S.N.PATHAK,J. - (1.) Heard the parties.
(2.) Petitioners have approached this Court with a prayer to pay the arrears of salary for the period from March, 2004 to December, 2005 with interest. A further prayer has been made for a direction upon the respondents to allow the petitioner to perform their duties and for treating the petitioners to be in continuous service. Factual Matrix
(3.) The petitioners were working as Volunteer workers in the office of Additional Chief Medical Officer, Dumka since 1994 and pursuant to the orders passed by the Hon'ble Patna High Court, the petitioners were absorbed in the service by the respondent no.3 vide memo no.124 dated 10.02.2002 till February, 2004. It is the case of the petitioner that they have been allowed to perform their duty till December, 2015 and in this regard concern Incharge, Medical Officer of the concern Primary Centre where petitioners were posted have given Work Experience Certificate in the month of December, 2005. Thereafter, from January, 2006 the respondent authorities without issuing any termination orders prevented the petitioners from entering in the office premises and even paid the salary for the period March, 2004 to December, 2005. It has been further stated that grievances of the petitioners were neither redressed nor they were allowed to perform their duties and as such the petitioners filed several representations to the concerned respondents during the period 200613 but their representations are still pending and no order has been passed and hence this writ petition.;