MUKESH SHARMA @ BABAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) There are three petitioners before this Court. They challenge the decision of the respondent authority to terminate their service from the post of constable. The orders are annexufes 13,14 and 15. All the orders are dated 14.3.2005. Reasons indicated therein are identical in the sense that it has been alleged against the petitioners that their appointment was not in accordance with the laid down procedure provided in the Bihar Police Manual.

(3.) Submission of learned counsel representing the petitioners is that the orders of termination have been passed without any application of mind on a mistaken understanding of fact and by clubbing the cases of these petitioners with those of such appointees who were appointees of the former Director General of Police namely, S.K. Sexena which become rather controversial later.