BITS AND BYTES Vs. STATE OF M P

JUDGEMENT

(1.) CHALLENGE in these writ petitions filed under Articles 226 and 227 of the Constitution of India, the order dated 18. 3. 2009 passed by respondent no. 3, whereby learned authority prematurely terminated the contract of the petitioners in all the three writ petitions w. e. f. 31. 3. 2009. In this batch of writ petitions, common questions arise for decision and, therefore, they were heard analogously and are being decided by this common order.

(2.) FOR the sake of convenience the brief facts necessary for disposal of the three writ petitions are taken from W. P. No. 4781/2009.

(3.) THE petitioner is claiming the following relief in clause 7 of the writ petition which reads as under :-