LAKSHMAN SINGH Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) As the two writ petitions raise common issues, hence they have been made analogous and have been taken up together for hearing and disposal on merits.

(2.) Heard learned counsel appearing on behalf of the petitioners and learned counsel appearing on behalf of the State.

(3.) The prayer made on behalf of the petitioner in C.W.J.C. No. 11771 of 1998 is for setting aside the charge-sheet dated 31.7.1996 passed by the Deputy Collector, Revenue Division, Ara issued after 28 years of the appointment of the petitioner, inter alia, on grounds of his appointment not being regular. A consequential prayer for salary was also made. During the pendency of the writ petition an order of removal of the petitioner dated 20.2.1999 was passed which was brought on record through Annexure-31 and was also sought to be challenged by filing an interlocutory application bearing I.A. No. 3287 of 1999 which was allowed by a Bench of this court vide order passed on 18.3.1999. However, the prayer for stay was refused. The petitioner at the stage of his removal was holding the post of Clerk.