SUBHASH CHANDRA CHOUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Against the termination of their services by an order of 22/1/1990, the appellants approached the High court through CWJC No. 1184 of 1990. A division bench of that court dismissed their writ petition in limine on 20/4/1992. That order has been put in issue in this appeal.

(3.) To the special leave petitions filed by the appellants, counter-affidavit was filed and certain documents were placed on record. The appellants also filed a rejoinder to the counter-affidavit.