SANJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In all these writ applications, common questions of law and facts arise and as such, they are being disposed of together.

(2.) These applications have been filed for quashing a portion of the orders of various dates, annexed as Annexure-9 in all the writ applications where by the services of the petitioners have been terminated.

(3.) Shorn of unnecessary details, facts giving rise to the present application are that the petitioners were initially appointed on daily wages on different dates in the year 1996. It is the stand of the petitioners that their services have been regularised iateron. It seems that the matter of appointment of the petitioners and such other persons purportedly done illegally by the Gaya Municipal Corporation (hereinafter referred to as 'the Corporation') came to the notice of the State Government. Accordingly, the State Government directed the District Magistrate to constitute a committee to examine the validity of the appointment of the petitioners. The committee duly constituted, found the appointment of the petitioners to be illegal. The State Government, in pursuance of the said report, issued direction to the Administrator of the Corporation to cancel the illegal appointment and promotion made after 8th of August, 1995, In pursuance of the aforesaid direction of the State Government, the Administrator gave show cause notice and ultimately, terminated the services of the petitioners by the impugned orders.