NAWAL KISHORE Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners, by this writ application, challenged Annexure 14, the order of termination passed after notice to them in the year 2006. Counter affidavit and rejoinder are on records.

(2.) HEARD Mr. S.B.K Manglam, learned counsel for the petitioners and Mr.Shambhu Nath, A.C. to A.A.G-3, for the State.

(3.) FROM Annexure 9 series it would appear that barring one or two rest of the petitioners were allegedly regularized in service in 1992-1993. There are two cases of 1991 as well. Pursuant to regularization, their confirmation orders were issued by the Regional Deputy Director, Animal Husbandry Department, Muzaffarpur. The impugned Annexure 14 series were then issued in 1996 on the ground that the power to appoint Class IV employees as conferred on Regional Deputy Director was withdrawn by the State Government on 28th October, 1991 and as such the regularization orders issued by the Regional Deputy Director, Muzaffarpur were bad. Accordingly the petitioners by Annexure 14 series were terminated.