BHARAT BHUSHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of the respondents.

(2.) THIS writ application is directed against the orders, as contained in annexures 6 and 6/1 dated 31.7.1998, respectively, whereby and whereunder the petitioners have been terminated from Class IV posts.

(3.) THE petitioners pursuant to the appointment letters joined the posts immediately thereafter and while they were working on Class IV posts show -cause notice was given to them, as contained in annexures 5 and 5/1 as to why they should not be terminated. The petitioners replied to the show - cause and by the impugned orders they have been terminated.