(1.) Both these writ petitions have been heard for admission in detail because termination order under challenge in both the cases are same and common questions of fact and law arise for determination. In general relevant facts have been noticed from records of CWJC No. 6854 of 1999 and where necessary peculiar facts of CWJC No. 7564 of 1999 shall be mentioned separately. Petitioners have prayed for quashing of order dated 22.6.1999 issued under the signature of Registrar, Veer Kuer Singh University Arrah whereby services of 11 persons including that of Anil Kumar George and Kamlesh Kumar Singh petitioners of CWJC No. 6854 of 1999 and of Shesh Nath Singh, petitioner of CWJC No. 7564 of 1999 have been terminated on the ground that a direction to that effect has been received from Hon'ble Chancellor of the University. The impugned order has been annexed as annexure-1 to CWJC No. 68/99 and annexure-9 to CWJC No. 7564 of 1999.
(2.) On behalf of petitioners it has been submitted that no doubt they were appointed initially on daily wage basis on Class-Ill posts by the Principal of their respective Colleges but subsequently on the ground that posts vacant and sanctioned were available on considering the length of services rendered by them and the requirement of the college, the University by order dated 7-6-93 allowed for regularisation of services of Anil Kumar George and Kamlesh Kumar Singh. Petitioner Shesh Nath Singh continued on daily wage basis till services of a large number of employees were terminated in the light of order of the State Government dated 7th September, 1996 (Annexure-12). That letter refers to names of all the petitioners as well as of one Md. Shahid and one Parash Nath Sinha. Against termination of their services in the year 1996, pursuant to annexure-12, the petitioners preferred representations before the Vice-Chancellor. Petitioner Shesh Nath Singh appears to have preferred a representation also before the Chancellor. The University constituted a committee of three members of syndicate to consider the cases of the petitioners and some others probably in view of their representations. The recommendation of the three man committee has been annexed as annexure-18 dated 26-5-98. The names of the petitioners Anil Kumar George, Kamlesh Kumar Singh and Shesh Nath Singh find mention at serial Nos. 4, 5 and 2 of the said report which shows that they were occupying posts of store-keeper in M.M. Mahila College, Arrah and JJ, College, Arrah. Because of recommendation made by the said committee in favour of the petitioners and others, the petitioners were reinstated by order dated 10-11-98 issued under the signature, of Registrar of the University and contained in annexure-19. The said order is also in respect of one Parash Nath Sinha.
(3.) On behalf of petitioners it has been submitted that soon-after their reinstatement the impugned order dated 22.6.1999 was passed without affording any opportunity of hearing to them and the only reason mentioned for terminating their services is an alleged directive of the Chancellor of the University.