SURENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) ALL these writ applications since involve common question of law and facts, they have been heard together and are being disposed of by this order.

(3.) ACCORDING to the case of the petitioners, they were appointed in between the years 1992 and 1994 by the Regional Deputy Director of Education, Saran Division, on Class III and Class IV posts, after following the procedures laid down in law and they continued in services and by the impugned orders now they have been terminated only after issuing show -cause notices to them. In C.W.J.C. Nos. 6609 of 2000, 9161 of 2000 and 6878 of 2000 the impugned orders of termination have been stayed by this Court and they are said to have been working on the posts by virtue of the orders passed by this Court.