BIJOY KUMAR BHARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In ten of the writ applications the petitioners are temporary employees of several departments of the Government. Only the petitioners in two writ applications are employees of Sone Command Area Development Agency and Bihar Hill Area Lift Irrigation Corporation. The departments of the Government with which we are concerned are the Forest Department, Agricultural Department, Health Department and Irrigation Department. Temporary appointments of the petitioners in the various writ applications have been terminated under orders which are challenged in these writ applications.

(2.) Two main controversies arise in these writ applications. They are:

(3.) Before dealing with the facts of the individual cases it would be proper to consider the main contentions as noticed above, and then to consider whether the petitioners are entitled to any relief on the basis of the legal position as explained. Applicability of Industrial Disputes Act: