RAJENDRA PRASAD MISRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) IN all these cases claims and grievances of the petitioners are almost same and similar and the respondents are also the same. It is submitted in the Bar that these cases are similar to the batch cases in CWJC No. 14857 of 2001 and others which were disposed of vide order dated 14-12-2001 and, as such, these batch cases may also be disposed of with the same direction and observation. On independent scrutiny of all these cases, I also find that the petitioners in these cases stand on the same footing as that of the others whose cases were disposed of on 14-12-2001 in the batch cases as already mentioned above. IN that way, the present writ petitions are also disposed of with the same direction as has been made in the batch cases as mentioned above.