KIRAN KUMARI JAISWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 6388 of 2009

(2.) The LA. is allowed and the said Barun Kumar Singh is directed to be treated as one of the writ petitioners in the main writ application.

(3.) Petitioners have filed this writ application challenging memo no. 68 dated 20.4.2005 (Annexure-1) containing an office order, by which, while correcting the terms and conditions of the appointment of the petitioners, as stipulated in the original appointment letters, the same have been held to be applicable from the date of issuance of the said memo only. They have further prayed for quashing of the letter no. 406 dated 18.4.2008, a follow-up letter of the respondent Director, Secondary Education, annexed alongwith Annexure-1, and also further order of the Director contained in letter no. 13/06-93 dated 9.3.2009, which has been issued in the light of the first said correction order contained in memo no. 68 dated 20.4.2005.