S.N.PATHAK,J. - (1.) The petitioners have approached this Hon'ble Court with a prayer to reinstate them in the services of class-III post under the Respondent No.5 considering the fact that they were working against the class III posts (Assistant Clerk/Correspondence clerk) since March, 2006 and without giving any notice, they were disengaged from their services for which no order was passed by the respondent authorities. Factual Matrix
(2.) The petitioners were working as daily wager engaged on different class III posts at different places under Jharkhand Academic Council.
(3.) It is the specific case of the petitioners that they were appointed and working against class III posts (Assistant Clerk/Correspondence Clerk) since March, 2006 and without giving any notice they have been disengaged and for which no order was passed rather the petitioners came to know from daily news paper with respect to their disengagement from 27.11.2006.;