ASBOKKUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and also the learned counsel for the State.

(2.) The petitioners, Asbok Kumar and thirteen others, by this writ petition, pray for quashing the order dated 30th December, 1992, passed by the Superintending Engineer, Road Construction Department, Road Circle, Purnea. The said order is Annexure-11 to this writ petition.

(3.) By the said impugned order, the service of the petitioners have been terminated.