SUJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the parties.

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

(3.) Petitioners were stated to have been appointed on contract basis in the Bihar State Industrial Development Corporation (for short "BSIDC"). Such appointment is with a rider that it would be invoked for a period of one year or it may be extended. Before completion of one year, petitioners services were displaced on 16/10/2019.