PUTUL DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The present petitioners are substituted heirs of the original petitioner who died during the pendency of the writ application. However, for the sake of convenience, references made in this order will be in respect of the original petitioner.

(3.) Petitioner has filed this writ application challenging an order of the Director dated 15.12.1993, as contained in Annexure-1, by which, upon conclusion of a departmental proceeding, he was terminated from service.