CHANDRAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) In this petition, there are seven petitioners. Insofar first and sixth petitioners are concerned, they are legal heirs of deceased late Deep Narayan Ram and late Rama Shankar Mahto. Petitioner, Rameshwar Prasad Singh and Chhedi Mandal deceased persons grievance are rejected by virtue of impugned orders. In other words, initial dismissal is against late Deep Narayan Ram and late Rama Shankar Mahto, Rameshwar Prasad Singh and Chhedi Mandal. They were stated to have been selected and appointed to the post of Constable on 16/9/1994. Their services were terminated on 18/1/2003 on the score that their initial appointment to the post of Constable was not in accordance with the relevant procedure/regulation.

(3.) Feeling aggrieved and dissatisfied with the order of dismissal dtd. 18/1/2003 legal heirs of late Deep Narayan Ram and late Rama Shankar Mahto and petitioners namely Rameshwar Prasad Singh and Chhedi Mandal preferred petitions and it was subject matter of litigation before this Court in CWJC No. 9595 of 2003 and it was decided on 30/8/2018 while passing the following order:-