SANJAY RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ALL these writ applications have been filed for common cause as the writ petitioners have been terminated from their services and facts involved in these writ applications are identical, therefore, they have been heard together and are being disposed of by this common order.

(3.) A common argument has been made on behalf of the petitioners saying that the petitioners were appointed on Class III and Class -IV posts and they continued on the posts for more than a decade and, therefore, the orders of termination are arbitrary, unreasonable and wholly without jurisdiction. Learned counsel for the petitioners further submitted that the petitioners of C.W.J.C. Nos. 7786 and 7275 of 2002 were appointed on Class IV posts on the basis of their applications filed pursuant to the advertisement and they continued under the respondents for several years whereas petitioners of C.W.J.C. No. 9272 of 2002 was initially appointed on Class IV post and on recommendation made by the Headmaster of the school, subsequently, he was appointed on the post of Clerk by the competent authority against a vacant post.