INDRADEO DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for respective parties.

(2.) In the instant petition, petitioners have prayed for the following reliefs:-

(3.) Petitioners' services have been taken into consideration for the purpose of regularization on 13/4/2015 and their services were regularized. Due to certain administrative issues the respondents proposed to cancel the regularization. In this regard, a show cause notice was issued on 26/8/2016 for which petitioners submitted their explanation on 31/8/2016, thereafter, petitioners services were terminated on 12/9/2016 and it was subject matter of this Court in CWJC No. 228 of 2017 and it was decided on 20/6/2018. Relevant portion of the order reads as under:-