- (1.) PETITIONERS , in this writ application, have prayed for a direction to respondents to treat the petitioners as Government employees having State Government Cadre, with all consequential benefits as available to Government employees, including the benefits of the claim under General Provident Fund and not to treat them as employees of District Rural Development Agency.
(2.) HEARD learned counsel for petitioners and learned counsel for respondents/ State. Learned counsel for petitioners submits that the demand of petitioners is, in fact, based upon a decision of the Division Bench of Patna High Court in the case of Siya Ram Singh & Ors. V/s. The State of Bihar & Ors. vide C.W.J.C. No. 6543 of 1991, whereby a direction was given to the State Government to take a final decision, regarding service conditions of the employees of the D.R.D. A., on the basis of the recommendation/report of the Committee constituted by the State Government.
(3.) LEARNED counsel further submits that in compliance of the aforesaid direction of the High Court, the respondent State Government had adopted a resolution to absorb all such employees, working in the various D.R.D.As., under Government service. Learned counsel refers in this context, to the statements contained in the counter affidavit of the respondents.;