, prayed for quashing the portion of order dated 29.12.2012 issued by the Deputy Commissioner, Lohardaga, pertaining to termination of the petitioners from the post of Village Level Worker (in short 'VLW') and further for reinstatement in services with all consequential benefits.
(3.) Sans details, brief facts, as disclosed in the writ applications, are that the petitioners, who are graduates belonging to backward class, applied for the post of VLW under Jharkhand State in pursuance to an advertisement dated 21.10.2011 published in daily newspaper including "Dainik Bhaskar". It has been stated that in the said advertisement, 58 number of vacancies were shown in Lohardaga District, out of which, 29 number of vacancies were made for unreserved category. On receipt of applications, the Department of Agriculture and Cane Development, Government of Jharkhand issued admit cards in favour of petitioners, who appeared in written test and in pursuance to the aforesaid test, a merit list was prepared, in which, petitioners' name were put in merit list of unreserved category. Thereafter, vide memo dated 03.11.2012 appointment letters were issued in favour of petitioners and others, in which, petitioner in W.P. (S) No. 298/13 was placed at serial no. 13 whereas petitioner in W.P. (S) No. 306/13 was placed at serial no. 12 and were given posting at Senha and Kisko Block of Lohardaga district respectively. It has further been submitted that after the joining of the petitioners, they were sent for training to Krishi Vigyan Kendra, Lohardaga. But to the utter surprise, all on a sudden, an order dated 29.12.2012 was passed by the Deputy Commissioner, Lohardaga, whereby services of the petitioners have been terminated.;