- (1.) HEARD the parties and with their consent this application is being disposed of at the admission stage itself.
(2.) THE grievance of the petitioner in this writ petition is that though after appointment they were working as Mechanical Assistant alongwith other persons in the office of Mechanical Division, Public Works Department, Ranchi but his appointment alongwith appointment of 882 persons were terminated by issue of Annexure -7, a letter dated 29.8.1998, on the ground that the procedure for making public appointment was not followed. There is no dispute of the fact that several other persons situated like the petitioners moved this court by filing several writ petitions and one of the batch cases i.e. W.P.(S) No. 3769 of 2001, C.W.J.C. No. 570 of 2001, C.W.J.C. No. 1647 of 2001, W.P.(S) No. 1625 of 2002 and W.P.(S) No. 2640 of 2002 were heard and disposed of by order dated 7.3.2003 holding that while terminating the services of the petitioners principles of natural justice was violated and, thereby, the impugned order terminating the services of the petitioners was quashed and the respondents were directed to issue notice to show cause upon the petitioners and take a final decision in the matter. The said order was followed in W.P.S. No. 5296 of 2001 as contained in Annexure -8 to this writ petition whereby writ petition filed by 15 writ petitioners were disposed of by quashing the impugned order dated 29.8.1998 directing the respondents to issue fresh notice to show cause to the petitioners within a period of three weeks and the petitioners were given liberty to file their show cause. The operative portion of the order in W.P.(S) No. 5296 of 2001 reads as under: "In the circumstances, the impugned order dated 29th August, 1998 is set aside with direction to the respondents to issue a fresh show cause within a period of three weeks from the date of such notice. Petitioners may file their show cause and thereafter the respondents may decide the issue relating to legality and propriety of appointment of petitioners within one month thereof."
(3.) THIS writ petition is also being disposed of, in the same line, by quashing the order dated 29.8.1998, as contained in Annexure -7 to the writ application, so far it relates to the petitioner and the respondents are directed to issue fresh notice to show cause to the petitioner within a period of four weeks from today and if such show cause is served upon the petitioner, he may file his show cause within a period of one month. Thereafter the respondents may decide the issue relating to legality and propriety of appointment of petitioner within one month thereof.;