DHARAM KANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Having heard learned Counsel for the Petitioners and learned Counsel for the State this writ application can be disposed of in light of the order passed by Division Bench in a batch of appeals, which came to be decided on 6.4.2010. It is evident from perusal of the order which has been impugned by the learned Counsel for the Petitioner that some of the persons who came to be removed from the post by a common order dated 15.1.2004, contained in Annexure-3, were Petitioners before this Court and were also Respondents in appeal before the Division Bench. After taking into consideration the entirety of the facts and the law on this issue the Court concluded as such in para 30 of the said decision, which reads as follows:

(2.) Let similar exercise with regard to the present Petitioner be carried out and if the Petitioner's case falls within the ambit then he will be reinstated or else no relief would be extended to him in light of the Division Bench decision and the direction issued therein. The said direction is further reproduced for ready reference as recorded in paras 31 and 32 of the said decision:

(3.) The writ application is disposed of with above direction.