MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these writ applications have been heard together, as common questions of facts and law are Involved therein, therefore, the same are being disposed of by this order.

(3.) IT is submitted on behalf of the petitioners that the petitioners were appointed on the posts of Clerk in the year 1992 by the competent authority pursuant to due advertisement of the posts and their appointments were approved by the establishment committee vide its resolution dated 3.3.1992 and now they have been terminated on the ground that they were appointed contrary to the procedures laid down in law.