Pramath Patnaik, J. - (1.) In all these writ applications, since the common question of facts and law are involved hence, with the consent of the respective parties, they are being heard together and are being disposed of by this common order/judgment.
(2.) In the aforesaid writ applications, the petitioners have inter alia, prayed for direction upon the respondents to count their past services rendered as Paid Managers in Primary Agriculture Credit Societies (in short "PACS") in the State of Jharkhand and for direction upon the respondents for extending all pensionary benefits taking into account their past services in the erstwhile post and also for quashing of order dated 07.03.2014 passed by Secretary, Department of Co -operation, Govt. of Jharkhand rejecting the claim of the petitioner to count their past service for the purpose of pension.
(3.) Sans details, the facts in a nutshell is that the petitioners in the aforesaid writ petitions were appointed as paid managers in PACS in different blocks. Since the paid managers were facing some financial difficulties, they preferred writ petition by way of filing C.W.J.C. No. 2312 of 1991 for the absorption in Government service, which was disposed of directing the respondents to absorb the paid managers in government service. Being aggrieved, the State preferred S.L.P (C) Appeal No. 7357 of 1996, which was disposed of vide order dated 20.08.1998 upholding the order passed by Hon'ble Patna High Court directing the State of Bihar to conduct the examination for absorption of Paid Managers/petitioners taking into account of their age, experiences and services rendered to the Cooperative Society. Pursuant thereto, the petitioners were absorbed in the government service, after following the procedure laid down by Hon'ble Apex Court. It has further been averred that after their absorption, the petitioners continued to discharge their duties in their respective government departments.;