SITENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard respective Counsel appearing on behalf of the petitioners and learned Government Pleader No. 1 and learned Standing Counsel No. 1 for the State.

(2.) All these writ applications have been filed for common cause, as the petitioners have been terminated from their services after serving under the respondents for more than a decade.

(3.) The facts involved in all these cases are identical, therefore, individual case are not required to be scrutinised separately, and, accordingly, these writ applications have been heard together and are being disposed of by this order.