STATE OF BIHAR Vs. ASHIF

JUDGEMENT

(1.) This order shall dispose of L.R.A. No. 33/2002 and L.P.A. No. 540/2002.

(2.) L.P.A. No. 33/2002 arises out of C.W.J.C. No. 11701 of 2001 while L.P.A. No. 540/2002 arises out of C.W.J.C. No. 9024 of 2001.

(3.) C.W.J.C. No. 11701/2001 was filed by three petitioners. Petitioner Nos. 1 & 2 were working as Basic Health workers while Petitioner No: 3 was working as Dresser. In C.W.J.C. No. 9024/2001, the petitioner was working on the post of Dresser. Each of the petitioners was working in some Government Ausdhalya. All the petitioners were removed under the orders of the Civil Surgeon on different dates.