AMAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted. These appeals are directed against judgment dated 26.9.2011 of the Division Bench of the Patna High Court whereby the letters patent appeals filed by the Appellants were dismissed and the order passed by the learned Single Judge refusing to quash the termination of their services was upheld.

(2.) The Appellants were appointed as Sub-Inspectors in June 2009 and were placed on probation for two years. Their services were terminated by one line order dated 6.10.2009 issued by Deputy Inspector General of Police (Personnel), Bihar (respondent No. 4 herein). The writ petitions filed by the Appellants questioning the termination of their services were disposed of by the learned Single Judge by giving them liberty to make representation to the concerned authority with a direction to the latter to decide the same by speaking order.

(3.) In compliance of the direction given by the High Court, Respondent No. 4 passed detailed order dated 27.10.2009 whereby he rejected the representations of the Appellants by observing that during the course of training, they had instigated to do commotion/agitation/protest and to raise slogans by spreading false rumours in connection with the death of one of the trainees.