ABHINANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioners have prayed for the following relief/reliefs:

(2.) Short question for consideration in the present petition is whether petitioners.. termination is in accordance with law or not?

(3.) Learned counsel for the petitioners submitted that incompetent authority has passed the order of termination of the petitioners i.e Principal, Constable Training School and further submitted that order of termination is in violation of principles of natural justice.