CHHOTELAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard the parties and perused the records of the case.

(2.) This writ application has been filed for quashing the order dated 1.8.2009 as contained in Annexure-8 by which the Appellate Authority has declared the services of the petitioners illegal and has cancelled the appointment.

(3.) On 27.2.2012, this Court has directed the Collector of the District to file affidavit answering the queries raised in the order. The Collector of the District has held enquiry and filed show cause appending therewith his opinion as contained in Annexure-D. In view of Annexure-D has been passed during the pendency of this application taking stand against the petitioner no.1 that his appointment has been found to be illegal, the petitioner has filed I.A. No.5464 of 2012 seeking leave to challenge the report dated 18.4.2012 of the Collector, Muzaffarpur. I have heard the petitioners on that issue also and have permitted them to assail the aforesaid report also at the time of hearing.