TRIVENI MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these writ applications have been heard together as identical questions of facts and law are involved and, therefore, they are being disposed of by this common order.

(3.) BY both these writ applications the petitioners have challenged order dated 24.6.2000 vide memo no. 655 as contained in Annexures 10 and 1. whereby and whereunder absorption/appointment of the petitioners as Work Charge employee under the Work Charge Establishment, has been cancelled.