STATE OF BIHAR Vs. BINAY KUMAR SINGH

JUDGEMENT

(1.) In view of the reasons contained in the affidavit in support of the limitation petitions and having heard counsel for other sides, the delay in filing of these appeals is condoned.

(2.) These appeals have been filed by State of Bihar and others being aggrieved by the order dated 6.10.2009 passed by the learned Single Judge in C.W.J.C. No.7500 of 2009 and other analogous cases.

(3.) The writ petitions have been filed by the petitioners, respondents herein questioning the order of termination of services of the writ petitioners on the report submitted by the Five Men Committee constituted under the direction of the High Court in L.P.A. No.946 of 2003. It is also contended that the report has put the services of the employees in three categories, irregular, illegal and forged. He has further submitted that the petitioners, respondents herein who have been treated either illegal or in forged category, were recommended for termination of their services.