KAMAL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and J.C. to Standing Counsel No. Ill for the State and considered the counter affidavit filed on behalf of the State.

(2.) THIS writ application is directed against the order as contained in Annexure -5 issued vide Memo No. 757 dated 12.10.2001 whereby and whereunder the petitioners have been terminated from services.

(3.) THE plausible explanation, as disclosed in the counter affidavit for termination of the petitioners, appears to be on account of closure of the scheme under which they were employed.